Himachal Pradesh High Court
Khyali Ram vs . Om Prakash on 3 July, 2023
Bench: Sushil Kukreja
Khyali Ram Vs. Om Prakash
Cr. Revision No.301 of 2022
.
03.07.2023 Present: Mr. Maan Singh, Advocate, for the petitioner.
Mr. Naveen K. Bhardwaj, Advocate, for the
respondent.
Today a sum of Rs.50,000/- has been handed
over to the learned counsel for the respondent by the
learned counsel for the petitioner.
Learned counsel for the petitioner prays for and
is granted six weeks' more time to pay the balance amount
of compensation to the respondent.
List on 01.09.2023.
( Sushil Kukreja )
July 03, 2023 Judge
(VH)
Roshan Lal Vs. Mahant Ram & anr.
RSA No.142 of 2012
.
03.07.2023 Present: Ms. Rinki Kashmiri, Advocate vice Mr. Janesh
Gupta, Advocate, for the appellant.
Mr. G.R. Palsra, Advocate, for respondents No.1
& for proposed legal heirs of deceased
respondent No.2, i.e. respondents No.2(a) to
2(d).
CMP (M) No.470 of 2023
The instant application under Order 22, Rules
4, 9 and 11, read with Section 151 of the Code of Civil
Procedure and Section 5 of Limitation Act has been filed
by the applicant/appellant for bringing on record the legal
heirs of deceased respondent No.2 Sant Ram.
As per the applicant/appellant, respondent
No.2 has expired on 01.07.2014 and left behind his legal
heirs, as mentioned in para-1 of the application, who are
required to be brought on record. The application is duly
supported by the affidavit of the applicant/appellant.
Learned counsel for the non-applicants/
respondents No.1 and legal heirs of deceased respondent
No.2 i.e. 2(a) to 2(d), has submitted that he does not
intend to file reply to the application and has no objection
in case the application is allowed.
Heard. Keeping in view the facts and
circumstances of the case and since right to sue survives
in favour of the non-applicants, the application is allowed
and legal heirs of deceased respondent No.2, as
.
mentioned in para-1 of the application, are ordered to be
brought on record, after setting aside the abatement, if
any.
The application stands disposed of.
RSA No.142 of 2012
weeks.
r to
Amended memo. of parties be filed within two
List on 02.08.2023.
( Sushil Kukreja )
July 03, 2023 Judge
(VH)
Piyush Garg & Ors. Vs. State of HP & anr.
Cr.MMO No.663 of 2023
.
03.07.2023 Present: Mr. Rajat Aswathy, Advocate, for the petitioners.
Mr. B.N. Sharma, Advocate General, for
respondent No.1/State.
Notice. Mr. B.N. Sharma, learned Additional
Advocate General, accepts notice on behalf of respondent
No.1.
Let notice be issued to respondent No.2,
returnable within four weeks, on taking steps within a period
of three days.
List on 08.08.2023.
Cr.MP No.2278 of 2023
The application is disposed of with a direction to
the applicants/petitioners to file English translation of
documents in issue before the next date of hearing.
( Sushil Kukreja )
July 03, 2023 Judge
(VH)
Dinesh Kumar Vs. The Principal Secretary & Ors.
Cr. MMO No.86 of 2018
.
03.07.2023 Present: Mr. Romesh Verma, Senior Advocate with
Mr. Parveen Chauhan, Advocate, for the
petitioner.
Mr. B.N. Sharma, Additional Advocate General,
for respondents No.1 to 3 & 6/State.
Mr. Rajnish K. Lall, Advocate, for respondent
No.5.
Notice issued to respondent No.4 received back
duly served, however, none has appeared on its behalf.
Hence, respondent No.4 is proceeded against ex-parte.
Admit.
Let post admission notice be issued to
respondent No.4, returnable within six weeks, on taking
steps within a period of one week.
List on 15.09.2023.
( Sushil Kukreja )
July 03, 2023 Judge
(VH)
Madan Lal & anr. Vs. State of HP & anr.
Cr. MMO No.366 of 2019
.
03.07.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr.
Karan Veer Singh, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General,
for respondent No.1/State.
Mr. Sanjeev Kumar Suri, Advocate, for
respondent No.2.
