Himachal Pradesh High Court
State Of H.P vs . Nikku Ram & Anr. on 23 February, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
State of H.P vs. Nikku Ram & Anr. alongwith connected matter .
Cr. Appeal No. 202 of 2021 a/w Cr.R No. 256 of 2019 23.2.2022 Present: Mr. Shiv Pal Manhans and Mr. Hemant Vaid, Addl.A.Gs with Mr. Mr. Bhupender Thakur, Dy.A.Gs for the appellant in Criminal Appeal No. 202 of 2021 and for the respondent in Cr. R No. 256 of 2019.
Mr. Arvind Negi, Advocate vice Mr. Balram Sharma, Advocate for respondent No.2 in Criminal Appeal No. 202 of 2021 and for the petitioner in Cr. Revision No. 256 of 2019.
Mr. Arvind Negi, learned vice counsel prays for an adjournment for complying with the earlier order passed in Cr. Appeal No. 202 of 2021. Granted.
List after six weeks.
(Chander Bhusan Barowalia), 23rd February, 2022 Judge (Priti) ::: Downloaded on - 23/02/2022 20:22:44 :::CIS