Himachal Pradesh High Court
Mukesh Kumar @ Mittu vs . State Of H.P. on 28 July, 2022
Bench: Tarlok Singh Chauhan, Sandeep Sharma
Mukesh Kumar @ Mittu vs. State of H.P. Cr. Appeal No.321 of 2021 .
28.07.2022 Present: Mr. Jagan Nath, Advocate, for the appellant.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Sr. Addl. AG, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. AGs., Mr. Yudhvir Singh Thakur, Mr. Bhupinder Thakur, Dy. AGs and Mr. Rajat Chauhan, Law Officer, for the respondent/State.
Cr.MP No. 2209/2022 & Cr. Appeal No.321/ 2021 No case for suspension of sentence is made out.
Consequently, the application is dismissed. However, in the peculiar facts and circumstances of the case, hearing be expedited.
List for hearing on 15.09.2022.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 28th July, 2022 (reena) ::: Downloaded on - 28/07/2022 20:06:07 :::CIS