Kala Devi vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 3454 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          Cr. WP No.11 of 2019.




                                                                        .

                                          Date of decision: 03.08.2021.


    Kala Devi                                                   .....Petitioner.





                                   Versus
    State of Himachal Pradesh and another
                                                              .....Respondents.


    Coram


    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.

    Whether approved for reporting?1                   No

    For the Petitioner            :       Mr. Digvijay Singh, Advocate.

    For the Respondents:                   Mr. Ashok Sharma, Advocate General
                                           with Mr. Vinod Thakur, Mr. Hemanshu



                                           Misra, Mr. Shiv Pal Manhans,
                                           Additional Advocate Generals and
                                           Mr. Bhupinder Thakur, Deputy
                                           Advocate General.




                                           Shri Bala Ram, Sub Inspector, SHO,





                                           P.S. Brow, District Kullu, H.P. present
                                           in person.





                                           (Through Video Conferencing)


    Tarlok Singh Chauhan, Judge (Oral)

Learned Additional Advocate General has filed

the Status report which reveals that the police have

already filed an untraced report before the learned Judicial

Whether the reporters of the local papers may be allowed to see the Judgment?Yes

Magistrate Ist Class, Anni, District Kullu, H.P. On

27.07.2020.

.

2. Once that be so, we find no merit in the instant

petition and the same is dismissed, reserving liberty to the

petitioner to avail of the remedy as available to her under

the law.

                                         (Tarlok Singh Chauhan)
                                                   Judge
                     r                        (Satyen Vaidya)
                                                   Judge

    3rd August, 2021.
    (krt)