Himachal Pradesh High Court
State Of H.P. vs . Sachin Kumar & Sachu & Another. on 20 July, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
State of H.P. Vs. Sachin Kumar & Sachu & another.
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Cr. Appeal No. 140 of 2020 20.7.2022 Present: Mr.Hemant Vaid, Additional Advocate General, for the appellant.
Mr.Rajesh Mandhotra, Advocate, for the respondents.
Cr.MP No. 2077 of 2022 For the reasons stated in the application, time to furnish bail bonds in compliance of order dated 13.3.2020, to the satisfaction of trial Court as ordered vide order dated 4.8.2021, is extended up to 31st August, 2022. The bail bonds so furnished be transmitted by the trial Court to the Registry of this Court for being placing on the record.
The application stands disposed of.
(Vivek Singh Thakur), Judge.
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