Gurmeet Singh vs . State Of H.P.
2026 Latest Caselaw 656 HP

Himachal Pradesh High Court

Gurmeet Singh vs . State Of H.P. on 4 February, 2026

Gurmeet Singh Vs. State of H.P. Cr.Appeal (C-SB) No.30 of 2026

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04.02.2026 Present: Ms. Shrutika Chauhan, Advocate, for the petitioner.

Mr. Sidharth Jalta, Deputy Advocate General, for the respondent-State.

of Cr.Appeal (C-SB) No.30 of 2026

rt Notice. Mr. Sidharth Jalta, learned Deputy

Advocate General, appears and accepts service of notice on

behalf of the respondent-State.

2. Record be called for.

3. List along with Cr. Appeal (C-SB) No.21 of

2026, titled, Sanjay Kumar vs. State of Himachal Pradesh.

Cr.M.P. No.451 of 2026

4. Notice in the aforesaid terms.

5. Reply, if any, be filed within four weeks.

( Jiya Lal Bhardwaj ) th 04 February, 2026 Vacation Judge (ankit)