Raj Pal vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 15382 HP

Himachal Pradesh High Court

Raj Pal vs State Of Himachal Pradesh And Another on 21 October, 2024

                                           1




     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                      Cr.MMO No. 981 of 2024
                                      Date of Decision : 21.10.2024
Raj Pal                                                       ...... Petitioner
                               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 petitioner             :   Mr. Amit Kumar Dhumal and Ms. Parul Negi,
                                   Advocates.
For the respondents            :   Mr. Diwakar Dev Sharma, Additional Advocate
                                   General for respondent No.1.
                                   Mr. Diwan Singh Negi, Advocate, for respondent
                                   No.2/Complainant.
Bipin Chander Negi, Judge (oral)

Since the offences, in the case at hand, are totally

compoundable. Therefore, the present petitioner is free to approach

the concerned Court/Authority in accordance with law under Section

320 of Cr.P.C/new Section 359 of the Bharatiya Nagarik Suraksha

Sahita. ////

The petition stands disposed of in the above terms, so also the

pending application(s), if any.

                                                    (Bipin Chander Negi)
October 21, 2024 (Nisha)                                  Judge

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