Himachal Pradesh High Court
Sultan vs . State Of H.P. on 6 October, 2022
Bench: Satyen Vaidya
Sultan vs. State of H.P.
.
Cr.MP(M) No. 2227 of 2022
6.10.2022 Present: Mr. Devi Singh, Advocate, for the
petitioner.
Mr. Shreyak Sharda, Sr. Assistant Advocate
General, for the respondent.
Notice. Mr. Shreyak Sharda, learned Senior
Assistant Advocate General appears and waives service
of notice on behalf of the respondent and seeks time to
file status report.
List on 14.10.2022.
In interim, in the event of arrest of petitioner
in case FIR No. 35 of 2022 dated 22.9.2022 under
Sections 354-B and 34 IPC and Section 8 of Protection of
Children of Children from Sexual Offences Act, registered
at Police Station, Women, Baddi, District Solan, H.P., he
shall be released on bail subject to his furnishing
personal bond in a sum of Rs. 25,000/- with one surety
in the like amount to the satisfaction of the Investigating
Officer/Arresting Officer. This order shall, however, be
subject to the following conditions:-
i) That the petitioner shall make himself available for
investigation as and when required.
ii) That the petitioner shall not directly or indirectly
make any inducement, threat or promise to any
person acquainted with the facts of the case so as
to dissuade him from disclosing such facts to the
Court or to any police officer;
.
iii) That the petitioner shall not leave India without
prior permission of the Court.
(Satyen Vaidya)
Judge
6th October, 2022
(kck)
Balram Singh vs. Nikhil Kaushal
.
Cr. Revision No. 552 of 2022
6.10.2022 Present: Mr. Naveen K. Dass, Advocate, for the
petitioner.
Issue notice to the respondent, returnable
for 9.11.2022, on steps being taken within one week.
Cr.MP No. 3069 of 2022
r Notice in the aforesaid terms. In the
meanwhile, the substantive sentence, imposed upon the
petitioner by the learned Additional Chief Judicial
Magistrate, Court No.1, Una, H.P. vide judgment dated
5.4.2022 in Complaint No. 82-II-22/2018 and affirmed by
the learned Additional Sessions Judge-1, District Una, vide
judgment dated 8.9.2022 in Cr. Appeal No. 31 of 2022 is
ordered to be suspended, subject to petitioner depositing
50% of the compensation amount in the Registry of this
Court within six weeks from today and also subject to
petitioner furnishing personal bond in the sum of Rs.
25,000/- with one surety in the like amount to the
satisfaction of learned trial Court within four weeks from
today, specifically undertaking therein that in case of
dismissal of this revision petition, he will immediately
surrender before the learned trial Court for receiving the
sentence.
(Satyen Vaidya)
Judge
6th October, 2022
(kck)
Raj Singh vs. State of H.P. & others
.
CWP No. 7040 of 2022
6.10.2022 Present: Mr. Aashish Kumar, Advocate, for the
petitioner.
Mr. Shreyak Sharda, Sr. Assistant Advocate
General, for respondents No.1 and 2.
CWP No. 7040 & CMP No. 14072 of 2022
Notice. Mr. Shreyak Sharda, learned Senior
Assistant Advocate General appears and waives service
of notice on behalf of respondents No. 1 and 2. Notice
be issued to respondent No.3, on steps being taken
within three days, returnable for 17.10.2022.
List before appropriate Bench on
17.10.2022.
(Satyen Vaidya)
Judge
6th October, 2022
(kck)
Rajpal vs. State of H.P. & others
.
CWP No. 7039 of 2022
6.10.2022 Present: Mr. Arun Sehgal, Advocate, for the
petitioner.
Mr. Shreyak Sharda, Sr. Assistant Advocate
General, for respondents No.1 to 3.
CWP No. 7039 & CMP No. 14070 of 2022
Notice. Mr. Shreyak Sharda, learned Senior
Assistant Advocate General appears and waives service
of notice on behalf of respondents No. 1 to 3 and seeks
time to file reply/instructions. Notice be issued to
respondent No.4, on steps being taken within three
days, returnable for 10.10.2022.
List before appropriate Bench on
10.10.2022.
(Satyen Vaidya)
Judge
6th October, 2022
(kck)
Randeep Chauhan vs. State of H.P. &
others
.
CWP No. 7038 of 2022
6.10.2022 Present: Mr. Ketan Singh Rajput, Advocate, for the
petitioner.
Mr. Shreyak Sharda, Sr. Assistant Advocate
General, for the respondents.
CWP No. 7038 & CMP No. 14069 of 2022
r Notice. Mr. Shreyak Sharda, learned Senior
Assistant Advocate General appears and waives service
of notice on behalf of the respondents and seeks time
to file reply/instructions.
List before appropriate Bench on
18.10.2022.
(Satyen Vaidya)
Judge
6th October, 2022
(kck)
Indira Devi vs. State of H.P. & others
.
CWP No. 7026 of 2022
6.10.2022 Present: Mr. Ankit Dhiman, Advocate, vice counsel
for the petitioner.
Mr. Shreyak Sharda, Sr. Assistant Advocate
General, for respondents No. 1 to 3.
CWP No. 7026 & CMP No. 14045 of 2022
Notice. Mr. Shreyak Sharda, learned Senior
Assistant Advocate General appears and waives service
of notice on behalf of respondents No. 1 to 3 and seeks
time to file reply/instructions. Notice be issued to
respondent No.4, returnable for 18.10.2022, on steps
being taken within three days.
List before appropriate Bench on
18.10.2022.
(Satyen Vaidya)
Judge
6th October, 2022
(kck)
Rajesh Kumar vs. State of H.P. & others
.
CWP No. 7035 of 2022
6.10.2022 Present: Mr. Vijay Kumar, Advocate, for the
petitioner.
Mr. Shreyak Sharda, Sr. Assistant Advocate
General, for respondents No. 1 to 4.
CWP No. 7035 of 2022
More
instructions/reply.
r to
time sought to place on record
List before appropriate Bench on
17.10.2022.
CMP No. 14056 of 2022
Last date for submission of application
forms was 19.9.2022 and selection process was to
commence on 23.9.2022, as per advertisement
Annexure P-3. The case of the petitioner is that
though he had submitted his application form on
16.9.2022, he could not place along with his
application form his EWS certificate. The requisite
EWS certificate is stated to have submitted on
23.9.2022, though it was procured on 17.9.2022. The
advertisement reveals that the candidates were
required to appear in the office for the purpose of
selection process on 23.9.2022 at 10.00 a.m. along
with original documents with one attested copy of such
documents.
The grievance of the petitioner is that
.
though had had submitted the EWS certificate on
23.9.2022 i.e. on the date of commencement of
selection process but his candidature has been wrongly
rejected and his juniors have been selected in
batchwise selection for the post of Fireman.
From the pleadings as well as documents
placed on record, a prima-facie case is made out in
favour of the applicant. The respondents are directed
to keep one post of Fireman in the category of EWS
General vacant till further orders. It is clarified that
the rest of the selection process may go on.
(Satyen Vaidya)
Judge
6th October, 2022
(kck)
