VINOD KUMAR STOKES Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition coming on for final hearing this day, the Court passed the following:

(2.) A perusal of the Police report filed under Sec. 173(2) CrPC reveals that the Officer-in-charge of the Police Station Kumasain had forwarded the challan to the Gram Panchayat Thanedar. The matter is pending consideration before the said Panchayat.

(3.) Ss. 32, 33, 34, 36, 37, 38, 39, 40, 51, 52 and 54 of the H.P. Panchayati Raj Act, 1994 read as follows: -