Jammu & Kashmir High Court
State Of J&K vs Hafizullah on 24 March, 2022
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
S.No.04
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CRAA No.9900013/2011
State of J&K ...Appellant(s)
Through: Mr. Suneel Malhotra, GA
V/s
Hafizullah ...Respondent(s)
Through: None
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
HON'BLE MR. JUSTICE M. A. CHOWDHARY, JUDGE
ORDER
Learned counsel, who was representing the respondent, too, failed to appear before this Court. In these circumstances, this Court is left with no option but to secure presence of the respondent through bailable warrants in the amount of Rs.50,000/-, to be executed through Station House Officer, Police Station, Doda.
Mr. Malhotra shall ensure that the warrants are executed and a report in this regard is filed before this Court by or before the next date of hearing.
Ordered accordingly.
List on 18th May, 2022.
(M.A.Chowdhary) (Sanjeev Kumar)
Judge Judge
JAMMU:
24.03.2022
Vinod, Pvt. Secy.