Himachal Pradesh High Court
Harish Chauhan vs . Brajesh on 6 April, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Cr.MP(M) No. 747 of 2022 06.04.2022 Present: Mr. Rajiv Sirkeck, Advocate for the appellant.
Cr.MP(M) No. 747 of 2022 Heard. Leave to appeal is granted. Appeal be registered.
The application stands disposed of.
Cr. Appeal No. ______of 2022 (CRAST No. 1719 of 2022) Bailable warrants in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of Arresting/Executing Officer, returnable on 31st May, 2022, be issued to the respondent, on taking steps within two days.
Record be also requisitioned.
April 06, 2022 (Vivek Singh Thakur)
(ms) Judge
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