Sajjan Singh vs State Of H.P
2023 Latest Caselaw 1380 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MP(M) No. 271 of 2023 Decided on : 20.2.2023.

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Sajjan Singh ...Petitioner.

Versus State of H.P. ...Respondent

Coram:

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1

For the petitioner : Mr. Mohan Singh, Advocate.

For the respondent : Mr. Rajan Kahol and Mr. Rakesh

Dhaulta, Addl. A.Gs.

Satyen Vaidya, Judge:

The petition has been rendered infructuous, as the

FIR out of which, the instant petition has arisen has been

ordered to be quashed by this Court vide order dated

20.2.2023, passed in Cr.MMO No. 90 of 2023. Accordingly, the

present petition is disposed of.

(Satyen Vaidya) 20th February, 2023 Judge (kck)

Whether reporters of Local Papers may be allowed to see the judgment?