Ghuran Munda vs The State Of Jharkhand
2021 Latest Caselaw 986 Jhar

     IN THE       HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. Appeal (DB) No. 1304 of 2008

     Ghuran Munda                   Versus       The State of Jharkhand
                                     With
                       Cr. Appeal (DB) No. 1424 of 2008

     Suresh Mahto & Others      Versus         The State of Jharkhand
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       CORAM :          HON'BLE MR. JUSTICE H.C. MISHRA
                        HON'BLE MR. JUSTICE S. K. DWIVEDI
                                -------
     For the Appellants      : Mr. Lukesh Kumar, Advocate
     For the State           : Mrs. Vandana Bharti, A.P.P.
                                -----------

14/ 26.02.2021     Pursuant to order dated 14.2.2020, a fresh report has been

submitted by the Sr. Superintendent of Police, Ranchi on 10.02.2021 under the sealed cover. Let the same be kept on record.

To recapitulate the matter, this case relates to the gruesome murder of seven persons of a family, including infant and children, for which Dhurwa P.S. Case No. 42 of 2005, was instituted against nineteen named accused persons.

This Court while passing the Judgment in these appeals on 15.5.2019, had found that out of the nineteen named accused persons, one accused was found to be dead and charge-sheet was submitted only against nine accused persons, keeping the investigation continued against rest of the accused persons.

By order dated 15.05.2019, we had directed the Sr. Superintendent of Police, Ranchi, to look into the matter and to submit the report whether the investigation against rest of the accused persons have been brought to its logical end or not.

The reports were submitted from time to time in this case and from the last report dated 10.02.2020, as discussed in our order dated 14.02.2020, it transpired that out of the remaining seven absconding accused persons, two of them were arrested on 10.8.2019 and 22.10.2019 respectively. The efforts were being continued for apprehension of the remaining absconding accused also.

The present report shows that in the meantime, other accused persons have also been apprehended and now only two accused persons, namely, Vijay Mahto and Dhilu Mahto are still absconding. The report also shows that the efforts of apprehending these accused persons are still going on, and lastly on a clue that they were working at Hosiyarpur, Ludhiana (Punjab), a team had been sent on 5.2.2021 to apprehend them at Punjab. What happened thereafter is not in the report.

Let these matters be listed again after a period of one month, during which the efforts of apprehending the absconding accused persons shall be continued and a report shall be submitted whether they could be arrested or not.

Put up these matters after one month.

Let a copy of this order be communicated to the Senior Superintendent of Police, Ranchi, for the needful.

( H. C. Mishra, J.)

(S. K. Dwivedi, J.) R.Kr.