Himachal Pradesh High Court
Sunil Kumar vs State Of Hp on 6 September, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Cr.MP(M) No. 2476 of 2021 06.09.2022 Present: Mr. Roop Lal Chaudhary, Advocate for the petitioner.
Mr. Hemant Vaid, Additional Advocate General, for the respondent.
Learned counsel for petitioner has pointed out that in status report dated 31.5.2022 in para 3 it has been stated that CDR/EDR/IPDR are available from 21.12.2020 onwards for the period of two years, meaning thereby that available data contains data related to the month of January 2021 and it shall be available for two years i.e. uptil January, 2023. He further submits that despite aforesaid averments, indicating the availability of data record of January 2021, such information with respect to January 2021 is not being made available or placed on record before the Court.
Faced with aforesaid situation, learned Additional Advocate General seeks time to have instructions and to place the data on record if such record is available and being maintained as stated in status report.
Needful be done well before next date of hearing. List on 16th September, 2022.
September 06, 2022 (Vivek Singh Thakur)
(ms) Judge
::: Downloaded on - 13/09/2022 20:00:47 :::CIS