Lokendra And Others vs State Of Rajasthan

Mr. Bishnoi, learned Public Prosecutor produced a detailed factual report dated 20.05.2024, inter-alia, stating that despite taking serious efforts to arrest the absconding accused persons, the police has has not been able to succeed in its efforts.

The factual report in original dated 20.05.2024 is taken on record.

On perusal of the report, this Court finds that not only the police of State of Rajasthan, even Director General of Police of Uttar Pradesh had appeared before this Court and despite their best efforts, whereabouts of the appellants have not been traced.

We are satisfied with the efforts so far taken by the police. We are informed that standing warrant of arrest have been issued and prize has also been declared for the persons giving lead/information about the accused persons.

The accused appellants absconded way back in the year 2006-07.

Considering that standing warrant of arrest have already been issued to the accused appellants, we feel that no fruitful purpose would be served by rotating the appeal seeking reports from the police repeatedly.

While keeping the standing warrant of arrest alive, the appeal stands disposed of for statistical purpose, without adjudicating on merits of the case; however, with an observation that as and when the accused appellants are arrested, they shall be brought before the Court and the present appeal would stand revived, upon filing a formal application.

Though, the appeal has been disposed of, it will be listed in the Court in first week of February every year, for considering status report which shall be filed by the concerned SHO in the month of January every year.