Himachal Pradesh High Court
Deepak Rai vs . State Of H.P. on 3 June, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
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Deepak Rai vs. State of H.P. Cr. MP (M) No.1162/2022 A 3.6.2022 Present: Mr. Vinod Gupta, Advocate, for the petitioner.
Mr. Shiv Pal Manhans, Addl. Advocate General with Mr. Yudhbir Singh Thakur, Dy. Advocate General, for the respondent-State.
SI Dilbagh Singh, Police Station Nalagarh, alongwith the records.
It is stated by the learned counsel for the petitioner that bail petition of one of the co-accused is listed before Hon'ble SB-III and prays that the instant matter may be listed before the said Bench. At the pleasure of Hon'ble the Acting Chief Justice, list before Hon'ble SB-III, on 15th June, 2022, as prayed for.
( Chander Bhusan Barowalia ) Judge 3rd June, 2022 (CS) ::: Downloaded on - 03/06/2022 20:06:52 :::CIS