Himachal Pradesh High Court
Jai Kumar vs . State Of H.P. on 21 December, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Cr. MP(M) No. 2569 of 2022 21.12.2022 Present: Mr. N.K. Tomar, Advocate, for the appellant/applicant.
Mr. Shiv Pal Manhans, Addl. A.G., for the respondentState.
Cr.MP(M) No. __________of 2022 For the reasons stated in the application, delay in refiling the appeal is condoned. The application stands disposed of.
Cr. MP(M) No. 2569 of 2022 For the reasons stated in the application, coupled with the fact that applicant is lodged in jail, we deem it appropriate to condone the delay of 76 days in filing the present appeal. The application stands disposed of.
Cr. Appeal No. __________of 2022 Be registered.
Admit.
Call for the records.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge December 21, 2022 (kalpana) ::: Downloaded on - 22/12/2022 20:33:38 :::CIS