Rajneesh Kumar vs State Of Himachal Pradesh
2023 Latest Caselaw 325 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 Cr.MP(M) No. 2876 of 2022
                                                 Decided on: 05.01.2023




                                                                                     .
Rajneesh Kumar                                                              ....Petitioner.





              Versus





State of Himachal Pradesh                                                   ...Respondent.
Coram
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1





For the petitioner    :    Ms. Kiran Dhiman, Advocate.

For the respondent:                     M/s Pushpender Jaswal and Baldev Negi,
                                        Additional Advocate Generals.
Ajay Mohan Goel, Judge (Oral)

ASI Vinod Kumar, IO Police Station Gohar, District

Mandi, HP, present with case record.

2. Learned Additional Advocate General has filed the

status report, which is perused and ordered to be taken on record.

3. Ms. Kiran Dhiman, learned Counsel for the petitioner

has pleaded no instructions.

4. Having heard learned Additional Advocate General and

having perused the Status report filed on record, this Court is of

the considered view that in view of the allegations leveled against

the petitioner, no case is made out for the grant of interim

1 Whether reporters of the local papers may be allowed to see the judgment?

protection to the petitioner. Accordingly, present petition, being

devoid of merit, is dismissed.

(Ajay Mohan Goel)

.

                                                   Judge





January 05, 2023
(narender)





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