Chapma Devi vs . Joginder Singh.
2022 Latest Caselaw 4691 HP

Chapma Devi Vs. Joginder Singh.

.

Cr.M.P. (M) No. 885 of 2022

20.6.2022 Present: None for the petitioner.

Mr.Hemant Vaid, Additional Advocate General, for respondent-State.

Delink from Cr. Appeal No. 191 of 2021.

Learned Additional Advocate General has placed

on record instructions received from the State, wherein it is

informed that no appeal has been preferred by the State

against the judgment impugned in present matter.

Counsel for the petitioner is not available. It is

informed that this case has not been reflected in the cause list

and name of counsel is not there and perhaps for this reason,

there is no representation on behalf of petitioner.

In the aforesaid circumstances, matter is

adjourned.

List for consideration during next week.

(Vivek Singh Thakur), Judge.

20th June, 2022 (Keshav)