JAVED MIRZA Vs. GHAUSIA ANEES

JUDGEMENT

(1.) ISSUE notice to the respondent to show cause why this revision be not admitted. P.F. within three days. Also heard learned counsel on M(Cr.) P. No. 3351/2001 for stay. Issue notice of this application also, on payment of P.F. within three days.

(2.) LEARNED counsel submits that although by order dated 10.7.2001, the Court had directed issue of warrant in accordance with sections 125(3) and 421 of CrPC, instead of first issuing warrant under section 421 of CrPC to recover the amount in the manner provided for levy of fine, a warrant has directly been issued sentencing the petitioner to imprisonment for one month. Learned counsel submits that the said warrant has not been so far executed.