Himachal Pradesh High Court
Abhishek Kumar vs State Of H.P. on 29 April, 2024
Abhishek Kumar versus State of H.P. Cr. MP(M) No. 120 of 2024 29.04.2024 Present: Mr. Prikshit Rathour, Advocate, vice Mr. .
Sangram Singh Chandel, Advocate, for the petitioner.
Mr. Prashant Sen, Deputy Advocate General for the respondent-State.
SI Ram Gopal, I.O. Police Station Nalagarh, District Solan, H.P. present in person with records.
Despite the earlier orders dated 05.04.2024 and 18.04.2024 passed by this Court, the petitioner-accused [Abhishek Kumar] has not joined the investigation before Investigating Officer, Nalagarh, till day.
Even, the bail-petitioner [Abhishek Kumar], has not appeared before this Court on 18.04.2024 and even today (on 29.04.2024), in terms of Section 438 (1B) Cr.P.C.
2. Even, a perusal of the Status Report dated 28.04.2024, furnished to this Court [Taken on record] indicates that despite several notice under Section 41-A of Cr.P.C, the bail-petitioner has not appeared before the Investigating Officer on 20.04.2024.
At this stage, learned vice counsel prays for adjournment. Prayer allowed, as not opposed. List the matter on 2nd May, 2024.
(Ranjan Sharma) Judge 29th April, 2024 (himani) ::: Downloaded on - 29/04/2024 20:38:26 :::CIS