Himachal Pradesh High Court
State Of H.P. vs . Govind Nath on 15 June, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
State of H.P. Vs. Govind Nath .
Cr. Appeal No. 179 of 2020 15.06.2022 Present: M/s Dinesh Thakur, Sumesh Raj and Sanjeev Sood, Additional Advocate Generals with M/s Amit Dhumal, Deputy Advocate General and Manoj Bagga, Assistant Advocate General, for the appellant.
Mr. K.B. Khajuria, Advocate, for the respondents.
Respondent No.2 has been produced in the police custody of ASI Sh. Leela Dhar, constable Sh. Pankaj No. 862 and constable Sh. Sanjay No. 596, at Police Station, Baijnath, District Kangra, H.P. In the present appeal, the respondents were directed to furnish bail bonds in the sum of Rs. 50,000/- each with one surety each in the like amount to the satisfaction of learned Trial Court by this Court vide order dated 21.08.2020. As the said order was not complied with by the respondents despite repeated opportunities having been granted, vide order dated 04.05.2022, the Court ordered the presence of the respondents by issuing the non-bailable warrant returnable on or before 15.06.2022. In compliance thereof, respondent No.2 has been produced in the Court today, whereas, non-bailable warrants issued to respondent No.1 is stated to have been received back un-executed for want of correct address, and the non-bailable warrant issued to respondent No.3 is stated to be awaited.
In these circumstances, it is ordered that let fresh NBWs be issued for securing the presence of respondents No.1 and 3, returnable for 18.07.2022. As far as, respondent No.2 is concerned, as prayed for, he is ordered to be released, subject to his furnishing bail bonds to the tune of Rs. 50,000/- with one surety in the like amount to the satisfaction of Additional Registrar (Judicial).
::: Downloaded on - 24/12/2022 09:26:23 :::CISAt this stage, Mr. K.B. Khajuria, learned counsel for .
respondent No.2 informs the Court that today respondent No.2 is not in a position to furnish the surety bonds. He prays that respondent No.2 may be permitted to furnish bail bonds as directed hereinabove, as soon as he is in a position to do the needful.
Ordered accordingly. It is clarified that till the time, said respondent is not in a position to furnish the bail bonds as directed above, he shall be kept in Police Custody at Sub Jail Kaithu, Shimla, H.P. Registry is directed to issue Jail warrants in this regard accordingly.
(Ajay Mohan Goel) Judge June 15, 2022 (vinod) ::: Downloaded on - 24/12/2022 09:26:23 :::CIS