Rabani Devi & Ors vs The State of Jharkhand & Anr

It appears that on 25.11.2017 a detailed order was passed by this Court and report was called from the court below on the following points:

(i) Whether the petitioners have appeared/surrendered before the court below, pursuant to order of the Hon''ble Supreme Court ?

(ii) What steps have been taken by the Court below pursuant to order of the Hon''ble Supreme Court for apprehending/surrender of the petitioners

?

Office note dated 02.01.2018 reveals that status report has been received which is kept at Flag R.

Report dated 08.12.2017 submitted by learned District & Additional Sessions JudgeVI, Deoghar reveals that in compliance of the order of the

Hon''ble Apex Court N.B.W has been issued and three accused persons namely, Nawal Kishore Mandal, Bimati Devi and Rabani Devi have been

arrested by the police on the strength of warrant of arrest issued by the Court and they have been remanded to Judicial Custody but one accused

namely, Govind Mandal is still absconding and for securing his appearance N.B.W and process under section 82/83 Cr.P.C has been issued and

the Officer in Charge, Sarath, P.S has also been strictly directed to arrest and produce the absconding accused Govind Mandal as soon as

possible.

But today, when the case is called out, learned counsel for the petitioner has submitted that petitioner no. 4 namely, Govbind Mandal @

Govinda Mandal has surrendered before the court below on 12.12.2017.

In view of the matter, call for fresh report from the court concerned as to whether petitioner no. 4 namely, Govbind Mandal @ Govinda Mandal

has surrendered or not.

The required report must be submitted to this court within four weeks.

List this case after four weeks.

Let a copy of this order be communicated to the concerned court through FAX at once.