Ev Raj vs State Of Himachal Pradesh
2021 Latest Caselaw 2348 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                       .

                                   Cr.MP(M) No. 423 of 2021
                                   Date of Decision : March 19, 2021





    Ev Raj                                                         ...Petitioner.
                                   Versus
    State of Himachal Pradesh                                      ...Respondent.





    Coram:
    Ms. Justice Jyotsna Rewal Dua, Judge.

    Whether approved for reporting?1

    For the petitioner          : Mr. Yashveer Singh Rathore and Mr. Ajit

                                  Sharma, Advocates.
    For the respondent           : Mr. Anil Jaswal, Addl. Advocate General
                                   and Mr. Manoj Bagga, Asst. A.G.



    Jyotsna Rewal Dua, Judge. (Oral)

Heard learned Counsel for the parties and gone

through the status report.

2. The previous petition filed by the petitioner i.e.

Cr.MP(M) No. 1350 of 2020 was dismissed on 21 st August,

2020 with detailed reasoning. No change in the

circumstances have been pointed out by the learned

Counsel for the petitioner.

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

Learned Additional Advocate General has also pointed

out that the matter is already fixed on 23 rd March, 2021 for

.

Consideration of Charge.

Accordingly the present petition is dismissed with

liberty reserved to the petitioner to file appropriate petition

in accordance with law at an appropriate stage. Pending

miscellaneous application(s), if any, also stand disposed of.

(Jyotsna Rewal Dua),

Judge.

March 19 , 2021 (PK)