Rahul Huddone vs State Of H.P
2023 Latest Caselaw 5436 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Cr.MP(M) No. 2692 of 2022 a/w Cr.MP(M) No. 2693 of 2022.

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Decided on : 9th May, 2023.

1. Cr.MP(M) No. 2692 of 2022.

Rahul Huddone ...Petitioner.

Versus

State of H.P. ....Respondent.

1. Cr.MP(M) No. 2693 of 2022.

Rahul Huddone ...Petitioner.

Versus

State of H.P. ....Respondent.

Coram:

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

Whether approved for reporting?1

For the Petitioner: Ms. Mamta K. Bhatwan and Mr.

Vinod Sharma, Advocates. For the respondent: Mr. Mohinder Zharaick, Addl. A.G.

Satyen Vaidya, Judge (Oral).

In view of the orders passed by this Court in

Cr.MMO No. 112 of 2021 and Cr.MMO No. 113 of 2021, FIR

Nos. 229 of 2021 and 230 of 2023 have been quashed, as a

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

...2...

consequence thereof, both these petitions are rendered

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infructuous and dismissed as such.

(Satyen Vaidya) Judge 9th May, 2023.

              (jai)



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