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Chander Mohan Sharma vs . State Of H.P.
2026 Latest Caselaw 740 HP

Citation : 2026 Latest Caselaw 740 HP
Judgement Date : 6 February, 2026

[Cites 1, Cited by 0]

Himachal Pradesh High Court

Chander Mohan Sharma vs . State Of H.P. on 6 February, 2026

Chander Mohan Sharma Vs. State of H.P.

.

Cr.MP(M) No.73 of 2026

06.02.2026 Present: None for the petitioner.

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

of Learned Deputy Advocate General prays for

time to file status report.

rt Let needful be done within two weeks.

List on 28.02.2026 before the appropriate

Bench.

( Jiya Lal Bhardwaj )

6 th February, 2026 Vacation Judge (Kiran)

 
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