Anupam Saini vs State Of Himachal Pradesh
2021 Latest Caselaw 2252 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                  Cr.MP(M) No. 448 of 2021




                                                                      .
                                                  Decided on: 17.03.2021.





      Anupam Saini                                                ....Petitioner.

                   Versus





      State of Himachal Pradesh                                   ...Respondent.
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
      Whether approved for reporting?1 No





      For the petitioner    :    Mr. Ajay Kumar Dhiman, Advocate.

      For the respondents         :       Mr. Dinesh Thakur, Additional
                                          Advocate General.
                     r            :       ASI Rajpal Chauhan, IO PS Majra,

                                          District Sirmaur, present with case
                                          record.
      Ajay Mohan Goel, Judge (Oral)

Status report has been filed, which is perused and

taken on record.

2. Learned Additional Advocate General informs the

Court that the investigation which has been carried out in the

present FIR does not reveals the involvement of the petitioner

and name of the petitioner does not figures as an accused in

this FIR.

3. At this stage, Mr. Ajay Kumar Dhiman, learned

Counsel for the petitioner, on the basis of statement so made

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