Himachal Pradesh High Court
Shehzad Ali Shah vs . State Of H.P. on 27 March, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
Shehzad Ali Shah vs. State of H.P. .
Cr.MP (M) No. 615/2023 27.3.2023 Present: Mr. Pavinder, Advocate, for the appellant/applicant.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Cr.MP (M) No. 615/2023 Notice. Mr. Rajat Chauhan, learned Law Officer, appears and waives service of notice on behalf of the respondent-State. For the reasons stated in the application coupled with the fact that the applicant is in custody, we deem it appropriate to condone delay of 113 days that has crept up in filing of the appeal. Ordered accordingly.
Application stands disposed of.
Cr. MP No. /2023 Be registered. Heard. Taking into consideration nature of offence coupled with conviction and sentence, as imposed by the learned trial court after full-fledged trial, we are not inclined to suspend the sentence. The application stands disposed of.
Cr. A. No. /2023 Be registered. Admit. Hearing be expedited.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 28/03/2023 20:39:23 :::CIS