Himachal Pradesh High Court
Unknown vs Jaswinder Singh V. State Of H.P on 14 January, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Jaswinder Singh v. State of H.P. .
Cr. MP(M) No. 102 of 2022 14.1.2022 Present: Mr. Sanjeev Suri, Advocate, for the petitioner.
Mr. Arvind Sharma, Additional Advocate General with Mr. Narinder Thakur and Mr. Gaurav Sharma, Deputy Advocates General, for the respondents-State.
Though respondent-State has filed status report in terms of order dated 13.1.2022, but there is no whisper, if any, with regard to marriage, if any of niece of the bail petitioner.
Learned Deputy Advocate General prays for and is granted two days' time to verify the factum with regard to marriage of niece of bail petitioner, so that prayer having been made by the bail petitioner for interim bail enabling him to attend marriage of his niece, is considered, on the next date of hearing.
List on 18.01.2022.
14th January, 2022 (Sandeep Sharma)
(reena) Vacation Judge
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