Himachal Pradesh High Court
Pinku Kumar Alias Bunti vs State Of on 7 March, 2024
Pinku Kumar alias Bunti Versus State of Himachal Pradesh .
Criminal Appeal No.330 of 2021 07.03.2024 Present: Mr. Udit Shaurya Kaushik, Advocate, for the appellant.
Mr. Prashant Sen, Deputy Advocate General, for the respondent.
Learned counsel, Mr. Udit Shaurya Kaushik, submits that the orders dated 31.07.2023 and the orders dated 04.01.2024 have not been complied with by the appellant-accused (Pinku Kumar) till day, as the appellant is not coming forth to deposit the fine Rs.20,000/-, imposed by the learned Special Judge, Sirmaur, District at Nahan, [H.P.], dated 26.07.2021, in CIS Case No.22/2018, Sessions Trial No.22-ST/7 of 2018, titled as State of Himachal Pradesh versus Pinku Kumar alias Bunti, whereby he was convicted.
2. Learned counsel for the appellant submits that despite repeated communications, the appellant is not coming forth, as appellant-accused herein is a under trial in another FIR No.96 of 2021, dated 21.11.2021, registered with Police Station Shillai, District Sirmaur.
::: Downloaded on - 11/03/2024 20:31:59 :::CISIn view of this, list this matter after six .
weeks, on which date learned counsel for the appellant shall also apprise the latest update of this case.
(Ranjan Sharma)
March 07, 2024 Judge
(Shivender)
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