Gopal Singh vs . State Of H.P. & Another
2023 Latest Caselaw 9354 HP

Gopal Singh Vs. State of H.P. & Another

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Cr. MMO No.393 of 2023.

13.07.2023 Present: Petitioner in person with Mr. Anirudh Sharma, Advocate for the petitioner.

Mr. Avni Kochhar Mehta, Deputy Advocate General for respondent No.1. None for respondent No.2.

Learned counsel for the petitioner has

placed on record the copy of judgment and decree dated

19.5.2023, passed in HMA No.1004 of 20.10.2022, by

learned Additional District Judge, Chandigarh.

Since the quashing has been sought on the

ground of compromise, as such, the presence of

respondent No.2 is required.

In view of the above, let dasti notices be

issued to respondent No.2 for 27th July, 2023, on taking

steps within two days.

(Virender Singh) Judge July 13, 2023(ps)