State Of Hp vs . Abdul Rashid
2024 Latest Caselaw 14850 HP

Citation : 2024 Latest Caselaw 14850 HP
Judgement Date : 3 October, 2024

Himachal Pradesh High Court

State Of Hp vs . Abdul Rashid on 3 October, 2024

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

State of HP vs. Abdul Rashid

Cr.MP(M) No 1987 of 2024

03.10.2024 Present: Mr. Raj Negi, Deputy Advocate General, for the applicant/appellant.

Cr.MP No. 3707 of 2024

Heard. Delay in re-filing the appeal is condoned.

Application stands disposed of.

Cr.MP(M) No 1987 of 2024

Notice to the respondent returnable on next date, on

taking steps within one week, be issued.

List before appropriate Bench on 9th December, 2024.

Cr. MP No. 3706 of 2024

Certified copy of impugned judgment stands filed.

Therefore, this application has become infructuous and accordingly,

disposed of.


                                                                     (Vivek Singh Thakur)
                                                                                      Judge

             October 03, 2024                                         (Ranjan Sharma)
             (ms)                                                                  Judge




                        SUBHASH             DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH, OU=

HIGH COURT OF HIMACHAL PRADESH SHIMLA, Phone= 3418061207364d8c002725dfc58ff116f678c3d39289db29b992cce 875905119, PostalCode=171001, S=Himachal Pradesh,

CHAND SERIALNUMBER= 5ce240fac0e1267843f29509683d09a9912af10edc4e6cd2ed5d4a 8c30134c1b, CN=SUBHASH CHAND DHIMAN Reason: I am the author of this document

DHIMAN Location: