Sh. Vikram Sood vs State Of Himachal Pradesh
2021 Latest Caselaw 452 HP

                               1
                   IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                         Cr. MP(M) No.:                   2280 of 2020

                              Date of Decision:    07.01.2020




                                                                                                    .
______________________________________________________________________





Sh. Vikram Sood                                       ....Petitioner.
                              Vs.
State of Himachal Pradesh                             .....Respondent.





Coram:
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1





For the petitioner:                                      M/s Peeyush Verma and Ajay Sharma,
                                                         Advocates.

For the respondent:                                      M/s Sumesh Raj, Dinesh Thakur and
                                      r                  Sanjeev Sood, Additional Advocate

                                                         Generals, with Ms. Divya Sood, Deputy
                                                         Advocate General.
                                                         Through through Video Conferencing

Ajay Mohan Goel, Judge (Oral):

Learned Additional Advocate General informs the Court

that though a complaint has been received, but no formal FIR has been

registered against the petitioner. In these circumstances the petition

being premature, is ordered to be closed, however, with the direction that

in the event of any FIR being lodged against the petitioner with regard to

the complaint in issue, then at least a week's time be granted to the

petitioner to approach the appropriate Court of law.

(Ajay Mohan Goel) Judge January 07, 2021 (bhupender)

1Whether the reporters of the local papers may be allowed to see the Judgment?