Himachal Pradesh High Court
2018 Present: Mr. D.S. Nainta vs Open Dated Warrant Of Arrest Issued ... on 1 January, 2018
Bench: Dharam Chand Chaudhary, Vivek Singh Thakur
Cr. Appeal No. 68 of 2013 01.01.2018 Present: Mr. D.S. Nainta, Mr. Virender Verma and Mr. Varun Chandel, Additional Advocate Generals, for the .
appellant.
Open dated warrant of arrest issued against the respondentaccused is received back unexecuted with the report that he is not residing at the given address for the last 1520 years.
The report is supported by the statement of Pradhan, local Gram Pranchayat and also other respectables of the area.
We are satisfied that it is not possible to procure the presence of the respondentaccused at this stage. Being so, issue proclamation qua the immovable property, i.e. Khata Khatauni No. 00124, Khasra No. 1409F to 1009/3 and 1409F to 1022, measuring 0.8750 hectares, situated in Tehsil and District Mahoba, U.P., as per Khatauni for crop year 14211426, issued by Tehsildar Mahoba.
Registry to take follow up action.
List on 12th March, 2018.
(Dharam Chand Chaudhary) Judge (Vivek Singh Thakur) Judge January 01, 2018 ( rajni ) ::: Downloaded on - 02/01/2018 23:27:58 :::HCHP