Citation : 2024 Latest Caselaw 16685 HP
Judgement Date : 7 November, 2024
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr. A No.76 of 2011 Date of Decision: 07th November, 2024.
Neel Chand .....Appellant
Versus
Tule Ram .....Respondent
Coram
The Hon'ble Mr. Justice Bipin Chander Negi, Judge.
Whether approved for reporting?1
For the Appellant: Mr. Vaibhav Kanwar, Advocate, vice Mr. Karan Singh Kanwar, Advocate.
For the Respondent: Mr. Sanjeev Kuthiala, Sr. Advocate with Ms. Amita Chandel, Advocate.
Bipin Chander Negi, Judge (oral).
On the death of the appellant/complainant, in the case
at hand, the appeal has abated in terms of Section 392(2) of
the Cr.P.C.
2. Accordingly, the present appeal is disposed of and so
also the miscellaneous application(s), if any.
(Bipin Chander Negi) Judge
07th November, 2024 (Gaurav Rawat)
Whether reporters of Local Papers may be allowed to see the judgment?
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