STATE OF HIMACHAL PRADESH Vs. DIL BAHADUR SON OF SHRI GANPATI, RESIDENT OF VILLAGE MULKOT, P.S. BAGLOM DHAULAGIRI ANCHAL, NEPAL

JUDGEMENT

(1.) XXXX.

(2.) THIS appeal was admitted on 5th September, 2008. Respondent is native of Nepal. Bailable warrant of arrest was issued against the respondent and it was sent to Ministry of Home Affairs, Government of India, for execution as the respondent is stated to have left country for his native country Nepal. Warrant has been received back unexecuted with a letter from Under Secretary, Government of India, Ministry of Home Affairs, with the report that the warrant was sent to Indian Embassy at Kathmandu and the Embassy has returned the same with a report that in the past when warrants, summons, notices etc. were sent to the Government of Nepal for service/execution, the same were received back, with the remarks that warrants, summons, notices received from other countries cannot be served/executed in Nepal, as per the existing law of Nepal.