Joginder @ Abhishek vs State Of H.P
2021 Latest Caselaw 796 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA Cr.MP(M) No. 181 of 2021 Decided on : 2.2.2021

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    Joginder @ Abhishek                                                        .....Petitioner
                                         Versus
    State of H.P.                                                              ....Respondent.





    Coram:

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

Whether approved for reporting?1 For the petitioner: Mr. Satpal Chauhan, Advocate.

For the respondent: Mr. Anil Jaswal, Addl. A.G.

Anoop Chitkara, Vacation Judge (oral)

After arguing for a considerable time, the learned

counsel for the petitioner submits that since challan must have

been filed, he would like to go through the same but copy of the

same is yet to be supplied to him. Given above, let the concerned

court supply the copy of the challan to the learned counsel for the

petitioner. Let the petitioner approach the concerned court with a

copy of this order and show this order to the concerned court and

the concerned court shall handover the copy of report under

Section 173 Cr.P.C. to the petitioner, which would be deemed

compliance to Section 173 Cr.P.C. Liberty reserved to the

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

petitioner to file fresh petition after going through the copy of

.

challan. All pending applications, if any, also stand disposed of.

                                             (Anoop Chitkara)
                                              Vacation Judge
    2nd February, 2021
        (kck)


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