Himachal Pradesh High Court
Jasbir Singh vs . Dharam Singh on 24 July, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Jasbir Singh vs. Dharam Singh Cr.MP(M) No.1361 of 2023 .
24.07.2023 Present: Mr. Tek Chand, Advocate, vice Mr. Loveneesh Singh Thakur, for the applicant. Cr.MP(M) No.1361 of 2023 No reply is intended to be filed in the instant application.
In view of the averments made in the application, the same is allowed and the delay in filing the appeal is condoned.
Application stands disposed of.
Cr.MP(M) No......of 2023(Cr.MPST No. 2831/2023) Heard.
No reply is intended to be filed in the instant application.
Heard. Since there are arguable points involved in the criminal appeal, hence, leave to appeal granted. Appeal be registered.
Application stands disposed of.
Cr. Appeal No____of 2023(Cr.AST No. 2823/2023 Admit.
Let accused be summoned through Bailable Warrants in the sum of Rs. 25000/- with one surety in the like amount to the satisfaction of the Arresting/Executing Officer, returnable for 26.09.2023.
( Sushil Kukreja )
July 24, 2023 Judge
(subhash)
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