Himachal Pradesh High Court
Panne Lal vs . State Of H.P. & Connected Matters. on 28 April, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Panne Lal Vs. State of H.P. & connected matters.
.
Cr. Appeal No. 39 of 2011 alongwith Cr. Appeal No. 104, 109 and 268 of 2018 Cr. Appeal No. 39 of 2011 28.4.2022 Present: Ms.Seema Guleria, advocate, for the appellant.
Mr.Hemant Vaid, Additional Advocate General, for the respondent.
r Cr. Appeal No. 104 of 2018 Mr.Hemant Vaid, Additional Advocate General, for the appellant.
None for the respondent.
Cr. Appeal No. 109 of 2018 Mr.Hemant Vaid, Additional Advocate General, for the appellant.
None for the respondent.
Cr. Appeal No. 268 of 2018Mr.Hemant Vaid, Additional Advocate General, for the appellant.
None for the respondent.
List after four weeks.
(Vivek Singh Thakur), Judge.
28th April, 2022 (Keshav) ::: Downloaded on - 29/04/2022 20:05:44 :::CIS