Bahadur Singh vs State Of H.P. And Others
2024 Latest Caselaw 10696 HP

Himachal Pradesh High Court

Bahadur Singh vs State Of H.P. And Others on 30 July, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Ex. Pet. No.726 of 2024 Decided on: 30th July, 2024

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    Bahadur Singh                                                     .....Petitioner




                                                                                              .

                                                      Versus

    State of H.P. and others                                      .....Respondents

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Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting? 1

For the Petitioner: Mr. Bonit Prakash, Advocate vice Mr. A.K. Gupta, Advocate.

For the Respondents: Mr. Anup Rattan, Advocate General

with L.N. Sharma, Additional Advocate General and Ms. Leena Guleria, Deputy Advocate General.

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Jyotsna Rewal Dua, Judge

There is no enforceable direction issued in the

judgment dated 14.12.2023 rendered in CWP No.10208 of

2023 (Bahadur Singh Versus The State of Himachal

Pradesh and others), of which execution is being sought.

Hence, this execution petition is dismissed.

                                                                           Jyotsna Rewal Dua
    July 30, 2024                                                               Judge
        Mukesh

Whether reporters of print and electronic media may be allowed to see the order? Yes