Madhya Pradesh High Court
State Of M.P. vs Rinku @ Dharmendra Gupta & Ors. on 12 July, 2017
CRA-200-2004
(STATE OF M.P. Vs RINKU @ DHARMENDRA GUPTA & ORS. )
12-07-2017
Shri J.M. Sahani, learned Panel Lawyer for the appellant/State.
Shri M.L. Yadav, learned counsel for the respondents.
Today, the case is listed for appearance of respondent No.3 Kallu @ Karua. The warrant of arrest issued against him to secure his presence in the case is received unserved with a report dated 29.06.2017 of the SHO, Police Station Janakganj, Gwalior.
According to the report, respondent No.3 Kallu @ Karua is not found residing at the address given in the warrant. The persons of his locality have stated that he is living in Delhi but his whereabouts are not known to them. The report further states that his surety had recently passed away.
In view of the above, let a perpetual warrant of arrest be issued against respondent No.3 Kallu @ Karua. The Superintendent of Police, Gwalior is directed to supervise the execution of the arrest warrant upon him and submit quarterly report to this Court mentioning the steps taken for execution of the arrest warrant by the police.
A copy of this order be sent to the Superintendent of Police, Gwalior for information and compliance.
This appeal insofar as relates to respondent No.3 Kallu @ Karua is separated.
The Registry is directed to list the case for final hearing against the appearing respondents.
(RAJENDRA MAHAJAN) (ASHOK KUMAR JOSHI)
JUDGE JUDGE
SS