Ranjeet Singh vs . State Of H.P.
2026 Latest Caselaw 886 HP

Himachal Pradesh High Court

Ranjeet Singh vs . State Of H.P. on 16 February, 2026

Ranjeet Singh vs. State of H.P.

.

Cr.MP(M) No. 198 of 2026

16.02.2026 Present: Mr. Rajiv Rai, Advocate, for the petitioner.

Mr. Rohit Sharma, Deputy Advocate General,

of for the respondent/State.

HC Sudhir Kumar No. 10, I/O P/S Barmana, Bilaspur, H.P. present in person alongwith rt record.

Status report filed. The same is taken on record.

Before passing any order in the matter, let Court

notices be issued to the father of the prosecutrix to put

forward case of his daughter. His address shall be

supplied in the Registry by learned Deputy Advocate

General during the course of the day so as to enable the

Registry to issue notice before next date of hearing.

List for consideration on 24.02.2026.

(Romesh Verma) Vacation Judge February 16, 2026 (Nisha)