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Himachal Pradesh High Court

Babli Devi vs . Pratham Vohra on 17 June, 2022

Author: Chander Bhusan Barowalia

Bench: Chander Bhusan Barowalia

Babli Devi vs. Pratham Vohra .

Cr. Appeal No. 256/2021

17.06.2022 Present: Mr. Dheeraj K. Vashisht, Advocate, for the appellant.

None for the respondent.

Let bailable warrant in the sum of Rs. 10,000/­ with one surety in the like amount, to the satisfaction of learned trial r Court, be issued against the respondent returnable for 08.07.2022.

(Chander Bhusan Barowalia) Judge 17th June, 2022 (raman) ::: Downloaded on - 18/06/2022 20:03:30 :::CIS