Himachal Pradesh High Court
Karan Dhillon vs . State Of H.P. & Connected on 8 December, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Karan Dhillon vs. State of H.P. & connected matter.
.
Cr. Appeal No. 153 of 2018 a/w Cr. Appeal No. 192 of 2018 Cr. Appeal No. 153 of 2018 08.12.2022 Present: Mr. Munish Dhatwalia, Advocate, for the appellant.
Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur, Additional Advocate General, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Cr. Appeal No. 192 of 2018 Mr. Deepak Kaushal, Advocate, for the appellant.
Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur, Additional Advocate General, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Cr.MP No. 3714 of 2022 in Cr. Appeal No. 153 of 2018 Issue notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent. Reply, if any, be filed well before the next date of hearing.
As prayed for, list on 22.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge December 08, 2022 (Vinod) ::: Downloaded on - 09/12/2022 20:33:20 :::CIS