Date Of Decision: 12.09.2023 vs State Of Himachal Pradesh & ...
2023 Latest Caselaw 13392 HP

                                            1

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                .
                                                      Cr.MP(M) No.1940 of 2023





                               Date of Decision: 12.09.2023
    ___________________________________________________
     Ankush Choudhary





                                               ....Petitioner

                                      Versus





    State of Himachal Pradesh & another

                                           ...Respondents
    ___________________________________________________
    Coram


    Hon'ble Mr. Justice Sushil Kukreja, Judge

    Whether approved for reporting?1
    ________________________________________________



    For the petitioner         :      Mr. J.P. Sharma, Advocate.
                      Mr. Raj Kumar Negi, Additional
    For the respondent :




                      Advocate General.
    ________________________________________________





    Sushil Kukreja, Judge (Oral)

Since the bail application arises out of FIR

No.75/2023, dated 11.07.2023, under Sections 377 & 506 of

the Indian Penal Code, registered against the petitioner at

Police Station Lambagaon, Tehsil Jaisinghpur, District Kangra,

H.P., which has been quashed by this Court, vide order dated

1 Whether reporters of Local Papers may be allowed to see the judgment?

12.09.2023, passed in Cr. MMO No.783 of 2023, therefore, the

.

same has become infructuous and is dismissed accordingly.

Pending miscellaneous application(s), if any, shall

also stand disposed of.

                                              ( Sushil Kukreja )




    September 12, 2023                              Judge
          (VH)