Himachal Pradesh High Court
Virender Kumar @ Bindu vs State Of H.P on 23 August, 2018
Author: Dharam Chand Chaudhary
Bench: Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Cr.MMO No. 391 of 2017.
.
Date of decision: August 23, 2018.
Virender Kumar @ Bindu. ......Petitioner.
Versus
State of H.P. .....Respondent.
Coram
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
Whether approved for reporting? 1 No.
For the petitioner : Mr. N.K. Thakur, Senior Advocate with
Mr. Divya Raj Singh, Advocate.
For the respondent : Mr. R.P. Singh and Mr. Kunal Thakur,
Dy. AG.
Dharam Chand Chaudhary, J. (Oral)
Heard.
2. On the previous date, it was represented by learned Deputy Advocate General that perhaps the trial in the court below in this matter is at an advanced stage. However, learned counsel representing the petitioner has sought adjournment on that day. It is submitted that despite efforts made the petitioner was not available to impart instructions in the matter. Since the case has been registered against the accused-petitioner in the year 2010 vide FIR No. 194 of 2010 and the criminal 1 Whether the reporters of the local papers may be allowed to see the Judgment? yes.
::: Downloaded on - 29/08/2018 22:58:31 :::HCHP 2proceedings also stand launched against him after registering the challan as RBT (SC No. 6--K/VII/14/10 coupled with the .
factum of the proceedings in the trial are at an advanced stage, the nature of the relief sought in this petition cannot be granted.
3. The petition, as such, is dismissed leaving it open to the petitioner to raise all questions of law and facts during the course of trial of the case.
4.
disposed of. to Pending application(s), if any, shall also stand (Dharam Chand Chaudhary), Judge.
August 23, 2018, ( vs) ::: Downloaded on - 29/08/2018 22:58:31 :::HCHP