Delhi High Court - Orders
Arbaz Khan vs State (Nct Of Delhi) on 22 May, 2023
Author: Amit Sharma
Bench: Amit Sharma
$~23 & 24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
23
+ CRL.A. 1092/2017
ARBAZ KHAN ..... Appellant
Through: Counsel (appearance not given)
alongwith appellant in-person
versus
STATE (NCT OF DELHI) ..... Respondent
Through: Ms. Manjeet Arya, APP for the State
with ASI Yashpal Singh Solanki, P.S.
Crime Branch.
24
+ CRL.A. 1160/2017
RAHMATULLAH ..... Appellant
Through: None
versus
STATE ..... Respondent
Through: Ms. Manjeet Arya, APP for the State
with ASI Yashpal Singh Solanki, P.S.
Crime Branch.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 22.05.2023 CRL.A. 1092/2017
1. In pursuance to the bailable warrants issued vide order dated 22.02.2023, appellant i.e., Sh. Arbaz Khan alongwith his counsel is present before this Court.
2. At request, re-notify on 20.09.2023.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 21:54:16 CRL.A. 1160/2017
3. A report with regard to the bailable warrants issued vide order dated 22.02.2023, with respect to the appellant, i.e., Sh. Rahmatullah, has come back with a report „left the address‟. It is further pointed out that the present appellant was released on bail vide order dated 11.12.2019 with a condition that he shall be reporting to the SHO, P.S. Crime Branch on every second and fourth Monday of the calendar month at 10:30 AM. It is submitted that the present appellant has not been complying the aforesaid condition.
4. Issue non-bailable warrants against the appellant as well as notice to the surety through the SHO concerned, returnable on 20.09.2023.
AMIT SHARMA, J MAY 22, 2023/ab This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 21:54:16