Shakti Chand vs Coram
2023 Latest Caselaw 8787 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                              .

                                     Criminal Revision No. 5 of 2012
                                             Decided on: 30.6.2023





    Shakti Chand                                            .....Petitioner.

                                     Versus
    State of H.P.


    Coram
                               r              to    .....Respondent.

    Hon'ble Mr. Justice Virender Singh, Judge.
    Whether approved for reporting?1



    For the petitioner               :       Mr. Mukul Sood, Advocate.

    For the respondent               :       Mr. Mohinder Zharaick,




                                             Additional Advocate General.





           Virender Singh, Judge (Oral)

It has been submitted by learned counsel appearing

for the petitioner that unfortunately the petitioner Shakti Chand

has expired on 29.3.2023. His statement is taken on record.

2. In view of the above fact, the present petition is

disposed of being abated.

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

Pending miscellaneous application(s), if any, shall

also stand disposed of.

.

                                         ( Virender Singh )
                                                  Judge





     June 30, 2023
          (vs)




                        r         to