Mohd. Venus vs State Of Hp
2021 Latest Caselaw 83 HP

                                                                             .
        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA





                                      Cr.MP(M) No. 2259 of 2020
                                     Date of Decision             02      Jan., 2021





    ________________________________________________________

    Mohd. Venus                                                          ...Petitioner
                                                   Versus





    State of HP                                                          ....Respondent

    Coram                 r
    The Hon'ble Mr. Justice Vivek Singh Thakur, J.

Whether approved for reporting?1 ______________________________________________________________ For the Petitioner: Mr. M.A. Khan, Sr. Advocate with Ms. Hem Kanta Kaushal, Advocate,

through Video Conferencing.

For the Respondent: Mr. Raju Ram Rahi, Deputy Advocate General, through Video

Conferencing.

__________________________________________________________________

Vivek Singh Thakur, J.

Status report stands filed, wherein it is stated that till

31st December, 2020 no complaint had been received against

petitioner under Sections 377 and 506 IPC and therefore, there is

no such case, as alleged in petition, is registered in Police Station

Keylong.

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

2 Being so, this petition is dismissed as not

maintainable with direction to the respondent/State that in case

.

any complaint is registered against him, he would be given two

days' time to approach the Court to avail the appropriate

remedy.

    January 02, 2021                    (Vivek Singh Thakur)




     (ms)                                      Judge