Himachal Pradesh High Court
Munshi Ram vs State Of H.P. A/W Connected on 5 October, 2023
Munshi Ram versus State of H.P. a/w connected .
matter Cr. Appeal No.448 & 479 of 2011 Cr. Appeal No.448 of 2011 05.10.2023 Present: Mr. Mohit Thakur, Advocate, for the appellant.
Mr.Prashant Sen, Deputy Advocate General, for of the respondent-State.
Cr. Appeal No.479 of 2011 rt None for the appellant.
Mr.Prashant Sen, Deputy Advocate General, for the respondent-State.
Cr. Appeal No.448 of 2011 List the matter on 31.10.2023.
Cr. Appeal No.479 of 2011 The name of Sh.Anoop Chitkara is being reflected in the cause-list. Since, he was elevated as a Judge, hence, Registry is directed to delete his name from the cause-list henceforth.
Let the bailable warrants in the sum of Rs.5,000/-
be issued to the appellant returnable for 31.10.2023. Notice be also issued to the Surety with a direction to produce the accused on the date fixed.
(Rakesh Kainthla) Judge October, 05, 2023 (saurav pathania) ::: Downloaded on - 05/10/2023 20:58:35 :::CIS