Himachal Pradesh High Court
Jai Kumar vs . State Of H.P. on 11 March, 2026
Cr. A. No. 307 of 2017 11.03.2026 Present: None for the appellant.
Mr. Ajit Sharma, Deputy Advocate General, for the respondent/State.
The non-bailable warrants issued to secure the of presence of the appellant/convict could not be executed as his address is stated to be incomplete. However, the surety is served rt for today but he is not present and he has also not produced the appellant/convict. No reasonable cause has been assigned for no-
non production of the appellant. Therefore, the surety bond fur-
nished by the surety is ordered to be forfeited to the State of H.P..
Proceedings under Section 446 of Cr.P.C. be initiated against the surety and a show cause notice be issued to him as to why the amount of Rs. 50,000/- undertaken by him be not recovered from him, returnable for 30.04.2026.
As non-bailable warrants issued against appellant have been received back unexecuted with the report that no such person is residing at the given address furnished in the appeal, therefore, it is apparent that the petitioner has absconded. Hence, written proclamation requiring his presence before this Court on 17.06.2026 be issued. A copy of the proclamation be affixed on the house where the appellant/convict last resided, one copy be ::: Downloaded on - 13/03/2026 20:37:23 :::CIS affixed on the public place and another copy be affixed on the Court .
notice board. The serving Constable is directed to appear before this Court on the date fixed to report the compliance. The proclamation be published positively on or before 05.06.2026.
of ( Rakesh Kainthla ) Judge 11th March, 2026 (sushma) rt ::: Downloaded on - 13/03/2026 20:37:23 :::CIS