Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 4]

Himachal Pradesh High Court

State Of H.P. vs . Pradeep @ Goga on 28 September, 2022

Bench: Sabina, Sushil Kukreja

State of H.P. vs. Pradeep @ Goga Cr. Appeal No.293 of 2021 .

28.09.2022 Present: Mr. Ashwani K. Sharma, Additional Advocate General, for the appellant/State.

Mr. Bonit Prakash, Advocate, for the respondent.

Cr. MP No.3008/2022

Heard.

Respondent has appeared in person and has assured that he will personally appear in this Court, as and when directed and on the other dates, he will be duly represented through his counsel.

Accordingly, application is allowed. Order dated 12.7.2022, whereby respondent, Pradeep @ Goga was summoned through non-bailable warrants of arrest for 23.11.2022, is recalled.

The respondent is directed to furnish fresh bail bonds to the satisfaction of the trial Court, within two weeks from today.

Application stands disposed of.

( Sabina ) Judge ( Sushil Kukreja ) September 28, 2022 (KS) Judge ::: Downloaded on - 29/09/2022 20:03:27 :::CIS