Himachal Pradesh High Court
Munshi Ram vs State Of H.P. A/W Connected on 31 October, 2023
Munshi Ram versus State of H.P. a/w connected .
matter Cr. Appeal No.448 & 479 of 2011 Cr. Appeal No.448 of 2011 31.10.2023 Present: Mr. Pawan Gautam, Advocate, for the appellant.
Mr. Navlesh Verma, Additional Advocate General with Mr. R.P. Singh & Mr. Prashant Sen, Deputy Advocates of General, for the respondent-State.
Cr. Appeal No.479 of 2011 rt None for the appellant.
Mr. Navlesh Verma, Additional Advocate General with Mr. R.P. Singh & Mr. Prashant Sen, Deputy Advocates General, for the respondent-State.
Cr. Appeal No.448 of 2011 List the matter on 04.12.2023.
Cr. Appeal No.479 of 2011Bailable warrants issued against the accused/appellant are received back executed but he is not present today, hence, his personal and surety bonds are forfeited to the State of H.P. Proceedings under Section 446 of Cr.P.C. be initiated against the accused/appellant, as well as his surety.
Let Non-bailable warrants be issued against the accused/appellant, returnable for 04.12.2023.
(Rakesh Kainthla) Judge October, 31, 2023 (saurav pathania) ::: Downloaded on - 01/11/2023 20:34:52 :::CIS