Chattisgarh High Court
State Of Chhattisgarh vs Dolia @ Sanjay And Ors. 10 Acqa/92/2011 ... on 20 February, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
ACQA No. 223 of 2010
State Of Chhattisgarh Versus Dolia @ Sanjay And Ors.
20/02/2018 Later at 2:15 p.m.
Mr. Ramakant Mishra, Dy. AG for the State/appellant.
Ms. Indira Tripathi, Advocate appears along with respondents Gullu
@ Ajay and Vijay Bihari @ Vijay.
Learned counsel for the parties are heard on IA No.1, an application for recalling of the order dated 17.1.2018 issuing non-bailable warrant of arrest against the respondents. From the order sheet recorded by this Court on 12.2.2018, it would appear that the non-bailable warrant of arrest was not served upon the respondents by the concerned Police and as such, the respondents are at large.
It is submitted on behalf of the respondents that they have no intention to abscond from the jurisdiction of this Court and that is exactly the reason why they had themselves appeared before this Court on 12.2.2018.
Considering the entire facts situation of the case, since the non- bailable warrant of arrest issued against the respondents has not yet been served, ends of justice would be served if the order dated 17.1.2018 is recalled.
Accordingly, IA No.1 is allowed and the order dated 17.1.2018 is recalled.
Paper book has already been prepared and the matter was earlier listed for final hearing, therefore, list the matter for final hearing in the week after next.
Presence of the respondents on further dates of hearing is dispensed with.
Sd/- Sd/-
Judge Judge
( Prashant Kumar Mishra) (Ram Prasanna Sharma)
Shyna