Himachal Pradesh High Court
State Of H.P. vs . Mohd. Usman @ Sahil And Ors. on 17 July, 2024
Bench: Tarlok Singh Chauhan, Sushil Kukreja
State of H.P. Vs. Mohd. Usman @ Sahil and Ors.
Cr. Appeal No. 484/201517.07.2024 Present: Mr. I.N. Mehta, Senior Additional Advocate .
General with Ms. Sharmila Patial, Mr. Navlesh Verma, Additional Advocates General and Mr. Raj Negi, Deputy Advocates General, for the appellant-State.
Mr. Arun Roy and Mr. Tanuj Thakur, Advocates, for respondent No. 1. None for the remaining respondents.
The case is taken up on mention made by the State, reason whereof is that now respondent No. 1 has been apprehended and produced in the custody of ASI Rajeev Kumar and Constable Parvinder Singh, No. 117.
Since respondent No. 1 is not in a position to furnish the bonds, as directed by this Court vide order dated 03.11.2015, therefore, he is directed to be sent to judicial lockup at Kaithu, Shimla and shall remain there till and so long he is ready to comply with order dated 03.11.2015.
The Registry is directed to prepare the jail warrants of respondent No. 1, Mohd. Usman accordingly.
The concerned Jail Superintendent is directed to accept the custody of respondent No. 1, Mohd.
Usman.
( Tarlok Singh Chauhan ) Judge ( Sushil Kukreja ) Judge 17th July, 2024 (raman) ::: Downloaded on - 17/07/2024 20:35:10 :::CIS