Himachal Pradesh High Court
(State Of H.P. vs . Mohd. Usman @ Sahil & Ors.) on 22 February, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
(State of H.P. Vs. Mohd. Usman @ Sahil & Ors.) Cr. Appeal No. 484/2015 22.02.2022 Present: Mr. Ashok Sharma, Advocate General with Mr. .
Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Mr. Bhupinder Thakur, Deputy Advocate General, for the appellant.
Mr. Anaida Kuthiala, Advocate, for respondents No. 2, 3 and 5.
Mr. Gurdev Negi, Advocate, vice counsel for respondent No. 4.
Mr. G.R. Palsra, Advocate, for respondents No. 6 and 7.
Nonbailable warrants issued against respondent No. 1 have been received back unexecuted with the report that the respondent is away from his home to earn his livelihood and his brother has undertaken that the respondent would be informed about the date of hearing once they establish contact with him. In such circumstances, let fresh nonbailable warrants be issued against respondent No. 1 returnable for 05.04.2022.
Since respondent No. 6 has failed to furnish bail bonds, therefore, let nonbailable warrants be issued for securing his presence for the next date of hearing.
List on 5th April, 2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22nd February, 2022 (raman) ::: Downloaded on - 22/02/2022 20:12:41 :::CIS