State Of Himachal Pradesh vs Vikram Sharma @ Vicky
2023 Latest Caselaw 13639 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Criminal Revision No.386 of 2023

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Decided on : 14.09.2023

State of Himachal Pradesh ...Petitioner Versus

Vikram Sharma @ Vicky ...Respondent

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

For the petitioner r to : Mr. H.S. Rawat, Additional Advocate General.

For the respondent : Mr. S.D. Sharma, Advocate.

Virender Singh, Judge (oral).

Learned counsel for the respondent, on

instructions, has submitted that the case has already been

decided by acquitting the respondent. His statement is

taken on record.

In view of the above, the present revision

petition has become infructuous and the same is disposed

of accordingly.

( Virender Singh ) Judge September 14, 2023(ps)

Whether Reporters of local papers may be allowed to see the judgment? Yes.