Since the matter stands already admitted, list for
final hearing in due course.
( Sushil Kukreja )
July 03, 2023 Judge
(VH)
Geeta vs. Usha Goel
Cr. Revision No.263 of 2020
.
03.07.2023 Present: Mr. Prashant Pandey, Advocate, for the
petitioner.
Mr. Anuj Gupta, Advocate, for the respondent.
It is stated by learned counsel for the
respondent that balance amount of Rs.40,000/- has been
received.
Learned counsel for the petitioner prays for an
adjournment to file an application for compromising the
matter.
As prayed for, list on 09.08.2023, on which date,
the parties are directed to remain present in person before
this Court.
( Sushil Kukreja )
July 03, 2023 Judge
(VH)
Pinku Kumar @ Bunti Vs. State of HP
Cr. Appeal No.330 of 2021
.
03.07.2023 Present: Mr. Udit Shaurya Kaushik, Advocate, for the
appellant.
Mr. Jitender Kumar Sharma, Additional Advocate
General, for the respondent.
Order dated 27.02.2023 has not been complied
with.
It is stated by learned counsel for the appellant
that the appellant is behind the bars and presently he is
lodged in Model Central Jail, Nahan, District Sirmour, H.P.
in some other case.
Therefore, let production warrant be issued to
the Superintendent Jail, Model Central Jail, Nahan, District
Sirmour, H.P., to produce appellant Pinku Kumar alias Bunti
before this Court on 31.07.2023.
( Sushil Kukreja )
Judge
July 03, 2023
(VH)
Ramesh Chand Vs. Central Bank of India
Cr. Revision No.3 of 2022
.
03.07.2023 Present: Mr. Devender K. Sharma, Advocate, for the
petitioner.
Ms. Pooja Verma, Advocate vice Mr. Abshishek
Banta, Advocate, for the respondent.
Learned counsel for the petitioner stated that 5%
of the cheque amount has been deposited with HP State
Legal Services Authority on 23.06.2023 and in this respect,
he has placed on record photocopy of the receipt.
Therefore, no further orders are required to be
passed in the present petition and the same is closed.
( Sushil Kukreja )
Judge
July 03, 2023
(VH)
Hem Raj Vs. Tajender Kumar & anr.
Cr. Revision No.71 of 2022
.
03.07.2023 Present: Mr. Daleep Chand, Advocate, for the petitioner.
Ms. Anchal, Advocate vice Mr. Sumeet Raj
Sharma, Advocate, for respondent No.1.
Mr. Jitender Kumar Sharma, Additional Advocate
General, for respondentNo.2/State.
Learned counsel for the petitioner prays for one
more opportunity to deposit the balance amount on the
ground of ailment of the brother of the petitioner.
In the interest of justice, three weeks' further
time is granted to the petitioner to deposit the balance
amount by way of indulgence.
As prayed for, list on 28.07.2023.
( Sushil Kukreja )
Judge
July 03, 2023
(VH)
Mohan Lal Vs. State of HP
Cr. Revision No.412 of 2022
.
03.07.2023 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Jitender Kumar Sharma, Additional Advocate
General, for the respondent.
Cr.MP No.1780 of 2023
At this stage, learned counsel for the
applicant/petitioner seeks permission to withdraw the
present application with a liberty to file fresh one on better
particulars.
Therefore, the application is dismissed as
withdrawn, with liberty as aforesaid.
Cr.MP No.2373 of 2022
As prayed for, list on 03.08.2023.
( Sushil Kukreja )
Judge
July 03, 2023
(VH)
Sonia Vs. Golf Link Finance & Resort Pvt. Ltd.
Cr. Revision No.466 of 2022
.
03.07.2023 Present: Mr. Rajesh Kashyap, Advocate vice Mr. Mohar
Singh, Advocate, for the petitioner.
Ms. Seema K. Guleria, Advocate, for the
respondent.
Learned vice counsel for the petitioner stated
that an application under Section 482, Cr.P.C. has been
filed in the Registry on 28.06.2023. However, the same is
not available on record. Registry is directed to trace the
same and place it on record, if in order.
List on 12.07.2023.
