Kirpa Ram vs State Of HP And Ors

Sandeep Sharma, J

(Through Video Conferencing)

Learned counsel for the parties are ad-idem that case of the petitioner is squarely covered by the judgment dated 24.4.2021, passed by a Single

Bench this Court in CWPOA No. 6624 of 2019, titled Daulat Ram and Ors v. State of HP and Ors.

Having carefully perused aforesaid judgment rendered by the Single Bench of this court, this Court finds that case of the petitioner is identical to the

aforesaid case. Vide aforesaid judgment, this Court has already dealt with all the points raised in the instant petition and as such, respondents can be

directed to decide the case of the petitioner, in light of the aforesaid judgment rendered by the Single Bench of this court.

Consequently, In view of the above, the directions contained in the aforesaid judgment are ordered to be made mutatis mutandis applicable in the

present case for all intents and purposes. Needful, in terms of aforesaid judgment, shall be done within a period of four weeks from today. In the

aforesaid terms, present petition is disposed of alongwith pending application(s), if any.