Jai Devi vs . State Of H.P. And Others.
2025 Latest Caselaw 304 HP

Himachal Pradesh High Court

Jai Devi vs . State Of H.P. And Others. on 1 May, 2025

Author: Tarlok Singh Chauhan

Bench: Tarlok Singh Chauhan

Jai Devi vs. State of H.P. and others.

Cr.MP No. 1387 of 2025 in Cr. Appeal No. 177 of 2014.

01.05.2025 Present: None for the non­applicant/appellant.

Mr. Ramakant Sharma, Mr. Navlesh Verma, and Ms. Sharmila Patial, Additional Advocates General, for respondent No.1.

Mr. Surya Chauhan, Advocate, for applicants­ respondents No. 2 to 4.

Cr.MP No. 1387 of 2025.

By medium of this application, applicants­

respondents No. 2 to 4 have sought extension of time by

six weeks to furnish the bail bonds in compliance to the

judgment passed on 04.01.2025.

For the reasons stated in the application,

which is duly supported by an affidavit of one of

applicants/respondents, the same is allowed and the

time to furnish the bail bonds in compliance to

judgment passed on 04.01.2025 is extended by eight

weeks, on the request of learned counsel for the

applicants. Application stands disposed of.

(Tarlok Singh Chauhan) Judge

(Rakesh Kainthla) Judge 1st May, 2025 (krt)