Himachal Pradesh High Court
State Of H.P. vs . Vipin Madan & Anr. on 6 April, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
State of H.P. vs. Vipin Madan & Anr.
Cr. A. No. 156 of 2019 .
06.04.2022 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Rajat Chauhan, Law Officer, for the appellant.
Mr. V. B. Verma, Advocate, for respondent No. 2.
Despite repeated reminders the Senior Superintendent of Police, Ambala, has not returned the bailable warrants. The concerned Senior Superintendent of Police, Ambala is directed to return the bailable warrants well before the next date of hearing, failing which, he/she shall personally appear before this Court on the next date of hearing. Registry to take follow up action by forwarding a copy of this order to the concerned Senior Superintendent of Police.
List on 11.05.2022.
(Tarlok Singh
Chauhan)
Judge
April 6, 2022
(sanjeev)
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