Himachal Pradesh High Court
Kulbir Singh vs State Of H.P. & Another on 8 February, 2016
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA .
Cr.MMO No. 31 of 2016 Date of decision: 8th February, 2016 Kulbir Singh ...Petitioner Versus State of H.P. & another ...Respondents Coram The Hon'ble Mr. Justice Tarlok Singh Chauhan, Vacation Judge.
of Whether approved for reporting?1No For the Petitioner: Mr. Sanjeev Kumar Suri, rt Advocate.
For the Respondents: Mr.R.S. Verma, Additional Advocate General, for respondent No. 1.
Tarlok Singh Chauhan J.
Notice confined to respondent No. 1, which is accepted by Mr.R.S. Verma, learned Additional Advocate General.
2. Taking into consideration the entire facts and circumstances, the order dated 23.1.2015 passed by learned Chief Judicial Magistrate, Hamirpur in Criminal Complaint No. 148-1 of 2009 is ordered to be stayed till 10.2.2016. Meaning thereby, the petitioner shall not be arrested till such time. However, the petitioner shall file an appropriate application before the learned trial Magistrate on or before 10th February, 2016, who shall decide the same in accordance with law.
Accordingly, the petition is disposed of in the aforesaid terms.
Copy Dasti.
(Tarlok Singh Chauhan), Vacation Judge.
8th February, 2016 (KRS) Whether the reporters of the local papers may be allowed to see the Judgment? Yes ::: Downloaded on - 15/04/2017 19:43:26 :::HCHP