State Of H.P. vs . Om Prakash
2023 Latest Caselaw 13638 HP

State of H.P. Vs. Om Prakash

.

Cr. Appeal No.254 of 2023

14.09.2023 Present: Mr. H.S. Rawat, Mr. Tejasvi Sharma, Additional Advocates General with Ms. Leena

Guleria & Ms. Sunaina, Deputy Advocates General, for the appellant. Respondent in person with Mr. Vijay Kumar, Advocate.

In

pursuance of the notice, respondent

appeared. He is directed to furnish the personal bond in the

sum Rs.25,000/- with one surety in the like amount to the

satisfaction of learned trial Court, by giving an undertaking to

surrender before the learned tria Court, in case of ultimate

reversal of the judgment of acquittal.

For awaiting the compliance of this order, list

on 12th October, 2023.

(Virender Singh) Judge September 14, 2023(ps)