STATE OF HIMACHAL PRADESH Vs. JAMEET SINGH

JUDGEMENT

(1.) Heard learned Advocate General for the appellants and learned counsel for the respondents.

(2.) Leave granted.

(3.) The present appeals are directed against the impugned order dtd. 12/8/2024 passed by the Division Bench of the High Court of Himachal Pradesh at Shimla in Ex. Petition No.423 of 2023 with Ex. Petitions No.52, 559, 615, 627, 628, 630, 730, 731, 732, 737 and 739 of 2024.