Himachal Pradesh High Court
Hira Singh And Another vs Union Of India And on 13 September, 2018
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Cr.MP(M) No.925 of 2018 .
13.09.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Additional Advocate Generals, with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Deputy Advocate Generals, for the appellant.
The precise question "whether the entire bulk is counted to be Charas or only the resin quantity thereof would be counted while sentencing and convicting the accused" is already sub judice before the Hon'ble Supreme Court in Cr. Appeal No.722 of 2017, titled as Hira Singh and another vs. Union of India and another. Therefore, the matter is adjourned sine die, reserving liberty to the parties to move this Court as and when the aforesaid appeal is finally decided by the Hon'ble Supreme Court or in the alternative as and when so desired and required by either of the parties.
Cr.MP(M) No.925 of 2018:
Heard. Leave to appeal granted. The application stands disposed of.
Cr. Appeal No.______ of 2018:
Be registered.
Admit.
Bailable warrants in the sum of Rs.50,000/- each, with one surety in the like amount each, to the satisfaction of the Arresting Police Officer, be issued ::: Downloaded on - 14/09/2018 23:02:38 :::HCHP against the respondents, returnable within six weeks, .
undertaking therein to appear before 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 (Chander Bhusan Barowalia) September 13, 2018 (YSC) Judge ::: Downloaded on - 14/09/2018 23:02:38 :::HCHP .::: Downloaded on - 14/09/2018 23:02:38 :::HCHP