Deep Kumar vs State Of H.P
2021 Latest Caselaw 1006 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MP(M) No. 83 of 2021 Reserved on: Feb. 1st , 2021.

.

                                   Date of Decision:      Feb 4, 2021.





    Deep Kumar                                                     ...Petitioner.

                                   Versus





    State of H.P.                                                         ...Respondent.

    Coram:

The Hon'ble Mr. Justice Anoop Chitkara, Judge.

Whether approved for reporting?1 NO

For the petitioner: Mr. B. N. Sharma, Advocate.

For the respondent: Mr. Rajinder Dogra, Senior Addl. Advocate General with

Mr. Vikrant Chandel, Deputy Advocate General.

THROUGH VIDEO CONFERENCE

FIR No. Dated Police Station Sections 4 of 2021 4.6.2020 Janjehli, District Mandi, H.P. 436, 323 and 504 of

IPC

Anoop Chitkara, Judge.

As a sequel to the previous order, the petitioner had not only joined the

investigation but also offered to re-construct the cow-shed. However, the villagers objected the same on the grounds that the previous cow-shed was an encroachment. Given the conduct of the petitioner, the petition is allowed and the order dated 20.1.2021 is made absolute on the same terms and conditions.

Anoop Chitkara, Vacation Judge.

Feb 4, 2021 (kck).

Whether reporters of Local Papers may be allowed to see the judgment?