Himachal Pradesh High Court
Amit Batra vs . State Of Hp& Anr. on 14 June, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Amit Batra Vs. State of HP& anr.
Cr. MMO No.574 of 2023 .
14.06.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the petitioner. Mr. B.N. Sharma, Mr. J.K. Sharma & Mr. Raj Kumar Negi, Additional Advocates General, for respondent No.1/State.
Cr.MMO No.574/2023 & Cr.MP No.2011/2023 Notice. Mr. Raj Kumar Negi, learned Additional No.1.
r to Advocate General, accepts notice on behalf of respondent Let notice be issued to respondent No.2, returnable within four weeks, on taking steps within a period of three days.
List on 25.07.2023.
In the meantime, further proceedings in case titled as State of HP Vs. Amit Batra, bearing Police Challan No.64/2016, pending before the Court of learned Chief Judicial Magistrate, Dharamshala, District Kangra, H.P., shall remain stayed till the next date of hearing.
Cr.MP No.2012 of 2023The application is disposed of with a direction to the applicant-petitioner to file translated copies of the annexures in issue before the next date of hearing.
( Sushil Kukreja ) Judge June 14, 2023 (VH) ::: Downloaded on - 14/06/2023 20:35:27 :::CIS