( Sushil Kukreja )
Judge
July 03, 2023
(VH)
Surender Kumar Vs. State of HP
Cr. Revision No.590 of 2022
.
03.07.2023 Present: Ms. Suman Thakur, Advocate, for the petitioner.
Mr. Jitender Kumar Sharma, Advocate, for the
respondent.
Learned counsel for the petitioner stated that
despite her best efforts, she could not contact the petitioner.
She prays for and is granted four weeks' time to obtain
instructions in the matter.
As prayed for, list on 04.08.2023.
( Sushil Kukreja )
Judge
July 03, 2023
(VH)
Ramesh Hetta Vs. Pritam Singh
Cr. Revision No.290 of 2023
.
03.07.2023 Present: Mr. Dalip K. Sharma, Advocate, for the
petitioner.
Mr. Amrik Singh, Advocate, for the respondent.
Learned counsel for the petitioner stated that
10% of the cheque amount has been deposited with HP
State Legal Services Authority on 20.06.2023 and in this
respect, he has placed on record photocopy of the receipt.
Therefore, no further orders are required to be
passed in the present petition and the same is closed.
( Sushil Kukreja )
Judge
July 03, 2023
(VH)
Hari Ram Vs. Rattan Chand
.
Cr. Revision No.658 of 2022
03.07.2023 Present: Mr. Naveen K. Dass, Advocate, for the
petitioner.
Mr. Suresh Singh Saini & Mr. Kailash Chand
Negi, Advocates, for the respondent.
It is stated by learned counsel for the petitioner
that in terms of order dated 06.12.2022 passed by this
Court, 50% of the compensation amount has already been
deposited by the petitioner and the bail bonds have also
been furnished before the trial Court.
Admit.
List for final hearing in due course.
In the meantime, record of the Courts below be
called for.
( Sushil Kukreja )
July 03, 2023 Judge
(VH)
Hari Ram Vs. Rattan Chand
.
Cr. Revision No.659 of 2022
03.07.2023 Present: Mr. Naveen K. Dass, Advocate, for the
petitioner.
Mr. Suresh Singh Saini & Mr. Kailash Chand
Negi, Advocates, for the respondent.
It is stated by learned counsel for the petitioner
that in terms of order dated 06.12.2022 passed by this
Court, 50% of the compensation amount has already been
deposited by the petitioner and the bail bonds have also
been furnished before the trial Court.
Admit.
List for final hearing in due course.
In the meantime, record of the Courts below be
called for.
( Sushil Kukreja )
July 03, 2023 Judge
(VH)
Hari Ram Vs. Rattan Chand
.
Cr. Revision No.660 of 2022
03.07.2023 Present: Mr. Naveen K. Dass, Advocate, for the
petitioner.
Mr. Suresh Singh Saini & Mr. Kailash Chand
Negi, Advocates, for the respondent.
It is stated by learned counsel for the petitioner
that in terms of order dated 06.12.2022 passed by this
Court, 50% of the compensation amount has already been
deposited by the petitioner and the bail bonds have also
been furnished before the trial Court.
Admit.
List for final hearing in due course.
In the meantime, record of the Courts below be
called for.
( Sushil Kukreja )
July 03, 2023 Judge
(VH)
Narain Singhq Vs. Jasvir Singh Sudan
.
Cr. Appeal No.197 of 2023
03.07.2023 Present: Mr. Kulbhushan Khajuria, Advocate, for the
appellant.
Mr. B.N. Sharma, Additional Advocate General,
for the respondent.
Learned Additional Advocate General prays for
and is granted two weeks' more time to submit report before
this Court in terms of order dated 22.05.2023.
List on 27.07.2023.
It is made clear that if the report is not submitted
before the next date, Superintendent of Police, Bilaspur is
directed to remain present in person before this Court.
( Sushil Kukreja )
July 03, 2023 Judge
(VH)
Bal Krishan Vs. Budhi Singh Thakur
.
Cr. Revision No.288 of 2023
03.07.2023 Present: Ms. Meghna Kashava, Advocate vice Mr.Raman
Prashar, Advocate, for the petitioner.
