Himachal Pradesh High Court
Ramesh Bahadur vs . State Of H.P. on 24 February, 2022
Bench: Sabina, Satyen Vaidya
Ramesh Bahadur vs. State of H.P. .
Cr. Appeal No. 533 of 2016 a/w Cr. Appeal 535 of 2016 and Cr. Appeal No. 17 of 2017 Cr. Appeal No. 533 of 2016 24.2.2022 Present: Mr. Ashwani Kaundal, Advocate, on behalf of Mr. O.C. Sharma, Advocate, for the appellant.
r to Mr. Ashwani Sharma, Additional Advocate General, for the respondent.
Cr. Appeal No. 534 of 2016 None for the appellant.
Mr. Ashwani Sharma, Additional Advocate General, for the respondent.
Cr. Appeal No. 17 of 2017 None for the appellant.
Mr. Ashwani Sharma, Additional Advocate General, for the respondent.
Request for adjournment is made on behalf Mr. O.C. Sharma, Advocate, on the ground that he is not feeling well.
List after two weeks. Office is directed to prepare the paper book.
(Sabina) Judge (Satyen Vaidya) Judge 24th February, 2022 (kck) ::: Downloaded on - 25/02/2022 20:11:52 :::CIS