Himachal Pradesh High Court
State Of H.P. vs . S. K. Singhal & Ors. on 7 March, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
State of H.P. vs. S. K. Singhal & Ors.
Cr.A. No. 637 of 2019 07.03.2023 Present: Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Mr. Y. W. .
Chauhan, Sr. Addl. A.Gs., Mr. J. S. Guleria, Dy. A.G. and Mr. Rajat Chauhan, Law Officer, for the appellant.
Mr. H. K. Paul, Advocate, for respondent No. 1.
Mr. Vivek Sharma, Advocate, for respondent Nos. 3 and 4.
Mr. J. S. Bhogal, Sr. Advocate with Ms. Swati Verma, Advocate, for respondent No. 6.
r to Mr. Vinod Chauhan, Advocate, for respondent No. 7.
Bailable warrants issued for securing the presence of respondent No. 1 has been received back unserved on account of the premises being locked. Let fresh bailable warrants be issued for securing the presence of respondent No 1, returnable for 18.04.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge March 7, 2023 (Sanjeev) ::: Downloaded on - 07/03/2023 20:36:15 :::CIS