LAWS(SC)-2024-2-97

STATE OF HIMACHAL PRADESH Vs. ABHISHEK KUMAR

Decided On February 20, 2024
STATE OF HIMACHAL PRADESH Appellant
V/S
Abhishek Kumar Respondents

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) Heard Mr. Ketan Paul, learned counsel appearing for the State of Himachal Pradesh (appellants).