Himachal Pradesh High Court
State Of H.P. vs . Pradeep @ Goga on 22 March, 2022
Bench: Sabina, Satyen Vaidya
State of H.P. vs. Pradeep @ Goga .
Criminal Appeal No. 293 of 2021 22.03.2022 Present: Mr. Vikrant Chandel, Deputy Advocate General for the appellant.
Service could not be effected on the respondent as necessary steps were not taken by the appellant-State. Learned Deputy Advocate General has submitted that needful would be done forthwith.
Let respondent be summoned through bailable warrants in the sum of `50,000/- with one surety in the like amount, for 12th July, 2022, on doing the needful.
(Sabina) Judge (Satyen Vaidya) Judge March 22, 2022 (ps/vh) ::: Downloaded on - 22/03/2022 20:13:41 :::CIS