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Himachal Pradesh High Court

Rajesh @ Surya vs . State Of H.P. & Ors. on 28 September, 2022

Bench: Tarlok Singh Chauhan, Virender Singh

Rajesh @ Surya vs. State of H.P. & ors.

Cr. MP (M) No. 2180/2022 .

28.9.2022 Present: Mr. Yashveer Singh Rathore, Advocate, for the appellant/applicant.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.

For the reasons stated in the application, delay in re-filing the appeal is condoned. The application stands disposed of.

Cr. MP (M) No. 2180/2022 Heard. For the reasons stated in the application coupled with the fact that the appellant/applicant is in custody, we deem in appropriate to condone the delay of 11 days that has crept up in filing of the appeal. The application stands disposed of.

                          Cr. A. No.            /2022





                          Be    registered.    Admit.     Call     for    the     records.

             Hearing be expedited.

                          Cr. MPST No.3670/2022

Heard. No ground for suspension of sentence awarded under Sections 366 & 376 of the Indian Penal Code is made out at this stage. The application is dismissed.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.9.2022 (pankaj) ::: Downloaded on - 29/09/2022 20:04:57 :::CIS