STATE OF H P Vs. NARESH CHAND

JUDGEMENT

(1.) THE State has come up in appeal against the judgment dated 21.4.2010 passed in CWP (T) No. 6508 of 2008 titled as Naresh Chand vs. State of H.P. and others. It is seen that an identical issue was considered by this Court in LPA No.82 of 2010 titled as State of H.P. and others vs. Om Dutt Sharma, wherein it has been held as follows:

(2.) FOR the above reasons, this appeal is dismissed, so also the pending applications, if any.