Himachal Pradesh High Court
State Of H.P. vs . Govind Nath & Ors. on 30 March, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
State of H.P. vs. Govind Nath & Ors.
Cr. Appeal No. 179 of 2020.
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30.03.2022. Present: Mr. Yudhbir Singh Thakur, Deputy Advocate General with Mr. Rajat Chauan,Law Officer, for the appellant.
Mr. K.B. Khajuria, Advocate, for the respondents.
As per the report of the Registry, the respondents have neither furnished the bail bonds nor there is any information to this effect from the trial Court. According to the learned counsel for the respondents, his clients have probably furnished the bail bonds to the satisfaction of the Investigating Agency instead of trial Court, as was otherwise directed by this Court on 21.08.2020. Therefore, let the respondents now furnish the bail bonds strictly in accordance with the order passed on 21.08.2020 within a period of four weeks from today.
List on 04.05.2022.
(Tarlok Singh Chauhan) Judge 30th March, 2022.
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