Himachal Pradesh High Court
State Of H.P. vs . Roshan Lal Sharma & Ors. on 9 May, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
State of H.P. vs. Roshan Lal Sharma & Ors.
Cr. Appeal No. 237 of 2012 09.05.2022 Present: Mr. Ashok Sharma, Advocate General with .
Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans Additional Advocates General and Mr. Yudhvir Singh Thakur , Mr. Bhupinder Thakur, Deputy Advocates General for the appellant.
Mr. Anil God, Advocate, for respondent No.1.
Mr. Vivek Sharma, Advocate, for respondents No,. 2, 5, 8 and 14.
Mr. Sandeep Chauhan, Advocate, for respondents No. 10, 12, 13 and 20.
Mr. Vinod K. Gupta, Advocate, for respondent No.22.
Let fresh non-bailable warrants in terms of previous order be issued against respondent No.3 returnable for 4th July, 2022.
As regards respondent No.4, it appears that the services through bailable warrants is not effected upon him as he has sold his house. Therefore, in such circumstances, Non Bailable Warrants be issued against the said respondent returnable for 4th July, 2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 9th May, 2022 (himani) ::: Downloaded on - 09/05/2022 20:06:47 :::CIS