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Rakesh Kumar vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · Decided on 9 October 2020 · Citation: (2020) 10 SHI CK 0365

HON’BLE JUDGES
Jyotsna Rewal Dua, J
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous Petition (M) No. 1750 Of 2020
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Judgment

4 paragraphs · 131 words

Jyotsna Rewal Dua, J

1.

Status report has been filed by the respondent/State, which is taken on record.

2.

As per status report, though the petitioner has joined the investigation pursuant to the interim protection granted to him vide order dated 1.10.2020, however, the FIR in question has not been registered against the petitioner.

3.

In view of the averments made in the status report, the present petition has been rendered infructuous and accordingly the same is disposed of. The investigating officer, is however, directed to issue at­least seven days prior written notice to the petitioner, in case of registration of FIR against him on the basis of allegations leveled in the present petition to enable him to seek appropriate legal remedy. Pending miscellaneous application(s), if any, shall also disposed of.