Hari Chand vs State Of Himachal Pradesh & Another
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Himachal Pradesh High Court

Hari Chand vs State Of Himachal Pradesh & Another on 2 December, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.18807 of 2025 Date of Decision: 02.12.2025

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Hari Chand .......Petitioner Versus State of Himachal Pradesh & another ... Respondent

_______________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge.

of Whether approved for reporting? 1 For the Petitioner: Ms. Anchal, Advocate vice Mr. Balwant Singh Thakur, Advocate.

For the Respondents: Mr. Anup Rattan, Advocate General with Mr. rt Rajan Kahol and Mr. Vishal Panwar, Additional Advocate Generals and Mr. Ravi

Chauhan, Deputy Advocate General. ____________________________________________________ Sandeep Sharma, Judge(oral):

Learned counsel representing the petitioner, on

instructions, states that petitioner would be content and satisfied in

case his representation is considered and decided in the light of

judgment passed by Division Bench of this Court in LPA No. 54 of

2013, titled as State of H.P. and others Vs. Om Prakash.

2. While putting in appearance on behalf of respondents,

Mr. Rajan Kahol, learned Additional Advocate General, states that he

is not averse to aforesaid innocuous prayer made on behalf of the

petitioner and representation, if any, filed by the petitioner shall be

considered and decided expeditiously.

3. Consequently, in view of the aforesaid fair stand adopted

by learned Additional Advocate General, coupled with the fact that

petitioner has already filed representation for redressal of his

Whether the reporters of the local papers may be allowed to see the judgment?

grievance (Annexure P-4), this Court, without going into the merits of

the case, deems it fit to dispose of the present petition with a direction

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to the respondents to consider and decide the representation of the

petitioner in light of judgment passed by Division Bench of this Court

in Om Prakash (supra), expeditiously, preferably within a period of six

weeks from today. Ordered accordingly. Needless to say, authority

of concerned, while doing the needful in terms of instant order, shall

afford an opportunity of being heard to the petitioner and pass

speaking order thereafter. Pending applications, if any, stand rt disposed of.

(Sandeep Sharma), Judge

December 02,2025 (shankar)