Himachal Pradesh High Court
Lazi Ram vs . Kamlender Rattan on 6 April, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Lazi Ram vs. Kamlender Rattan .
Cr. Revision No. 257 of 2018 06.04.2023 Present: None for the petitioner.
Mr. Prashant Sen, Deputy Advocate General, for the respondent/State.
There is no representation on behalf of petitioner. Steps for service of respondents No.1(a) to 1(d) have also not been taken.
Balance amount of compensation has also not been deposited.
For proceeding further in this Criminal Revision Petition, presence of petitioner or his representative or his authorized counsel is necessary. But no-one is coming forward to represent the petitioner. On 4.4.2023 also no-one turned to represent the petitioner.
In aforesaid circumstances, there is no other option except to issue non-bailable warrants for ensuring the presence of petitioner.
Accordingly, non-bailable warrants returnable on 11th May, 2023 be issued against the petitioner for ensuring his presence.
April 06, 2023 (Vivek Singh Thakur)
(ms) Judge
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