Santosh Kumar vs . State Of H.P. & Ors.
2023 Latest Caselaw 18222 HP

Himachal Pradesh High Court

Santosh Kumar vs . State Of H.P. & Ors. on 21 November, 2023

Santosh Kumar Vs. State of H.P. & ors.

Cr.MMO No. 575 of 2021

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21.11.2023 Present: Mr. Rishab Negi, Advocate, vice Mr. Aman Parth, Advocate, for the petitioner.

Ms. Avni Kochhar, Dy. A.G. for respondent No.1- State.

None for respondents No. 2 and 3.

of As per head note of the present petition, the

judgments passed by the learned ACJM, Sundernagar, rt learned Sessions Judge, Mandi and this Court, as

affirmed by the Hon'ble Supreme Court in Special Leave

Petition being Diary No. 34204 of 2018 are sought to be

set aside on the basis of compromise. The

maintainability of such petition is highly doubtful.

Further, the report of the learned Trial Court be

called regarding the steps taken to execute the

judgment, vide which the sentence was passed by it

within a period of three weeks.

Let main file be listed for consideration on the

question of maintainability after four weeks.

(Rakesh Kainthla) Judge

November 21, 2023 (ravinder)