Citation : 2022 Latest Caselaw 3645 HP
Judgement Date : 20 May, 2022
.
State of H.P vs. Aman Kumar
Cr. MP (M) No.988/2022 A
20.5.2022 Present: Mr. Shiv Pal Manhans, Addl. AG with Mr. Yudhbir Singh Thaukr, Dy. AG, for the appellant.
Heard. Issue notice to the respondent-accused
returnable within six weeks, on taking steps within three days.
List thereafter.
Cr. MP No.1177/2022
The application is disposed of with a direction to the
applicant-appellant to file legible/certified copy of judgment and
order passed by the learned Court below within a period of four
weeks.
( Chander Bhusan Barowalia ) Judge
20th May, 2022 (CS)
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