Himachal Pradesh High Court
State Of Hp vs . Jai Raina on 7 July, 2023
Author: Virender Singh
Bench: Virender Singh
State of HP Vs. Jai Raina Cr. Appeal No.140 of 2023 . 07.07.2023 Present: Mr. Jitender Kumar Sharma, Additional Advocate General, for the appellant.
Mr. Arjun Lall, Advocate, for the respondent.
The respondent is directed to furnish bail bonds in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of the learned trial Court, within a period of four weeks from today, undertaking therein to appear in this Court as and when directed to do so and to surrender to serve the sentence in case appeal is allowed. Bail bonds so furnished shall be transmitted by the trial Court to the Registry of this Court for placing the same on record.
Admit.
List for final hearing in due course.
( Sushil Kukreja ) Judge July 07, 2023 (VH) ::: Downloaded on - 07/07/2023 21:07:50 :::CIS