PIYUSH MODGIL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) In present petitions, preferred under Section 439 Cr.P.C. during morning session, following order was passed:-

(2.) Now, as per information received from learned Special Judge-cum-Sessions Judge, Hamirpur, petitioners, who have appeared and surrendered before him, have been taken in custody.

(3.) Notice. Mr. Raju Ram Rahi, learned Deputy Advocate General, who is present through Video Conferencing, takes service of notice on behalf of respondent-State and seeks time to file response/status report.