Chattisgarh High Court
Madhaw Malik vs State Of Chhattisgarh 31 Wps/4104/2019 ... on 17 June, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
CRA No. 559 of 2002
Madhaw Malik Versus State Of Chhattisgarh
17.06.2019None for the appellant.
Shri Vikram Dixit, Govt. Advocate for the State. The issued non bailable warrant neither received served nor unserved. ARJ is directed to write a D.O. letter to concered S.P. seeking brief report from him.
Issue fresh non-bailable warrant against the appellant for this appearance before this Court on 29.07.2019, through the concerned Superintendent of Police with a direction that he is under an obligation to return back the warrant either served or unserved before the next date of hearing.
The bail and bond of the appellant are cancelled.Trial Court is directed to initiate proceedings against the surety in accordance with the law and procedure.
Post this matter on 29.07.2019.
Sd/-
(Sharad Kumar Gupta) Judge PARUL