Himachal Pradesh High Court
State Of H.P. vs . Mohd. Usman And Others. on 9 January, 2024
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
State of H.P. vs. Mohd. Usman and others.
Cr. Appeal No. 484 of 2015.
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09.01.2024 Present: Mr. I.N. Mehta , Senior Additional Advocate General with Mr. Navlesh Verma, Addl. A. G., Ms. Sharmila Patial, Addl. A.G. and Mr. J. S. Guleria, Dy. A.G., for the appellant.
Ms. Amita Chandel, Advocate and Aankita, of Advocate, vice Ms. Rachna Kuthiala, Advocate, for respondents No. 2, 3, and 5.
Mr. Jia Lal, Advocate, vice Mr. G.R. Palsra, rt Advocate, for respondent No.7.
Mr. Ankit Dhiman, Advocate, for surety Hukam Chand of respondent No.1.
Mr. H.S. Rangra, Advocate, for surety Ghanshyam.
Non bailable warrants issued against respondent No.1 for 17th October, 2023, have been received back unexecuted with the report that the said respondent was not found on the given address.
As regards respondent No.6, despite proclamation issued against him under section 82 of the Cr.P.C., he has failed to put in appearance before this Court.
Let statement of the official, who carried out the proclamation be recorded before the Registrar (Judicial) on 5th March, 2024.
In the meantime, the appellant-State shall make endeavours to apprehend respondents No.1 and 6.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge.
9th January, 2024.
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