Himachal Pradesh High Court
CRMPM/949/2020 on 30 June, 2020
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
CRMPM Nos.944 to 952 of 2020 30.6.2020 Present: Mr. Kush Sharma and Mr. Gobind Korla, Advocates, for the petitioner(s) in all the .
petitions.
Mr. Ashok Sharma, Advocate General, with Mr. Shiv Pal Manhans, Additional Advocate General, for the respondent-State.
Heard. Order reserved.
Record produced by learned Advocate General is retained.
Learned Advocate General has strongly pressed for presence of accused/petitioners at the time of passing of final order.
Considering submission of learned Advocate General, in the light of provisions contained in Section 438(1B) of the Cr.P.C., petitioners are directed to remain present on the date of pronouncement of order, to be notified in the cause list, or informed through counsel, one day in advance.
( Vivek Singh Thakur )
June 30, 2020(sd) Judge.
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