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Madhya Pradesh High Court

Smt. Ruchi Agarwal @ Guddi @ Renu vs The State Of Madhya Pradesh Thr. on 2 December, 2016

                     M.Cr.C No. 11336/2015

                  Smt. Ruchi Agarwal and others
                               Vs
                     State of M.P. & others.

02/12/2016


     Shri R.K. Soni, counsel for the applicants.
     Ms. Sudha Shrivastava, P.L for the respondent / State.

The present petition under Section 482 of Cr.P C has been filed by the applicants alleging that on the complaint of the complainant the Police Station Gwalior District Gwalior had registered Crime No. 177/88 under Section 302, 396, 307 and 460 of IPC.

It is submitted by the counsel for the applicants that although some of the accused persons were arrested and they were tried. However, the other accused persons namely Uma and Laxman are still absconding from the date of incident and no effective steps are being taken to apprehend them and to file charge sheet against them.

Status reports as directed by this Court on earlier occasion have been filed as Document No. 9/16 presented on 9.9.2016, in which it is mentioned by the SHO Police Station Gwalior that the accused Uma and Laxman are absconding and the efforts are being made to arrest them. The police parties were also sent to their place of residence, but they were not found.

It is apparent from the record that since the charge sheet was filed against the absconding accused persons under Section 299 of Cr.P.C and, therefore, perpetual arrest warrant have been issued by the trial Court.

Instead of keeping this petition pending before this Court, it is directed that the SHO, Police Station Gwalior shall submit the progress report after every three months before the trial Court with regard to the steps taken by him for arresting the absconding accused persons.

This petition is being disposed of with a hope that M.Cr.C No. 11336/2015 every sincere efforts will be made by the SHO Police Station, Gwalior to execute the perpetual arrest warrants which have been issued by the trial Court.

With the aforesaid observations, the petition is disposed of.

(G.S. Ahluwalia) JUDGE dc