Sanjeev Kumar vs State Of Himachal Pradesh
2024 Latest Caselaw 17970 HP

Himachal Pradesh High Court

Sanjeev Kumar vs State Of Himachal Pradesh on 22 November, 2024

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IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                      Cr.MP(M) No.2543 of 2024
                                      Date of Decision : 22.11.2024

 Sanjeev Kumar                                               ...... Petitioner

                              Versus

 State of Himachal Pradesh                                   ......Respondent

 Coram:

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

 Whether approved for reporting?1

 For the Petitioner      :    Mr. Sudhir Thakur, Senior Advocate with
                              Mr. Somesh Sharma, Advocate.

 For the Respondent :         Mr. B.N. Sharma, Additional Advocate General.


 Bipin Chander Negi, Judge (oral)

Status report stands filed. From perusal of the same,

it is evident that the bail petitioner, as per the respondent/State, is

to be associated in the investigation.

2. In view of the aforesaid, as and when the bail

petitioner is to be associated in the investigation, an appropriate

notice under the erstwhile Section 41 of the Code of Criminal

Procedure be issued to the bail petitioner.

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

3. In view of above terms, present petition stands

disposed of.

                                   ( Bipin Chander Negi)
November 22, 2024 (KS)                     Judge