Himachal Pradesh High Court
Jagbir vs . Sandeep Mehta on 27 September, 2023
Author: Virender Singh
Bench: Virender Singh
Cr.MMO No. 333 of 2023 27.09.2023 Present: Mr. T.K. Verma, Advocate for the petitioner.
Notice issued for the service of respondent received back unserved for want of correct address.
of At this stage, learned counsel for the petitioner has placed on record downloaded copy of order dated 22nd rt September, 2022 passed in Cr.M.P(M) No. 975 of 2022.
This order has been placed on record to show that the respondent has sought the relief of bail by mentioning the said address.
In such situation, presence of respondent Sandeep Mehta is ordered to be secured by issuing bailable warrants in the sum of Rs.25,000/- with one surety of the like amount to the satisfaction of serving Constable.
Bailable warrants be issued returnable for 8th November, 2023. Steps be taken with a week.
September 27, 2023 ( Virender Singh )
(naveen) Judge
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