VIKRAM JEET SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Raj Negi, Deputy Advocate General, appears and waives service of notice on behalf of the respondent-State.

(2.) It appears from the record that the petitioner had approached this Court directly without approaching the Court of Sessions. It was laid down by Hon'ble Supreme Court in Mohammed Rasal C versus State of Kerala and Anr. Special Leave to Appeal (Crl.) No. 6588 of 2025, decided on 8/9/2025 and Jagdeo Prasad v. State of Bihar, 2025 SCC OnLine SC 2108 that a party should not be encouraged to approach the High Court directly without approaching the Court of Sessions.

(3.) Hence, in view of the above, the present petition is dismissed with liberty to the petitioner to approach the Court of learned Sessions Judge having jurisdiction, if so desired.