Parbodh Chander Sud And Another vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 17778 HP

Himachal Pradesh High Court

Parbodh Chander Sud And Another vs State Of Himachal Pradesh And Another on 20 November, 2024

                                             1




IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                      Cr. MMO No.422 of 2018
                                      Date of Decision : 20.11.2024

 Parbodh Chander Sud and another                             ...... Petitioners

                              Versus

 State of Himachal Pradesh and another                       ......Respondents
 Coram:

 The Hon'ble Mr. Justice Bipin Chander Negi, Judge

 Whether approved for reporting?1

 For the Petitioners     :    Mr. P.S. Goverdhan, Senior Advocate with
                              Mr. Rakesh Thakur, Advocate.

 For the Respondents :        Mr. Diwakar Dev Sharma, Additional Advocate
                              General, for respondent No.1/State.

                              Respondent No.2 is stated to have expired.


 Bipin Chander Negi, Judge (oral)

Learned Senior Counsel appearing on behalf of the petitioners

submits that insofar as the proceedings pending before the Trial Court are

concerned, the petitioners stand discharged. In view thereof, present petition has

become infructuous and the same is disposed of.

Pending miscellaneous application(s), if any, shall also stand

disposed of.

                                                    ( Bipin Chander Negi)
 November 20, 2024 (KS)                                     Judge

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