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Himachal Pradesh High Court

Latif Mohammad @ Pappe vs . State Of H.P. & Anr. on 7 July, 2023

Author: Sushil Kukreja

Bench: Sushil Kukreja

Latif Mohammad @ Pappe vs. State of H.P. & Anr.

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Cr. MMO No. 691 of 2023 07.07.2023 Present: Mr. Sahil Dixit, Advocate, for the petitioner.

Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1.

Mr. Jai Ram Sharma, Advocate for respondents No.2 and 3.

Cr. MMO No. 691 of 2023 Notice. Mr. Raj Kumar Negi, learned Additional Advocate General and Mr. Jai Ram Sharma, learned counsel, appear and waive service of notice on behalf of respondents No. 1, 2 and 3 respectively.

List the case for presence of private parties on 14.08.2023.

For the reasons stated in the application, the same is allowed. The applicant/petitioner, at this stage, is exempted from filing the English Translation of Annexure P-1 and P-2.

However, the same be filed before the next date of hearing.

                                                             ( Sushil Kukreja )
              July 07, 2023                                       Judge
                 (subhash)




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