State Of H.P. vs . Krishan Kumar
2023 Latest Caselaw 11366 HP

State of H.P. vs. Krishan Kumar Cr.MP (M) No. 1307/2023

.

9.8.2023 Present: Mr. Yashwardhan Chauhan, Sr. Addl. A.G.

with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. & Mr. J. S. Guleria, Dy.A.G. for the appellant.

Cr.MP (M) No. 1307/2023 Leave to appeal granted. The application stands

disposed of.

Cr. A. No. /2023 Be registered. Admit. Call for the records.

Bailable warrants in the sum of Rs.50,000/- with

one surety of the like amount to the satisfaction of the

Arresting Officer be issued against the respondent,

returnable before the next date of hearing, undertaking

therein to appear in this Court as and when directed and

to receive the sentence, which may be imposed on the

conclusion of the appeal.

The appellant-State is directed to impart

instructions as to the stage of the trial in the case of the

co-accused Rahul against whom prosecution has filed

separate charge sheet pursuant to order dated 16.9.2022

passed by the Fast Track Special Court (POCSO Act),

Kangra at Dharamshala, as is evident from para 4 of the

impugned judgment. List on 4.10.2023.

(Tarlok Singh Chauhan) Judge

(Ranjan Sharma) Judge 9.8.2023 (pankaj)