Himachal Pradesh High Court
State Of H.P. vs . Ali Mohamad on 16 March, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
State of H.P. vs. Ali Mohamad Cr. Appeal No.176 of 2020 .
16.03.2022 Present Mr. Sudhir Bhatnagar, Mr. Arvind Sharma and Mr. Desh Raj Thakur, Additional Advocate Generals with Mr. Narinder Thakur and Mr. Gaurav Sharma, Deputy Advocate Generals, for the appellant.
Mr. Sat Prakash, Advocate, for the respondent.
Cr.MP No. 1157 of 2021 r For the reasons stated in the application, the same is allowed. Record of the case at hand, received pursuant to order dated 05.06.2020, be returned to the courts below forthwith, enabling it to proceed with the trial of co-accused. However, while sending the record back, the Trial Court may be directed to return the same back immediately after conclusion of the trial enabling this Court to decide the appeal at hand on the basis of the same. Application stands disposed of.
(Sandeep Sharma) Judge 16th March, 2022 (reena) ::: Downloaded on - 16/03/2022 20:14:15 :::CIS