Himachal Pradesh High Court
Ravinder Sharma vs Ravinder Sharma V. State Of H.P on 20 May, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Ravinder Sharma V. State of H.P. .
Cr.M.P. (M) No. 899 of 2022 20.5.2022 Present: Mr.Adarsh K. Vashishta, Advocate, for the petitioner.
Ms.Rameeta Rahi, Additional Advocate General, for the respondent.
Sub Inspector Raj Kumar & HASI Kamlesh Kumar, Police Station State Vigilance and Anti Corruption Bureau, Hamirpur, District Hamirpur, H.P. present alongwith record.
Fresh status report stands filed. Petitioner is expected to abide by the conditions imposed upon him at the time of granting interim bail, by joining and associating him with the investigation.
Fresh status report be filed on next date of hearing.
List on 1st June, 2022.
(Vivek Singh Thakur), Judge.
20th May, 2022 (Keshav) ::: Downloaded on - 20/05/2022 20:11:27 :::CIS