Himachal Pradesh High Court
State Of Himachal Pradesh vs State Of Himachal Pradesh V. Hemant ... on 18 May, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
State of Himachal Pradesh V. Hemant Kumar .
Cr.MP(M) No.2556 of 2022 18.05.2023 Present: M/s Tejesvi Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General for the applicant/appellant.
Mr. Ajay Kumar Sharma, Advocate, vice Mr. Umesh Sharma, Advocate, for the respondent.
Cr.MP(M) No.2556 of 2022 Reply to the application has not been filed.
Heard. As the Court is convinced that there are arguable points involved in the present appeal, therefore, leave to appeal is granted. The application stands disposed of accordingly.
Cr. Appeal No. of 2023 Be registered. Heard. Admit. Post admission notice. Mr. Ajay Kumar Sharma, Advocate, appearing vice Mr. Umesh Sharma, Advocate, accepts post admission notice on behalf of the respondent. List in due course. Record be called for.
In the meanwhile, respondent-accused to execute bail bonds in the sum of Rs.25,000/, with one surety in the like amount to the satisfaction of learned Trial Court within a period of six weeks, undertaking therein to appear before this Court as and when called up to do so.
(Ajay Mohan Goel) Judge May 18, 2023 (mamta) ::: Downloaded on - 19/05/2023 20:32:20 :::CIS