Jammu & Kashmir High Court
Union Territory Of J&K vs Deepak Singh on 24 August, 2020
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Sr. No. 101
HIGH COURT OF JAMMU AND KASHMIR
ATJAMMU
(Through Video Conference)
CrlM No. 820/2020
in
Bail App No. 69/2020
Union Territory of J&K .....Applicant(s)
Through :- Mr. Ayjaz Lone, Dy. A. G.
(on video call from residence)
v/s
Deepak Singh .....Respondent(s)
Through :- Mr. Jagpaal Singh, Advocate
(on video conference)
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
(through Video Conference from High Court, Jammu)
ORDER
24.08.2020 Compliance report stands filed in which it has been stated that the accused was not found at his residence and the same is substantiated by the Panch of the Ward No. 3 Smailpur, Samba. In the report, it has also been stated that the mother of the accused has stated that her son has not come to the home for the last 8-10 days.
In view of this, let SSP, Samba is directed to constitute a special team to locate, arrest and produce the accused before this Court on the next date of hearing. For that purpose, a non-bailable warrant be issued by the Registrar Judicial against the accused-Deepak Singh.
List on 08.09.2020.
(RAJNESH OSWAL) JUDGE NEHA KUMARI Jammu:
24.08.2020 2020.08.25 11:02 I attest to the accuracy and integrity of this document Neha