Himachal Pradesh High Court
State Of H.P. vs . Mohd. Usman @ Sahil And on 10 May, 2024
Bench: Tarlok Singh Chauhan, Sushil Kukreja
State of H.P. vs. Mohd. Usman @ Sahil and others .
Cr. Appeal No. 484 of 2015 10.05.2024 Present: Mr. Anup Rattan, A.G. with Mr. Ramakant Sharma, Addl. A.G, Mr. Navlesh Verma, Addl. A.G and Ms. Sharmila Patial, Addl. A.G for the appellant.
Mr. Abhishek, Advocate vice Ms. Anaida Kuthiala, Advocate for respondents No. 2, 3 and 5.
Mr. G.R. Palsra, Advocate for respondent No.7.
Despite proclaimation issued against respondent No.6 under Section 82 Cr.P.C., he has failed to put in appearance, as such, he is declared as proclaimed offender. Let consequential steps be taken by the State within a period of four weeks.
List on 14th June, 2024.
( Tarlok Singh Chauhan )
Judge
May 10, 2024 ( Sushil Kukreja )
(naveen) Judge
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