Vishal vs . State Of Himachal Pradesh & Ors.
2026 Latest Caselaw 923 HP

Himachal Pradesh High Court

Vishal vs . State Of Himachal Pradesh & Ors. on 18 February, 2026

Vishal Vs. State of Himachal Pradesh & Ors.

.

CWP No. 1845 of 2026 18.02.2026 Present: Mr. Vinay Sharma, Advocate, for the petitioner.

Mr. Sumit Sharma, Deputy Advocate General,

for the respondents-State.

of CWP No. 1845 of 2026 & CMP No.2439 of

rtNotice. Mr. Sumit Sharma, learned Deputy

Advocate General, appears and waives service of notice on

behalf of the respondents/State. He prays for and is granted

ten days' time to file the current instructions/reply.

List on 03.03.2026.

(Romesh Verma)

Vacation Judge February 18, 2026 (Shamsh Tabrez)