Cr.MP No.1818 of 2023
It is stated by learned vice counsel for the
applicant/petitioner that a sum of Rs.3,00,000/- has been
deposited by the applicant in the Registry of this Court in
compliance of order dated 29.05.2023, passed by this
Court.
As the main case is pending adjudication, it is
ordered that the substantive sentence imposed upon the
applicant/petitioner, vide judgment of conviction dated
16.07.2022 and order of sentence dated 04.08.2022,
passed by the learned Chief Judicial Magistrate, Lahaul-
Spiti at Kullu, H.P. and affirmed by learned Sessions Judge,
Kullu, H.P., vide judgment dated 05.04.2023, shall remain
suspended, till final disposal of the petition, however,
subject to the applicant's furnishing personal bond in the
sum of Rs.50,000/- with one surety in the like amount to the
satisfaction of learned trial Court, within a period of four
weeks from today, undertaking therein to appear in the
Court as and when directed and in the event of the
dismissal of the petition, the applicant will surrender before
the Court to undergo sentence, if any, imposed by the
.
Court.
The application stands disposed of.
Cr. Revision No.288 of 2023
Steps for the service of the sole respondent not
taken.
Learned
vice counsel for the
undertakes to do the needful within a period of one week.
r petitioner
Let notice be issued to the respondent,
returnable within four weeks, on doing the needful within a
period of one week.
List on 11.09.2023.
Cr.MP No.1819 of 2023
The application is disposed of with a direction to
the applicant/petitioner to file certified copy of the trial Court
judgment before the next date of hearing.
( Sushil Kukreja )
July 03, 2023 Judge
(VH)
Baldev Thakur & ors. Vs. State of HP & anr.
Cr. MMO No.50 of 2023
.
03.07.2023 Present: Mr. Udit Shourya Kaushik, Advocate, for the
petitioners.
Mr. Raj Kumar Negi, Additional Advocate
General, for respondent No.1/State.
Mr. Aman Sood, Advocate, for respondent No.2.
As per report of the Registry, reply has not been
objections.
r to
re-filed on behalf of respondent No.2 after removal of the
Learned counsel for respondent No.2 states that
the reply has been misplaced in his office. He undertakes to
re-file the same within a period of four weeks.
As prayed for, list on 18.08.2023.
Cr.MP No.151 of 2023
The application is disposed of with a direction to
the applicants/petitioners to file translated copy of the
documents in issue before the next date of hearing.
( Sushil Kukreja )
Judge
July 03, 2023
(VH)
Nitika & Ors. Vs. State of HP & anr.
Cr. MMO No.103 of 2023
.
03.07.2023 Present: Ms. Salochna Rana, Advocate, for the
petitioners.
Mr. Jitender Kumar Sharma, Additional Advocate
General, for respondent No.1/State.
None for respondent No.2.
Learned counsel for the petitioners prays for and
is granted four weeks' time to file rejoinder to the reply filed
on behalf of respondent No.1.
As prayed for, list on 10.08.2023.
( Sushil Kukreja )
Judge
July 03, 2023
(VH)
Ajay Kumar Vs. Manorama Devi
Cr. MMO No.230 of 2023
.
03.07.2023 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Mr. Ashwani Sharma, Advocate, for the
respondent.
Learned counsel for the petitioner undertakes to
deposit a sum of Rs.5,000/- per month as interim
maintenance awarded by the learned Court below. He also
undertakes to deposit the entire arrears upto the month of
July, 2023, if not already paid, within a period of two weeks
from today in the Registry of this Court.
List on 25.07.2023.
( Sushil Kukreja )
Judge
July 03, 2023
(VH)
Dalip Singh Thakur Vs. State of HP
Cr. MMO No.465 of 2023
.
03.07.2023 Present: Mr. Rahul Mahajan, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General,
for the respondent.
Learned Additional Advocate General is directed
to file supplementary affidavit clarifying therein as to what
are the allegations made against the petitioner in the
charge-sheet filed against him before the concerned Court.
As prayed for, list on 28.07.2023.
( Sushil Kukreja )
Judge
July 03, 2023
(VH)
Dalip Singh Thakur Vs. State of HP
Cr. MMO No.469 of 2023
.
03.07.2023 Present: Mr. Rahul Mahajan, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General,
for the respondent.
