Himachal Pradesh High Court
Karan Dhillon vs . State Of H.P. & Connected Matter. on 17 November, 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 17.11.2022 Present: Mr. B.S. Chauhan, Senior Advocate with Mr. Munish Dhatwalia, Advocate, for the appellant.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Addl. AGs, for the respondent.
Cr. Appeal No. 192 of 2018 Mr. Deepak Kaushal, Advocate, for the appellant.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Addl. AGs, for the respondent.
Since Mr. Deepak Kaushal, Advocate, is appointed as legal aid counsel in Criminal Appeal No. 192 of 2018, therefore, the Registry is directed to prepare and supply complete paper book to the learned counsel at the expense of H.P. High Court Legal Services Committee.
List on 1st December, 2022.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
November 17, 2022 Judge
(vs)
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