Years vs State Of Himachal
2021 Latest Caselaw 5062 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                 ON THE 26th DAY OF OCTOBER, 2020




                                                      .
                           BEFORE





    HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA





      CRIMINAL MISC. PETITION (MAIN) NO. 1967 OF 2021

    Between

    SMT. JYOTI RANI, AGED 26




    YEARS W/O H. DEEPAK RANA,
    D/O SH. PREM LAL, R/O VILL.
    MANKOT, PO JAUNTA, TEHSIL
    NURPUR, DISTT. KANGRA, H.P.

                                                 ....PETITIONER

    (BY SH ADARSH K. VASHISHTA, ADVOCATE)

    AND



    1.  STATE   OF    HIMACHAL
    PRADESH     THROUGH      ITS




    PRINCIPAL SECRETARY (HOME)
    TO THE GOVT. OF HIMACHAL
    PRADESH, SHIMLA 171 002;





    2. SH. DEEPAK RANA,S/O SH. LAL
    SINGH R/O VILL. PATHIAR,PO





    BEHI PATHIAR, TEHSIL JAWALI,
    DISTT. KANGRA, H.P.
                                             ....RESPONDENTS

    (BY SH. ARVIND SHARMA, ADDITIONAL
    ADVOCATE GENERAL FOR
    RESPONDENT NO.1.)

    (BY SH. VISHAL VERMA, ADVOCATE
    FOR RESPONDENT NO.2)

    _________________________________________________




                                     ::: Downloaded on - 31/01/2022 23:13:33 :::CIS
                                        2




                   This petition coming on for orders this day, the Court

    passed the following:




                                                                   .

                                JUDGMENT

Mr. Vishal Verma, learned counsel for respondent No.2.

submits that respondent-husband is treating and keeping the petitioner

as his wife and entries to this effect are also got made in the relevant

Register of the Panchayat.

2. Mr. Adarsh K. Vashishta, learned counsel for the

petitioner submits that he does not want to press this petition at this

moment and only prays that liberty may be reserved.

3. In view of above, the instant petition is dismissed as not

pressed with liberty to file fresh as and when required.

4. Pending miscellaneous applications, if any, also stand

disposed of.

                                           (Chander Bhusan Barowalia)
    26th October, 2021                              Judge
             (Guleria)