Himachal Pradesh High Court
Abhishek Mohammad @ Shekhu vs . State Of H.P on 4 April, 2022
Bench: Tarlok Singh Chauhan, Sandeep Sharma
Abhishek Mohammad @ Shekhu Vs. State of H.P Cr.A. No.20 of 2022 .
4.4.2022 Present: Mr. Arun Sehgal, Advocate, for the appellant.
Mr. Ashok Sharma, Advocate General with Mr. Ashwani Sharma, Anil Jaswal, Additional Advocate Generals, Vikrant Chandel, Deputy Advocate General for the respondentsState.
Cr.MP No.363 of 2022 This application for suspension of sentence dated 31.1.2022 passed by the learned Additional Sessions Judge, Special Judge, Fast Track Court, Kangra at Dharamshala, district Kangra in RBT Sessions Case No.108 J/VII/2020/2018 dated 28.1.2022 is disposed of with liberty to the applicant to file fresh bail application.
List on 18.4.2022.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 4.4.2022 (mamta) ::: Downloaded on - 05/04/2022 20:11:35 :::CIS