Himachal Pradesh High Court
State Of H.P vs . Mohd. Usman @ Sahil And on 28 June, 2024
Bench: Tarlok Singh Chauhan, Sushil Kukreja
State of H.P vs. Mohd. Usman @ Sahil and others .
Cr. Appeal No. 484 of 2015 28.06.2024 Present: Mr. I.N. Mehta, Sr. Addl. A.G with Ms. Sharmila Patial, Addl. A.G. and Mr. J.S. Guleria, Dy. A.G for the appellant.
Ms. Amita Chandel, Advocate vice Ms. Anaida Kuthiala, Advocate for respondents No. 2, 3 and 5.
Mr. G.R. Palsra, Advocate for respondent No.7. r Despite repeated opportunities, the State has failed to comply with the previous orders. As a matter of sheer indulgence and by way of last opportunity, four weeks further time is granted to the State to do the needful, failing which, the Superintendent of Police, Baddi shall personally remain present before this Court on the next date of hearing along-with relevant record.
List on 2nd August, 2024.
( Tarlok Singh Chauhan )
Judge
June 28, 2024 ( Sushil Kukreja )
(naveen) Judge
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