Himachal Pradesh High Court
State Of H. P. vs . Harbans Singh @ Sanju on 18 August, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
State of H. P. vs. Harbans Singh @ Sanju Cr. A. No. 77 of 2022 18.08.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. .
Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs. and Mr. Yudhbir Singh Thakur, Dy. A.G., for the appellant.
Mr. S. K. Banyal, Advocate, vice Mr. Navlesh Verma, Advocate, for respondents No. 1 to 3.
Ms. Leena Guleria, Advocate, vice Mr. Goldy Kumar, Advocate, for respondent No. 4.
The Senior Superintendent of Police, Patna has not returned the warrants that were issued for the service of respondent No. 5. Let an urgent reminder be sent to the concerned Senior Superintendent of Police, asking him to return the warrants on or before the next date of hearing, failing which, he shall personally appear before this Court.
In the meanwhile, in view of the provisions contained in Section 437-A Cr.P.C., issue notice to the Surety of accused Prem Kumar i.e. Krishan Lal son of Shri Chela Ram, resident of Ward No. 3, Village Jadrangal, P.O. Kardiyana, Tehsil Dharamshala, District Kangra, H.P. to produce respondent No. 5, returnable for 22.09.2022.
List on 22.09.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge August 18, 2022 (Sanjeev) ::: Downloaded on - 20/08/2022 20:01:56 :::CIS