Ram Rattan vs State Of H.P. & Another
2022 Latest Caselaw 8709 HP

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Ram Rattan Versus State of H.P. & another

Cr.MMO No.967 of 2022

20.10.2022 Present: Mr. R.L. Chaudhary and Mr. H.R. Sidhu, Advocates, for the petitioner.

M/s Dinesh Thakur, Sanjeev Sood, Additional

Advocates General, with Mr. Amit Kumar Dhumal, Deputy Advocate General, for

respondent No.1­State.

Cr.MMO No.967 of 2022

As per report of the Registry, dasti summons

could not be served upon respondent No.2 as said

respondent was not found at the given address and son of

the respondent refused to disclose the Cell Number of the

respondent and further informed that the respondent had

gone to New Delhi.

Be that as it may, on the request of learned

counsel for the petitioner, it is ordered that now, let

respondent No.2 be served for 12.12.2022 and steps for

the service of respondent by filing fresh process fee be

taken within two weeks.

Cr.MP No.3147 of 2022

Notice in above terms. In the meanwhile,

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­2­

operation of impugned order dated 18.11.2019, passed by

the Court of learned Additional Chief Judicial

Magistrate, Court No.1, Sundernagar, District Mandi,

H.P., in Complaint No.232­I/2012, titled Mohd. Sehnaz

Versus Ram Rattan Sharma, shall remain stayed.

(Ajay Mohan Goel)

Judge October 20, 2022 (Rishi)

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Kadasi and others Versus Ramapati and others

RSA No.449 of 2005

20.10.2022 Present: Mr. Bhupinder Gupta, Sr. Advocate, with Mr. Janesh Gupta, Advocate, for the appellants.

Respondents No.1 to 3 and 5 to 10 ex parte.

The case has been listed today for Speaking to

the Minutes, for the reason that while reserving the same

on 11.10.2022, the same was ordered to be listed for

pronouncement of judgment. But, inadvertently, the

Registry could not list the same for pronouncement of the

judgment on the said date. After0 the case is ordered to

be listed for pronouncement of judgment on 27.10.2022.

(Ajay Mohan Goel) Judge October 20, 2022 (Rishi)

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Indira Kapoor Versus State of H.P.

Cr.Appeal No.245 of 2021

20.10.2022 Present: Mr. N.S. Chandel, Sr. Advocate, with Mr. Sat Prakash, Advocate, for the appellant/applicant.

M/s Dinesh Thakur, Sanjeev Sood, Additional

Advocates General, with Mr. Amit Kumar

Dhumal, Deputy Advocate General, for the respondent­State.

Cr. Appeal No.245 of 2021 & Cr.MP.No.3176 of

List before another Bench at the pleasure of

Hon'ble the Chief Justice.

At this stage, leaned Senior Counsel appearing

for the appellant/applicant submits that taking into

consideration the urgency in the matter, the same be

listed before the appropriate Bench today itself. Registry

is directed to do the needful.

(Ajay Mohan Goel) Judge October 20, 2022 (Rishi)

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Singh Versus State of H.P.

Cr.MP(M) No. 2230 of 2022

20.10.2022 Present: Mr. J.K. Verma, Advocate, for the petitioner.

M/s Dinesh Thakur, Sanjeev Sood, Additional Advocates General, with Mr. Amit Kumar

Dhumal, Deputy Advocate General, for the

respondent­State.

Notice. Mr. Dinesh Thakur, learned Additional

Advocate General, accepts notice on behalf of the

respondent. Status report be filed by the next date of

hearing.

List on 16.12.2022.

(Ajay Mohan Goel) Judge October 20, 2022 (Rishi)

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There would be no need for a certified copy of this order

for furnishing bail bonds and learned counsel for the

parties can download this order alongwith case status

be a true copy.

r to from the official web page of this Court and attest it to

Notice in above terms. The applicant shall be at liberty

to make a request for suspension of the sentence post

deposit of the cheque amount which shall include the

amount already deposited.

Notice in above terms. In the event of the petitioner

depositing 50% of the cheque amount, which shall

include the amount, if any earlier deposited by the

petitioner, he shall be at liberty to make a mention

before this Court for suspension of the sentence.

As the matter is adjourned on the request of

learned counsel for the petitioner, fresh status report

need not to be filed on the next date of hearing.

In the event of steps being taken within

three weeks, then notice be issued to respondent

No.3, returnable for 30.09.2022.

For the purpose of service, the matter be listed

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before the Additional Registrar (Judicial).

Before the prayer of the petitioner to this effect

is considered, he may file an appropriate application to

this effect and to show his bonafide he may also deposit

5% of the compounding fee with the Himachal Pradesh

State Legal Service Authority. Details of money

deposited be also spelled out in the application.