LAWS(HPH)-2021-10-10

SHWETA CHAWLA Vs. STATE OF HIMACHAL PRADESH

Decided On October 05, 2021
Shweta Chawla Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) HC Naveen Kumar No. 19, IO PP Saproon, Police Station Sadar, Solan, is present in person with case record.

(2.) Status report has been filed which is perused and taken on record.

(3.) Heard.