Himachal Pradesh High Court
Kulbhushan @ Rinku & Anr. vs . State Of H.P. on 3 August, 2023
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Kulbhushan @ Rinku & Anr. vs. State of H.P. Cr.MP(M) No. 1937 of 2023 .
03.08.2023 Present: Mr. Rajesh Verma, Advocate, for the appellant/applicant.
Mr. Anup Rattan, Advocate General with Mr. Y.W. Chauhan, Senior Additional Advocate General, Mr. Ramakant Sharma and Ms. Sharmila Patial, Additional Advocates General for the respondent-State.
of Cr.MP(M) No. 1937 of 2023 Heard. For the reasons stated in the application, coupled with the fact that the appellant/applicant rt is in custody, we deem it appropriate to condone the delay of 90 days that has crept up in filing of the appeal. The application stands disposed of.
Cr. Appeal No. of 2023
Be registered.
Admit.
Call for the record. Hearing be expedited.
(Tarlok Singh Chauhan) Judge (Ranjan Sharma) Judge 3rd August, 2023 (himani) ::: Downloaded on - 04/08/2023 20:35:06 :::CIS