Himachal Pradesh High Court
State Of H.P. vs . Bhupender Pal on 24 August, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
State of H.P. vs. Bhupender Pal .
Cr.MP(M) No. 2481/2021 24.8.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the appellant.
Mr. H. S. Rangra, Advocate, for the respondent.
Cr.MP (M) No. 2481/2021 Despite opportunity, the respondent has failed to file the reply. The instant appeal arises out of the judgment of acquittal passed in a case, where the accused/respondent has been charged under Section 302 IPC. In the given circumstances, we deem it appropriate to grant leave to appeal. Ordered accordingly. Application stands disposed of.
Cr. A. No. /2022 Be registered. Admit. Call for the records.
Bail bonds in the sum of Rs.50,000/- with one surety of the like amount to the satisfaction of the learned trial court be furnished by the respondent-accused 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 (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 25/08/2022 20:04:21 :::CIS