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Desh Raj vs State Of Himachal Pradesh
2023 Latest Caselaw 16924 HP

Citation : 2023 Latest Caselaw 16924 HP
Judgement Date : 19 October, 2023

Himachal Pradesh High Court
Desh Raj vs State Of Himachal Pradesh on 19 October, 2023
Bench: Ajay Mohan Goel
        IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                         SHIMLA
                                                     Cr.MP(M) No.:2168 of 2023
                                                      Decided on: 19.10.2023




                                                                       .
    Desh Raj                                                   ...Petitioner





                                          Versus





    State of Himachal Pradesh                                           ...Respondent

    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    1





     Whether approved for reporting?
    For the petitioner:   Mr. Ajay Kochhar, Senior Advocate,
                  r       with Mr. Anubhav Chopra, Advocate.

    For the respondent: Mr. Rupinder Singh Thakur, Mr.
                        Pushpinder   Jaswal,     Additional

                        Advocate Generals, with Ms. Ranjna
                        Patial, Mr. Sumit Sharma, Deputy
                        Advocate Generals and Mr. Rajat
                        Chauhan, Law Officer.



    Ajay Mohan Goel, Judge (Oral)

When the case was taken up for consideration,

learned counsel for the petitioner has informed the Court that

statements of all the prosecution witnesses have been

recorded and the case is now listed for recording of statement

of the accused under Section 313 of the Criminal Procedure

Code. He accordingly prays that learned Trial Court be directed

to decide the case within a time bound period.

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

2. Taking into consideration the submissions made by

learned counsel for the petitioner, this petition is disposed of

and learned Trial Court is requested to make an endeavour to

.

expedite the trial, of course subject to its roster.






                                            (Ajay Mohan Goel)
                                                 Judge

    October 19, 2023
       (Rishi)


                  r           to










 

 
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