Rahul vs State Of Himachal Pradesh And Ors
2024 Latest Caselaw 16331 HP

Himachal Pradesh High Court

Rahul vs State Of Himachal Pradesh And Ors on 23 October, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr. MMO No.802 /2024.

Date of Decision: 23rd October, 2024.

     Rahul                                                                .....Petitioner
                                         Versus

     State of Himachal Pradesh and Ors.                               .....Respondents.
     Coram

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

Whether approved for reporting?1

For the Petitioners: Mr. Rajesh Kumar Parmar, Advocate.

For the Respondents: Nemo.

Bipin Chander Negi, Judge (oral).

Admittedly, in the case at hand, prosecutrix is to

attain the age of majority in January 2025. In view thereof,

present petition is disposed of with liberty reserved to the

petitioner to move an appropriate petition at an

appropriate stage.

The pending miscellaneous application(s) stand

disposed of, if any.

(Bipin Chander Negi) Judge

23rd October, 2024 (Gaurav Rawat)

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