Himachal Pradesh High Court
Satish Kumar vs State Of Himachal on 5 March, 2024
Satish Kumar Versus State of Himachal Pradesh .
Cr.MP (M) No.355 of 2024 05.03.2024 Present: Mr. N.S. Chandel, Senior Advocate with Mr. Imran Khan and Mr. Vinod Gupta, Advocates, for the petitioner.
Mr. Prashant Sen, Deputy Advocate General, for the respondent.
r to ASI Amar Singh, P.P Dhabota, P.S. Nalagarh, District Solan, H.P. present in person.
Learned Senior Counsel for the petitioner has filed an application placing on record the judgment passed by the learned Additional Sessions Judge, Nalagarh, District Solan, rejecting the bail application and furnishing additional material.
2. Likewise, learned Senior Counsel also prays for permission to file an affidavit placing on record additional material on record.
3. Let copy of the application and the affidavit be furnished to the learned State Counsel as well as the learned counsel for the complainant today itself.
4. Replies to the same be filed by non-
applicants on or before 07.03.2024.
5. List on 07.03.2024.
::: Downloaded on - 05/03/2024 20:35:44 :::CISAt this stage, on instructions of, ASI .
Amar Singh, P.P Dhabota, P.S. Nalagarh, District Solan, H.P., who is present in Court, learned State Counsel submits that three Bail Petitioners [(i) Cr.MP(M) No.356 of 2024, titled as Sanjeev Kumar versus State of Himachal Pradesh;
(ii) Cr.MP(M) No.357 of 2024, titled as Lakhwinder Singh versus State of Himachal Pradesh, and
(iii) Cr.MP(M) No.358 of 2024, titled as Sanjeev Kumar versus State of Himachal Pradesh] who have been granted interim bail by Coordinate Bench of this Court have not furnished bail bonds till day.
(Ranjan Sharma)
March 05, 2024 Judge
(Shivender)
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