Himachal Pradesh High Court
State Of H.P. vs . Mehar Singh on 4 November, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
State of H.P. Vs. Mehar Singh .
Cr. Appeal No. 599 of 2008 alongwith Cr. Appeal No. 600 of 2008 4.11.2022 Present: Mr.Hemant Vaid, Additional Advocate General, for the appellant.
Mr.B.N. Mishra, Senior Advocate, alongwith Mr.Akash Thakur, Advocate, for respondent in Cr.
Appeal No. 599 of 2008.
In sequel to order dated 14.10.2022, learned Additional Advocate General has placed on record instructions received from SHO Police Station Karsog alongwith report/opinion of Dr. Ravi Sharma Assistant Professor Department of Psychiatry, IGMC, Shimla.
Before passing any further order, as pointed out by learned Additional Advocate General, it would be appropriate to have instructions/verification with respect to co-accused Mehar Singh, as according to instructions, appeal preferred by Mehar Singh was dismissed by the Supreme Court.
Mr.B.N. Mishra, Senior Advocate, under instructions submits that as per information available with him, Mehar Singh has already undergone sentence after dismissal of appeal.
Matter is adjourned, enabling learned Additional Advocate General to have complete instructions in this regard by next date.
::: Downloaded on - 05/11/2022 20:33:24 :::CISThis Court has already directed and permitted the .
Doctors who are treating Saran Patt to continue his indoor treatment or relieve him from the hospital on the basis of his health condition. Today it has been submitted that treatment of Saran Patt can be continued as OPD patient, therefore, Doctors are permitted and directed to take appropriate decision for continuing the treatment of Saran Patt as an OPD patient after discharging him from the hospital.
List on 18th November, 2022.
(Vivek Singh Thakur), Judge.
4th November, 2022 (Keshav) ::: Downloaded on - 05/11/2022 20:33:24 :::CIS .
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