Wednesday, 20, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Aditya Mantri vs . State Of H.P.
2022 Latest Caselaw 3748 HP

Citation : 2022 Latest Caselaw 3748 HP
Judgement Date : 24 May, 2022

Himachal Pradesh High Court
Aditya Mantri vs . State Of H.P. on 24 May, 2022
Bench: Vivek Singh Thakur

Aditya Mantri vs. State of H.P.

.

Cr.MP(M) No. 964 of 2022

24.05.2022 Present: Mr. Ajit Sharma, Advocate, for the petitioner.

Mr. Hemant Vaid, Additional Advocate General, for the respondent.

ASI Nand Lal, P.S Bhuntar, Distt. Kullu present in person

r to Status report stands filed. Record perused and returned

with direction to learned Additional Advocate General to retain the

photocopies of relevant record.

Arguments heard. Judgment reserved.

(Vivek Singh Thakur) Judge

May 24, 2022 (veena)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter