Himachal Pradesh High Court
State Of Hp vs . Ram Kumar @ Chottu on 27 June, 2023
Bench: Tarlok Singh Chauhan, Satyen Vaidya
State of HP Vs. Ram Kumar @ Chottu Cr.MP(M) No. 2555 of 2022 .
27.6.2023 Present:- Mr. I.N. Mehta, Sr. Additional Advocate General with Ms. Sharmila Patial, Additional Advocate General and Ms. Priyanka Chauhan, Deputy Advocate General, for the appellant.
Cr.MP(M) No. 2555 of 2022 Leave to appeal granted. The application stands disposed of.
Appeal be registered.
Cr. Appeal No of 2023 Admit. Call for the records.
Bailable warrants in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the Arresting Police Officer be issued against the respondent, returnable within six weeks with an undertaking therein to appear before this Court as and when called for to do so and to receive the sentence, if any, which may be imposed on the conclusion of the appeal.
( Tarlok Singh Chauhan) Judge [[[ (Satyen Vaidya) Judge 27th June, 2023 (Guleria) ::: Downloaded on - 27/06/2023 20:41:45 :::CIS