Shri Amar Nath Sharma vs Smt. Sureshan Devi
2022 Latest Caselaw 454 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                         ON THE 28th DAY OF FEBRUARY, 2022
                                       BEFORE




                                                                  .
                      HON'BLE MR. JUSTICE VIVEK SINGH THAKUR





           CRIMINAL MISC. PETITION (MAIN) U/S 482 CRPC No. 452 of 2018

Between:-





          SHRI AMAR NATH SHARMA S/O SH.
          SUNDER RAM R/O VILLAGE DARI, P.O.
          DABLA,      TEHSIL    GHUMARWIN,
          DISTRICT BILASPUR, H.P.                                       ....PETITIONER




1.

          SMT. SURESHAN DEVI W/O SH.

          (PETITIONER STATED TO HAVE EXPIRED.)
          AND

          AMAR NATH SHARMA, R/O
          VILLAGE DARI, P.O. DABLA, TEHSIL
          GHUMARWIN, DISTT. BILASPUR,
          H.P. AT PRESENT IN THE HOUSE
          OF HER MOTHER ROSHNI DEVI,



          W/O LATE SH. BRHMA DASS, R/O
          VILLAGE JHATWAR, P.O. DUGHLI,
          TAPPA UGIALATA, TEHSIL AND




          DISTRICT HAMIRPUR, H.P.





2.        SONU SHARMA D/O SH. AMAR
          NATH SHARMA, MINOR THROUGH
          HER NATURAL GUARDIAN                                   ....RESPONDENTS





          APPLICANT NO. 1 HER MOTHER,.
          (BY SH. ARUN SEHGAL, ADVOCATE.)

          Whether approved for Reporting?

                      This petition coming on for orders this day, the Court
delivered the following:
                                   JUDGMENT

Mr.Naresh K. Sharma, Advocate representing the petitioner

submits that petitioner has expired, therefore, petition stands abated.

2. In view of above, the petition stands abated and disposed of

as abated along with pending applications.

                                                 (Vivek Singh Thakur),
     th
28 February, 2022                                       Judge.
           (Keshav)