Himachal Pradesh High Court
Ashok Kumar vs . State Of H.P. Cr.Mp(M) on 15 July, 2022
Ashok Kumar vs. State of H.P. Cr.MP(M) No. 1554/2022 15.7.2022 Present: Mr. Servedaman Rathore, Advocate, for the .
applicant.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Cr.MP(M) No. 1554/2022 Notice. Mr. Rajat Chauhan, learned Law Officer, appears and waives service of notice on behalf of the respondent.
rHeard. Since the applicant is in custody, therefore, I deem it proper to condone the delay of 19 days in filing of the appeal. Ordered accordingly. Application stands disposed of.
Cr. A. No. /2022
Be registered. Admt.
Cr. MP No. /2022
Reply within two weeks. List on 29.7.2022.
(Tarlok Singh Chauhan) Judge 15.7.2022 (pankaj) ::: Downloaded on - 15/07/2022 20:10:04 :::CIS