Manish Thakur And Ors. vs . State Of H.P.
2022 Latest Caselaw 8431 HP

Manish Thakur and ors. Vs. State of H.P.

.

Cr. MMO No. 846 of 2022

12.10.2022 Present: Mr. Peeyush Verma, Advocate, for the petitioners.

Mr. Desh Raj Thakur, Additional Advocate General

with Mr. Narender Thakur, Deputy Advocate General, for the respondent-State.

Learned counsel for the petitioner has placed on

record a copy of judgment, dated 10.01.2017, passed by Hon'ble

Supreme Court of India in Criminal Appeal No. 64 of 2017, titled

as Saloni Arora Vs. State of NCT of Delhi and has submitted that

the case in hand is covered by the aforesaid judgment passed by

Hon'ble Supreme Court.

Confronted with this, learned Additional Advocate

General seeks time to address on the issue.

List on 19.10.2022.

( Satyen Vaidya )

Judge

12th October, 2022 (sushma)