Moonglal @ Shiva @ Shiv Kumar vs State Of Chhattisgarh
2022 Latest Caselaw 1490 Chatt

       HIGH COURT OF CHHATTISGARH, BILASPUR
                                 Order Sheet
                          CRA No. 408 of 2009
    Moonglal @ Shiva @ Shiv Kumar Versus State Of Chhattisgarh




22.03.2022         Mr. Dharmesh Shrivastava, Counsel for the applicant.
                   Mr. Roshan Dubey, PL for the respondent/State.

This is an admitted appeal and pertaining to the year 2009. The

appellant is absconded therefore, it deems appropriate to issue non-

bailable warrant.

Let a fresh non-bailable warrant be issued against the appellant

for his production before the Court on the date fixed by the Registry in

the address of State of Bihar given in the arrest memo through

concerned Superintendent of Police along with the copy of arrest

memo for due execution.

In addition, Registrar (Judicial) is directed to prepare a list

containing complete details related to criminal appeal, crime number,

police station and offences etc. of the accused persons who are

absconding during the pendency of criminal appeals and the same be

sent through the Registrar General to the Director General of Police

and a copy of the same be also sent to the Advocate General for

taking appropriate steps. Thereafter, Registrar (J) is expected to

review and update the same in every six months. Registrar General is

also expected to ensure that the cases in which the accused is

absconding and the cases in which proceedings under Section 299 of

Code of Criminal Procedure has also been initiated, be expedited in the trial Courts.

Registrar General is further directed to call for the report from

every district regarding compliance of direction issued by the Hon'ble

Supreme Court in the judgment of Raghuvansh Dewanchand Bhasin

Vs. State of Maharashtra & anr in CRA No.1758/2011 passed on

09.09.2011 for maintaining the register of arrest warrant regularly and

checking the same periodically by the concerned presiding officer.

Post the matter after 4 weeks along with status of non-bailable

warrant and the report regarding compliance of direction mentioned

above.

Sd/-

(Deepak Kumar Tiwari) Judge

Ajay