Himachal Pradesh High Court
Krishan Zangeed Alias Mukesh vs . State Of H.P. on 26 August, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Krishan Zangeed alias Mukesh vs. State of H.P. .
Cr. MP(M) No. 1872 of 2022 26.08.2022 Present: Ms. Reeta Hingmang, Advocate, vice Mr. Rajvinder Sandhu, Advocate, for the applicant-appellant.
Mr. Ashok Sharma, Advocate General, with Mr. Vinod Thakur, Additional Advocate General, Mr. Yudhvir Singh Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Cr.MP(M) No. 1684 of 2022 For the reasons stated in the application coupled with the fact that the applicant-appellant is in custody, we deem it appropriate to condone the delay of 81 days that has crept-up in filing the appeal. Ordered accordingly. The application stands disposed of.
Cr. Appeal No. __________________ Appeal be registered.
Admit. Call for the records.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge August 26, 2022 (vinod) ::: Downloaded on - 26/08/2022 20:10:45 :::CIS