Himachal Pradesh High Court
Mosin vs . State Of H.P. & Ors. on 11 October, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
.
Mosin vs. State of H.P. & ors.
Cr.MPM No.2577 of 2023 11.10.2023 Present: Mr. P.M. Negi, Advocate, for the petitioner.
of Mr. Jitender Kumar Sharma, Additional Advocate General, for the respondent/State. rtThe instant application has been filed by the petitioner under Section 438 of Cr.P.C for grant of anticipatory bail. The office had raised certain objections. However, learned counsel for the petitioner had appended a note that application may be listed before the Court subject to the objections, as such, it was ordered to be registered as Cr.MPM subject to the note of counsel as well as objection No.1.
Therefore, in this background, the application was required to be listed under the head "Matter Under Objection". However, the application has been listed under the head "Orders" in the supplementary list, dated 11 th October, 2023 at Sr. No.7. The non-listing of the bail application under the head "Matter Under Objection" has caused inconvenience to this Court as well as to the office of Advocate General.
Therefore, Registrar (Judicial) is directed to explain within a period of two days as to how the matter ::: Downloaded on - 11/10/2023 20:40:01 :::CIS .
came to be listed under the head "Orders" instead of "Matter Under Objection".
As prayed, list for consideration on 12.10.2023.
of
( Sushil Kukreja )
rt Judge
11th October, 2023
(reena)
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