Learned Additional Advocate General is directed
to file supplementary affidavit clarifying therein as to what
are the allegations made against the petitioner in the
charge-sheet filed against him before the concerned Court.
As prayed for, list on 28.07.2023.
( Sushil Kukreja )
Judge
July 03, 2023
(VH)
Rakha Ram Bakolia Vs. Parveen Singh
Cr. MMO No.537 of 2023
.
03.07.2023 Present: Mr. Rahul Mahajan, Advocate, for the petitioner.
Mr. Sat Parkash, Advocate, for the respondent.
Cr.MP No.1851 of 2023
Learned counsel for the respondent prays for
and is granted two weeks' time to file reply.
As prayed for, list on 24.07.2023.
In the meantime, interim order to continue.
( Sushil Kukreja )
Judge
July 03, 2023
(VH)
Rakha Ram Bakolia Vs. Parveen Singh
Cr. MMO No.538 of 2023
.
03.07.2023 Present: Mr. Rahul Mahajan, Advocate, for the petitioner.
Mr. Sat Parkash, Advocate, for the respondent.
Cr.MP No.1852 of 2023
Learned counsel for the respondent prays for
and is granted two weeks' time to file reply.
As prayed for, list on 24.07.2023.
In the meantime, interim order to continue.
( Sushil Kukreja )
Judge
July 03, 2023
(VH)
Pramodh Singh Parmar & ors. Vs. State of HP & Ors.
Cr. MMO No.541 of 2023
.
03.07.2023 Present: Mr. Ajay Sharma, Senior Advocate with Ms.
Kavita Kajal, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General,
for respondents No.1 and 2/State.
Ms. Madhurika Sekhon Verma, Advocate, for
respondent No.3.
Status report has been filed by respondents
No.1 and 2.
Learned counsel for respondent No.3 prays for
and is granted four weeks' time to file reply.
List on 04.08.2023.
( Sushil Kukreja )
Judge
July 03, 2023
(VH)
Subhash Vs. Vikram Singh & Ors.
RSA No.40 of 2011
.
03.07.2023 Present: Mr. Durga Bahadur, Advocate vice Mr. Prem P.
Chauhan, Advocate, for the appellant.
None for the respondents.
Learned vice counsel for the appellant prays for
an adjournment on the ground that since the matter has
come up after a period of about 12 years, he has to
ascertain the status of the parties.
As prayed for, list on 08.09.2023.
( Sushil Kukreja )
Judge
July 03, 2023
(VH)
Tajinder Singh Vs. Sonia Pasricha
Cr. Appeal No.425 of 2022
.
03.07.2023 Present: Mr. R.L. Sood, Senior Advocate with Mr. Atul
Jhingan and Mr. Arjun Lall, Advocate, for the
appellant.
Mr. Vivek Sharma, Advocate, for the respondent.
Heard in part.
Learned counsel for the respondent prays for an
adjournment on the ground that the arguing counsel is not
available today.
As prayed for, list on 12.07.2023.
( Sushil Kukreja )
Judge
July 03, 2023
(VH)
Tajinder Singh Vs. Sonia Pasricha
Cr. Appeal No.423 of 2022
.
03.07.2023 Present: Mr. R.L. Sood, Senior Advocate with Mr. Atul
Jhingan and Mr. Arjun Lall, Advocate, for the
appellant.
Mr. Vivek Sharma, Advocate, for the respondent.
Heard in part.
Learned counsel for the respondent prays for an
adjournment on the ground that the arguing counsel is not
available today.
As prayed for, list on 12.07.2023.
( Sushil Kukreja )
Judge
July 03, 2023
(VH)
Tajinder Singh Vs. Sonia Pasricha
Cr. Appeal No.424 of 2022
.
03.07.2023 Present: Mr. R.L. Sood, Senior Advocate with Mr. Atul
Jhingan and Mr. Arjun Lall, Advocate, for the
appellant.
Mr. Vivek Sharma, Advocate, for the respondent.
Heard in part.
Learned counsel for the respondent prays for an
adjournment on the ground that the arguing counsel is not
available today.
As prayed for, list on 12.07.2023.
( Sushil Kukreja )
Judge
July 03, 2023
(VH)
