Pawan Kumar vs . State Of H.P.
2022 Latest Caselaw 3497 HP

Pawan Kumar Vs. State of H.P.

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Cr. MP(M) No. 266 of 2022

17.5.2022 Present: Mr.Goldy Kumar, Advocate, for the Non-

applicant/petitioner.

Ms.Rameeta Rahi, Additional advocate General, for the respondent.

Cr.MP No. 1159 of 2022

Communication dated 22.4.2022, received from

learned Additional Sessions Judge, Chamba has been treated

as application for extension of time, wherein request has been

made for extending the time to decide the case for at least one

month.

The aforesaid communication was sent by learned

Additional Sessions Judge, Chamba on 22.4.2022, which was

received in the Registry on 28.4.2022 and today (17.5.2022), it

has been listed in the Court.

At this stage, learned counsel for the non-

applicant/petitioner submits that as per instructions imparted to

him by learned counsel representing the petitioner in the trial

Court, trial stands concluded and petitioner has been acquitted

by the trial Court vide judgment dated 2.5.2022.

In view of aforesaid information, no further order is

required to be passed, except that application is deemed to

have been allowed and disposed of.

(Vivek Singh Thakur), Judge.

17th May, 2022 (Keshav)

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