Himachal Pradesh High Court
State Of H.P. vs . Dil Bahadur. on 5 April, 2022
Bench: Tarlok Singh Chauhan, Sandeep Sharma
State of H.P. vs. Dil Bahadur.
Cr.MP(M) No. 602 of 2022 .
5.4.2022 Present: Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans Additional Advocates General, Mr. Yudhvir Singh Thakur, Mr. Bhupinder Thakur, Deputy Advocates General and Mr. Rajat Chauhan, Law Officer for the appellant.
Cr.MP(M) No. 602 of 2022 r Heard. Leave to appeal granted. The application stands disposed of.
Cr. Appeal No. /2022
Be registered.
Admit. Call for the records.
Bailable warrants in the sum of Rs. 50,000/-
with one surety in the like amount to the satisfaction of the Arresting Officer be issued against the accused-respondent, returnable within six weeks, undertaking therein to appear in this Court as and when directed and to receive any sentence which may be imposed on the conclusion of the appeal.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 5th April, 2022 (himani/raman) ::: Downloaded on - 05/04/2022 20:16:59 :::CIS