State of H.P vs. Abdul Bari .
Cr. Appeal No. 305 of 2023 15.09.2023 Present: Mr. Tejasvi Sharma, Addl. A.G with Mr. H.S.
Rawat, Addl. A.G, Mr. Leena Guleria, Dy. A.G and Ms. Sunaina, Dy. A.G for the appellant.
Mr. Hemant Vaid, Advocate for the respondent.
In pursuance of the notice, respondent has appeared. He is directed to furnish personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of learned trial Court, by giving an undertaking to surrender before the learned trial Court, in case of ultimate reversal of the judgment of acquittal.
For awaiting compliance of this order, list on 4th November, 2023.
September 15, 2023 ( Virender Singh )
(naveen) Judge
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