Nishant Dharmani vs State Of Himachal Pradesh & Anr
2024 Latest Caselaw 5144 HP

Himachal Pradesh High Court

Nishant Dharmani vs State Of Himachal Pradesh & Anr on 6 May, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Date of Decision: 6th May, 2024

.

Nishant Dharmani .....Petitioner.

Versus

State of Himachal Pradesh & Anr. .....Respondents. Coram The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

For the Petitioner: Ms. Reeta Hingmang, Advocate.

For the Respondents: Mr. B.N. Sharma, Additional Advocate

General, for respondent No.1/State.

Ms. Suchitra Sen, Advocate, for respondent No.2.

Bipin Chander Negi, Judge (oral).

Since the offences involved in the present

matter are compoundable in terms of Section 320 Cr.PC,

therefore, remedy under Section 320 Cr.PC is available.

Hence, present petition is disposed of, so also the pending

miscellaneous application(s) if any.

(Bipin Chander Negi) Judge

06th May, 2024 (Manish)

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