Himachal Pradesh High Court
State Of Hp. vs . Sachin Kumar @ Sachu & Anr. on 27 April, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
State of HP. vs. Sachin Kumar @ Sachu & anr.
.
Cr. Appeal No. 140 of 2020.
27.04.2022 Present: Mr. Hemant Vaid, Additional Advocate General for the appellant-State.
Mr. Rajesh Mandhotra, Advocate, for the respondents.
As per report of the Registry there is no intimation regarding furnishing of bail bonds by the respondents before the Trial Court whereas learned Counsel for the respondents submits that as per instructions imparted to him, bail bonds stand executed.
Registry to verify and ensure transmission thereof from the Trial Court to this Court.
List for hearing in due course after completion in case bail bonds are found to be furnished.
April 27, 2022 (Vivek Singh Thakur),
(PK) Judge.
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