State Of H.P. vs . Akash A/W Connected Mat-
2022 Latest Caselaw 5919 HP

State of H.P. Vs. Akash a/w connected mat- ter

.

DSR No. 1 of 2022 a/w Cr. A. No. 219 of 2022 DSR No. 1 of 2022

21.07.2022 Present: Mr. P.K. Bhatti, Additional Advocate General, for the appellant.

Mr. Sahil Malhotra, Legal Aid Counsel, for the respondent.

Cr.A. No. 219 of 2022.

Mr. Sahil Malhotra, Advocate, for the appellant.

Mr. P.K. Bhatti, Additional Advocate General, for the respondent.

Cr.MP No. 2005 of 2022 in Cr.A. No. 219 of 2022

Application is allowed for the reasons stated therein.

The appellant-applicant, at this stage, is exempted from filing the

certified copy of the impugned judgment. However, the same be

filed within four weeks

DSR No. 1 of 2022 & Cr. A. No. 219 of 2022

Admit.

List for hearing on 05.09.2022.

( Sabina ) Judge

( Satyen Vaidya ) Judge

21st July, 2022 (sushma)