Sunita Bodh vs . State Of Hp
2025 Latest Caselaw 4014 HP

Himachal Pradesh High Court

Sunita Bodh vs . State Of Hp on 3 February, 2025

Sunita Bodh Vs. State of HP

Cr. MP(M) No. 182 of 2025

03.02.2025 Present: Mr. Piyush Verma, Senior Advocate, with Mr. Lalit K. Sehgal, Advocate, for the petitioner.

Mr. Sidharth Jalta, Deputy Advocate General, for the respondent-State.

Dy.SP K.D. Sharma, SDPO, Manali with Ct. Pritam Singh, No. 199, office of SDPO, Manali, District Kullu, HP, present with police record.

Status report stands filed which is placed on

record.

Arguments heard. Judgment reserved.

(Rakesh Kainthla) Vacation Judge

February 3rd 2025 (Chander)