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Judgment
8 paragraphs · 174 wordsThe office report shows that warrant of arrest and production of Mr. Nazir Sheikh was received by SHO, Panaji, P.S. on 1.3.2021 but the SHO has
not sent any information to this Tribunal whether warrant has been executed or not and as to why Mr. Nazir Sheikh has not been produced before this
Tribunal toady. The petitioner is given liberty to serve further notice upon the SHO, Panaji and the office shall also issue a reminder to the SHO for
submitting a report to this Tribunal within three weeks. A copy of the reminder as well as earlier communication, along with a copy of the warrant
be sent to the Superintendent of Police, Panaji with a request to direct the SHO to comply with the direction of this Tribunal forthwith.
Post the matter under the same head on 6.5.2021.
In case any information is received from the SHO or the The S.P., then the matter should be listed under the heading ""To Be Mentioned"" immediately
on receipt of such communication, for passing appropriate orders.