Himachal Pradesh High Court
State Of H.P. vs . Malkiat Singh on 26 April, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
State of H.P. Vs. Malkiat Singh .
Cr. Appeal No. 275 of 2021 26.4.2022 Present: Mr.Hemant Vaid, Additional Advocate General, for the appellant.
Bailable warrants issued to respondent have not been received back from SSP Hoshiarpur Punjab. Fresh bailable warrants to the respondent in the sum of 10,000/-, to the satisfaction of Arresting/Executing Officer, returnable on 27th June, 2022, be issued, which shall be executed through Superintendent of Police Chamba/SHO Police Station Khari, by taking up the matter by the Superintendent of Police Chamba with his counterpart in District Hoshiarpur.
(Vivek Singh Thakur), Judge.
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