Himachal Pradesh High Court
Sameer Kumar vs . State Of H.P And on 30 September, 2022
Author: Virender Singh
Bench: Virender Singh
Sameer Kumar vs. State of H.P and .
another.
Cr. Revision No. 540 of 2022 30.09.2022 Present: Mr. H.R. Jhingta and Mr. Rakesh Thakur, Advocates for the petitioner.
Mr. Shiv Pal Manhas, Addl. A.G with Mr. Bhupinder Thakur, Dy. A.G for respondent No.1.
r to Notice. Mr. Shiv Pal Manhans, learned Additional Advocate General appears and accepts service of notice on behalf of respondent No.1. Issue notice to respondent No.2 returnable for 4th November, 2022. Steps be taken within a week.
Cr.M.P No. 3045 of 2022 Notice in the aforesaid terms.
In the meanwhile, during the pendency of the main petition, proceedings in Case No. 793 of 2013 titled as State of H.P vs. Pramod Kumar and others, pending before the learned Judicial Magistrate 1st Class, Jogindernagar, District Mandi, H.P., are ordered to be stayed.
The application stands disposed of.
September 30, 2022 ( Virender Singh )
(naveen) Judge
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