Between vs And
2021 Latest Caselaw 3949 HP

                                                                        1




     IN THE HIGH COURT OF HIMACHAL PRADESH AT
                      SHIMLA




                                                   .
            ON THE 16TH DAY OF AUGUST, 2021





                     BEFORE





          HON'BLE MR. JUSTICE ANOOP CHITKARA

      CRIMINAL MISC. PETITION (MAIN) U/S 482, CRPC
                   No.28 of 2021



    BETWEEN:-
    SHRI RAJINDER KUMAR
    S/O SHRI KRISHAN LAL

    AGED ABOUT 19 YEARS

    R/O VILLAGE RANGH
    P.O MALOH, TEHSIL SUNDERNAGAR
    DISTRICT MANDI (H.P)



                                   .... PETITIONER




    (COURT ON ITS OWN MOTION)





    AND
    STATE OF HIMACHAL PRADESH





                                  ..... RESPONDENT

    (SHRI NAND LAL THAKUR, ADDITIONAL ADVOCATE
    GENERAL WITH SHRI RAM LAL THAKUR,
    ASSISTANT ADVOCATE GENERAL

    SHRI N.S. CHANDEL, SR. ADVOCATE WITH MR.
    VINOD KUMAR GUPTA, ADVOCATE, AMICUS
    CURIAE)
    ___________________________________________________




                                  ::: Downloaded on - 31/01/2022 22:53:06 :::CIS
                                                                                   2




             PROCEEDINGS TAKEN IN CAMERA
             This petition coming on for orders this day, the Court




                                                             .
    passed the following:





                            JUDGMENT

FIR No. Dated Police Station Sections 350/2020 22.9.2020 SUNDERNAGAR, 376, 506 IPC & 6 DISTT. MANDI OF POCSO ACT

Status report has been produced in a sealed cover. It has been opened in the presence of Mr. N.S. Chandel, Senior Advocate, learned Amicus Curiae and Mr. Nand Lal Thakur,

learned Additional Advocate General and they have gone through it. Status report alongwith outer cover is taken on record, which shall form part of the file.

2. A perusal of the status report reveals that Special Investigation Team (SIT) has concluded the investigation and

launched prosecution by filing a police report under Section

173 (2), Cr.PC.

3. Given above, there is nothing for this Court to do anything and as such, this petition is closed. It is clarified that observations made in this petition shall not be considered as an expression of opinion during the trial. All pending application(s), if any, shall stand disposed of accordingly.

(Anoop Chitkara) Judge 16.8.2021 (mamta).