Delhi High Court - Orders
Sh Ashraf Ali vs State Govt Of Nct Of Delhi & Anr on 16 October, 2023
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 656/2017
SH ASHRAF ALI ..... Appellant
Through: None.
versus
STATE GOVT OF NCT OF DELHI & ANR ..... Respondents
Through: Mr. Aman Usman, APP for the State.
CORAM:
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 16.10.2023 Via the order dated 10.04.2023, bailable warrants were issued against the appellant, which were to be executed by SHO, PS, Rohini, South, returnable on 10.07.2023.
On 10.07.2023, the learned Roster Judge was on leave so the matter was adjourned to this date.
As per report of the Registry, no report was received from SHO, PS, Rohini, South.
Fresh bailable warrants in the sum of Rs.5,000/- be issued against the appellant to be executed through the SHO, PS, Rohini, South, returnable on 29.01.2024. In case, the bailable warrants are not executed, SHO, PS, Rohini, South was remain present in person to explain the reason.
GIRISH KATHPALIA, J OCTOBER 16, 2023/v This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/10/2023 at 22:50:45