Sidharth vs . State Of H.P. And Anr.
2026 Latest Caselaw 930 HP

Himachal Pradesh High Court

Sidharth vs . State Of H.P. And Anr. on 18 February, 2026

Sidharth Vs. State of H.P. and Anr.

.

Cr. MMO No. 101 of 2026

18.02.2026 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.

Mr. Hemant Verma, Deputy Advocate General, for respondent No.1.

of Mr. Anil Thakur, Advocate, for respondent No.2.

rt It is pointed out by learned Deputy Advocate

General that apart from the petitioner there are other three

co-accused in FIR bearing No. 254 of 2023, dated 02.10.2023.

Learned counsel for the petitioner submits that

appropriate steps shall be taken to file independent petitions qua

those three co -accused in the matter.

At her request, list the matter on 10.03.2026 to

enable the learned counsel to do the needful.

In the meantime, the State may file reply/

instructions in the matter.

( Romesh Verma ) Vacation Judge 18th February, 2026 (sushma)