Himachal Pradesh High Court
Neelkanth vs . State Of H.P. on 25 July, 2023
Author: Virender Singh
Bench: Virender Singh
Cr.MP(M) No.1854 of 2023.
25.07.2023 Present: Mr. Mohar Singh, Advocate for the petitioner.
Mr. Tejasvi Sharma, Additional Advocate General, for the respondent.
Notice. Mr. Tejasvi Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent. He seeks some time to file status report.
Put up after respite for filing the status report.
(Virender Singh) Judge July 25, 2023(ps) ::: Downloaded on - 26/07/2023 20:42:20 :::CIS Neelkanth Vs. State of H.P. .
Cr.MP(M) No.1854 of 2023.
25.07.2023 Present: Mr. Mohar Singh, Advocate for the petitioner.
Mr. Tejasvi Sharma, Additional Advocate General, for the respondent.
Case taken up again.
Status report filed. For consideration, to come up on, 28th July, 2023.
In the meanwhile, the Investigating Officer, is directed to release the applicant on bail, in the event of his arrest, subject to his furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the Investigating Officer.
The applicant, through his learned counsel, is directed to join the investigation, as and when, directed by the Investigating Officer, to do so.
In view of the submissions made by learned Additional Advocate General, the applicant is directed to join the investigation by appearing before the Investigating Officer, on 26th July, 2023, at 10.00 a.m., in Police Station, Nalagarh, District Solan, H.P. (Virender Singh) Judge July 25, 2023(ps) ::: Downloaded on - 26/07/2023 20:42:20 :::CIS