Himachal Pradesh High Court
State Of H.P. vs . Nandu on 6 April, 2022
Bench: Tarlok Singh Chauhan, Sandeep Sharma
State of H.P. Vs. Nandu Cr. Appeal No. 161 of 2020 . 6.4.2022 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Rajat
Chauhan, Law Officer, for the appellant State.
Ms. Abhilasha Kaundal, Advocate, for the respondent.
Respondent in the custody of ASI Pradeep Singh, P.S. Tissa, Chamba.
Cr. M.P. No. 793 of 2022 The respondent, who is produced in the custody of ASI Pradeep Singh, Police Station, Tissa, District Chamba, in compliance to the order dated 23.3.2022, has moved this application for non cancellation of non bailable warrants.
The respondent is ready to furnish bail bonds, as were directed by this Court, vide order dated 12.6.2020. Accordingly, the applicant is ordered to be released forthwith, subject to his furnishing personal bond in the sum of Rs. 50,000/ to the satisfaction of the Registrar (Judicial), during the course of the day. The application stands disposed of.
(Tarlok Singh Chauhan) Judge April 6, 2022 (Kalpana) ::: Downloaded on - 06/04/2022 20:12:44 :::CIS