Gurmeet Singh & Ors vs State Of J&K
2024 Latest Caselaw 2282 j&K

Jammu & Kashmir High Court

Gurmeet Singh & Ors vs State Of J&K on 31 October, 2024

                                                                   Sr. No. 10


               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU

                                                 CRA No.64/2012

Gurmeet Singh & Ors.                                 ....Petitioner/Appellant(s)

                   Through :- None.

         V/s

State of J&K                                                 ....Respondent(s)


                   Through :- Ms. Shazia Asaf, Advocate vice
                              Mr. Pawan Dev Singh, Dy.AG.
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                   ORDER

31.10.2024 Vide order dated 07.12.2023, bail bonds of appellants No.1 and 2

came to be forfeited and the stay of operation of sentence regarding the said

appellants was vacated. On 02.07.2024, order dated 04.10.2012 vide which

the said appellants, i.e. appellants No.1 and 2 were granted the concession

of bail/suspension of sentence was also revoked and they were directed to

be served through non-bailable warrants of arrest.

As per report of the Registry, non-bailable warrants against

appellants No.1 and 2 in terms of aforesaid order dated 02.07.2024 have

been received back unexecuted with the remarks that warrants could not be

executed due to incomplete address. It is pertinent to underline that non-

bailable warrants of the appellants No.1 and 2 have been issued on the

address furnished by the Investigating Officer in the final report filed in the

trial Court and reflected in the impugned judgment. Under the

circumstances, the warrants could not be returned unexecuted by the

concerned Police Station on the ground that address of the appellants is

incomplete.

Issue fresh non-bailable warrants of arrest against appellants No.1

and 2 to be executed through SHO Police Station Gandhi Nagar, Jammu,

failing which, the concerned SHO shall remain present in the Court.

List on 19.12.2024.

(Rajesh Sekhri) Judge

JAMMU 31.10.2024 Eva