Uttarakhand High Court
State Of Uttarakhand vs Meharban @ Sachin on 24 November, 2014
Author: V.K. Bist
Bench: V.K. Bist, U.C. Dhyani
G.A. No. 53 of 2013 Hon'ble V.K. Bist, A.C.J. Hon'ble U.C. Dhyani, J.
Heard Mr. A.S. Gill, Deputy Advocate General with Mr. G.S. Negi, Brief Holder for the State of Uttarakhand/appellant.
Perused the report dated 19.11.2014 of the learned Chief Judicial Magistrate, Haridwar, who has informed that Non Bailable Warrant issued against the respondent has not been executed, inasmuch as, he is not residing at his home.
In this circumstances, re-issue Non Bailable Warrant against the accused/ respondent fixing 18.12.2014 for his appearance. The S.S.P., Haridwar shall ensure that Non Bailable Warrant issued against the respondent is executed on or before the date fixed.
List this matter on 18.12.2014.
(U.C. Dhyani, J.) (V.K. Bist, A.C.J.) 24.11.2014 Arpan