Himachal Pradesh High Court
State Of H.P. vs . Prem Bahadur Rawat. on 7 April, 2022
Bench: Sabina, Satyen Vaidya
State of H.P. vs. Prem Bahadur Rawat.
.
Cr. Appeal No. 132 of 2019 a/w Cr.MP(M) No. 1479 of 2019..
07.04.2022 Present: Mr. Kunal Thakur, Deputy Advocate General, for the appellant.
None for the respondent/accused.
Mr. M. L. Sharma, Advocate, with the respondent/surety Hira Singh.
r Learned counsel for the respondent/surety has submitted that accused had died in a quarrel which had taken place at Mussoorie.
Learned Deputy Advocate General requests for an adjournment to verify the said fact.
Learned counsel for the respondent/surety is directed to supply details available with him with regard to the death of the accused to the office of Advocate General.
List after six weeks.
(Sabina) Judge (Satyen Vaidya) Judge.
7th April, 2022.
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