Mehtab Khan vs State Of H.P. & Anr
2024 Latest Caselaw 12553 HP

Himachal Pradesh High Court

Mehtab Khan vs State Of H.P. & Anr on 29 August, 2024

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                       Cr.MMO No. 775 of 2022
                                       Date of Decision : 29.08.2024




                                                               .

Mehtab Khan                                                  ....Petitioner
                                   Versus





State of H.P. & Anr.                                         ....Respondent

Coram
Hon'ble Mr Justice Rakesh Kainthla, Judge.
Whether approved for reporting? No

For the petitioner
                           r   :   toMs. Seema K. Guleria, Advocate.

For the Respondents            :     Ms. Ayushi, Deputy Advocate
                                     General for respondent No.1.
                                     Mr. Imran Khan, Advocate for
                                     respondent No.2



Rakesh Kainthla, Judge (Oral)

It has been submitted that the learned Trial Court has

pronounced the judgment in the FIR which is sought to be quashed

by filing the present petition.

In view of this, the present petiton has become

infructous and is dismissed as having become infructous, so also,

the pending miscellaneous application, if any.

(Rakesh Kainthla) Judge 29th August, 2024 (Nikita)

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