Rajinder Kumar vs State Of Himachal Pradesh
2021 Latest Caselaw 620 HP

                                       1




    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                Cr.MP(M) No. 2299 of 2020




                                                                           .
                                Date of Decision : 18th January, 2021





Rajinder Kumar
                                                                ...Petitioner.
                                Versus





State of Himachal Pradesh
                                                                ...Respondent.

Coram:





The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1 No.
For the petitioner    :        None.

For the respondent    :        Mr. Ajay Vaidya, Senior Additional Advocate General and

                               Mr. Bhupinder Thakur, Deputy Advocate General, for the State.


Anoop Chitkara, Judge (oral)

ASI Dev Raj, I/O, Police Station, Sundernagar, District Mandi, H.P., is present

alongwith record. Status report filed and taken on record, which reveals that the

petitioner-accused has already been discharged on bail on 8.1.2021 by the Fast Track

Court, Mandi. Needless to say, this is in sequel to the order passed by this Court, on

7.1.2021. As such, nothing survives in the present petition and the same has become

infructuous. Accordingly, the petition is disposed of as infructous.

(Anoop Chitkara), Vacation Judge.

January 18, 2021 (KS)

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