Himachal Pradesh High Court
State Of H.P. vs . Mohd. Usman @ Sahil & Ors on 1 August, 2023
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
State of H.P. vs. Mohd. Usman @ Sahil & Ors Cr. Appeal No. 484 of 2015 01.08.2023 Present: Mr. Anup Rattan Advocate General with Mr. .
Y.W. Chauhan, Senior Additional Advocate General, Mr. Ramakant Sharma and Ms. Sharmila Patial, Additional Advocates General for the appellant.
Mr. Parikshit Sharma, Advocate, for surety of respondent No.1, Mr. Hukkam Chand. Ms. Ankita, Advocate, vice Ms. Rachna Kuthiala, Advocate, for respondents No. 2, 3 and 5.
Mr. H.S. Rangra, Advocate, for surety of respondent No.6, Mr. Ghanshyam. Mr. Jia Lal Azad, Advocate, vice Mr. G.R. Palsra, Advocate, for respondent No.7.
Mr. Ghanshyam, surety of respondent No.6 is present in person.
The appellant-State has filed status report which goes to indicate that despite efforts, the State has not been able to find either respondent No.1 or respondent No.6.
Learned Senior Additional Advocate General prays for and is granted a week's time to file appropriate application seeking direction therein to the Senior Superintendent of Police, Poonch (Jammu and Kashmir).
Surety present today in the Court is discharged.
List on 8th August, 2023.
(Tarlok Singh Chauhan) Judge (Ranjan Sharma) Judge 1st August, 2023 (himani) ::: Downloaded on - 01/08/2023 20:58:27 :::CIS