Himachal Pradesh High Court
State Of H.P. vs . Mohd. Usman @ Sahil And on 8 August, 2023
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
State of H.P. vs. Mohd. Usman @ Sahil and others.
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Cr. Appeal No. 484 of 2015.
08.08.2023. Present: Mr. Anup Rattan, Advocate General with Mr. Yashwardhan Chauhan, Senior Additional Advocate General, Mr. Ramakant Sharma, Ms. Sharmila Patial, Additional Advocate Generals and Mr. J.S.Guleria, Deputy Advocate General, for the appellant.
of Ms. Amita Chandel, Advocate vice Ms. Rachna Kuthiala, Advocate, for respondent Nos. 2, 3 and 5.
rt Mr. Lokesh Thakur, Advocate vice Mr. G.R.Palsra, Advocate, for respondent No.7.
Mr. Anikit Dhiman, Advocate, for surety of respondent No.1.
Cr. M.P. No.2796 of 2023.
Since, respondent No.1 is a permanent resident of Jammu and Kashmir, we deem it appropriate to allow this application by directing the Senior Superintendent of Police, Poonch, (J&K), to make all endeavours to arrest the said respondent No.1, whose address is given below:
"Mohd. Usman @ Sahil son of Sh. Abul Aji, R/o Village Mehlan, PO Surankot, Distt. Poonch, Jammu Kashmir."
The Registry is accordingly directed to issue non-
bailable warrants for the arrest of respondent No.1 to the concerned Senior Superintendent of Police, Poonch (J& K), returnable within eight weeks. However, in case, respondent No.1 is arrested prior to the said date, then the said Senior Superintendent of Police through his authorized officer shall be at liberty to make mention of the case. Let a copy of this ::: Downloaded on - 08/08/2023 20:57:50 :::CIS -2- order be sent by the Registry to the concerned Senior .
Superintendent of Police. List on 17.10.2023. Steps for service of respondent No.6 be also taken in the meanwhile.
(Tarlok Singh Chauhan) Judge of (Ranjan Sharma) Judge rt 8th August, 2023.
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