Himachal Pradesh High Court
State Of H.P. vs . Susheel Kumar on 22 April, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
State of H.P. vs. Susheel Kumar Cr.M.P.(M) No.706 of 2022.
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22.04.2022. Present: Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur, Additional Advocate General, for the applicant/appellant.
Cr.M.P.(M) No.706 of 2022.
Heard. Leave to appeal granted. The application stands disposed of.
Appeal be registered Cr. Appeal No. of 2022.
Admit.
Call for the records.
Bailable warrants in the sum of Rs.25,000/- with one surety of the like amount to the satisfaction of the arresting Police Officer be issued against the respondent returnable within six weeks undertaking therein to appear in this Court as and when directed and to receive the sentence which may be imposed on the conclusion of the appeal.
(Tarlok Singh Chauhan) Judge 22nd April, 2022.
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