State Of Himachal Pradesh vs (Mr.Vivek Sharma
2021 Latest Caselaw 4888 HP

    IN    THE      HIGH     COURT       OF     HIMACHAL          PRADESH,            SHIMLA




                                                                      .
                        ON THE 4th DAY OF OCTOBER, 2021





                                  BEFORE
                    HON'BLE MR. JUSTICE SANDEEP SHARMA





                        CRIMINAL APPEAL NO. 368 OF 2012

          Between:

          STATE OF HIMACHAL PRADESH





                                                                            ....APPELLANT

          (BY MR. SUDHIR BHATNAGAR
          & MR. DESH RAJ THAKUR,

          ADDITIONAL ADVOCATES GENERAL
          WITH MR. KAMAL KISHORE SHARMA &

          MR. NARENDER THAKUR,
          DEPUTY ADVOCATES GENERAL)


          AND


          YOGESH BHARDWAJ,




          S/O SH. SANT RAM,
          R/O PHAWA, TEHSIL AND PS ARKI,
          DISTRICT SOLAN, H.P.,





          PROF/HOD GOVT. DENTAL COLLEGE,
          SHIMLA, H.P.





          (MR.VIVEK SHARMA, ADVOCATE)

                                                                         ....RESPONDENT

    Whether approved for reporting?.


    This appeal coming on for orders this day, the Court passed the following:




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                                        JUDGMENT

.

Mr. Narender Thakur, learned Deputy Advocate General, states

that though appellant-State has laid challenge to the judgment 26.4.2012,

passed by the learned CJM, Shimla, in criminal case No. 268/2 of 2010,

under Sections 509 and 354 of IPC, but since FIR No. 203 of 2009 dated

10.11.2009, registered with Police Station Sadar, District Shimla, H.P.,

which led to filing of the aforesaid case, has been already ordered to be

quashed by this Court, vide judgment dated 4.10.2021 in Cr.MMO No. 326

of 2021, present appeal has rendered infructuous and same may be

disposed of accordingly.

Consequently, in view of the above, present appeal is disposed

of as having rendered infructuous. Interim order, if any, vacated. Pending

applications stand disposed of.

    4th October, 2021                              (Sandeep Sharma),
         (manjit)                                         Judge