Himachal Pradesh High Court
State Of H.P. vs . Harbans Singh @ Sanju on 11 April, 2022
Bench: Vivek Singh Thakur, Satyen Vaidya
State of H.P. vs. Harbans Singh @ Sanju .
Cr.M.P.(M) No.695 of 2022 11.04.2022 Present: Mr.Anil Jaswal, Additional Advocate General, for the applicant-appellant.
Cr.M.P.(M) No.695 of 2022 Heard. Leave to appeal granted.
Application stands disposed of.
Appeal be registered.
Cr. Appeal No. of 2022 (CR.AST-1618/22).
Admit.
Bailable warrants in the sum of `50,000/- each with one surety each in the like amount to the satisfaction of the Arresting Police Officer be issued against the respondents, returnable for 20.06.2022, undertaking to appear in this Court as and when directed and to receive any sentence which may be imposed on the conclusion of the appeal.
Records be requisitioned.
(Vivek Singh Thakur) Judge (Satyen Vaidya) Judge April 11, 2022 (Purohit) ::: Downloaded on - 11/04/2022 20:13:01 :::CIS