Himachal Pradesh High Court
State Of Hp vs Malkiat Singh on 2 March, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
State of HP versus Malkiat Singh Cr. Appeal No. 275 of 2021 .
02.03.2022 Present: Mr. Raju Ram Rahi, Deputy Advocate General, for the appellant.
Notice issued to respondent through Superintendent of Jail, District Jail, Chamba has been received back unserved with report that accused has been released from jail on 25.10.2021 on expiry of sentence of four months awarded by the Court in case FIR No. 43 of 2019 i.e. in present case.
In view of above, bailable warrants in the sum of Rs.10,000/- to the satisfaction of Arresting/Executing Officer, returnable on 26th April, 2022, be issued to the respondent.
March 02, 2022 (Vivek Singh Thakur)
(ms) Judge
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