Himachal Pradesh High Court
State Of H.P. vs Lakhbir @ Lakhwinder Singh on 26 April, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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State of H.P. Versus Lakhbir @ Lakhwinder Singh Cr. Appeal No.247 of 2020 26.04.2022 Present: Mr. Dinesh Thakur, Mr. Sumesh Raj, Mr. Sanjeev Sood, Additional Advocates General, with Mr. Manoj Bagga, Assistant Advocate General, for the appellant.
Mr. R.S. Chandel, Advocate, for the respondent.
Cr. Appeal No.247 & Cr.MP No.1039 of 2022 On the last date of hearing, the following order was passed: "When this case was initially listed on 10th August 2020 while admitting the appeal bailable warrants were issued against the respondent in the sum of Rs.25,000/ with direction to furnish one surety in the like amount to the satisfaction of Arresting Officer. The same were made returnable within six weeks. Till date, said order has not been complied with by the respondent/accused and more time is being sought for, without there even being an application filed for this purpose. In these circumstances, let nonbailable warrants be issued against the respondent/accused for production before ::: Downloaded on - 28/04/2022 20:05:39 :::CIS .
2 the Court, returnable for 1st June, 2022. List on 1st June, 2022."
Today, an application, i.e. Cr.MP No.1039 r to of 2022, has been filed by the applicant/ respondent, seeking cancellation of NBWs issued by this Court for noncompliance of the directions so passed by the Court. When the application was taken up for consideration and the learned counsel for the applicant was asked as to where the applicant was, he informed the Court that the applicant is not present in the Court.
Taking into consideration the conduct of the applicant, Cr.MP No.1039 of 2022, seeking cancellation of NBWs issued by this Court, is dismissed.
(Ajay Mohan Goel) Judge April 26, 2022 (Rishi) ::: Downloaded on - 28/04/2022 20:05:39 :::CIS