State vs Suresh
2022 Latest Caselaw 10838 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc(Pet.) No. 758/2009

State

----Petitioner Versus Suresh

----Respondent

For Petitioner(s) : Mr. BR Bishnoi, PP For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

24/08/2022

Learned Public Prosecutor has submitted the factual report

wherein, efforts carried out by the police to trace out the

respondent-accused Suresh have been mentioned. Learned Public

Prosecutor has submitted that the police are making sincere

efforts to trace out the absconded accused Suresh.

Having gone through the latest factual report filed by learned

Public Prosecutor, it appears that the police have carried out

sincere efforts to trace out the absconded accused Suresh,

however despite that, he has not been traced out.

Learned Public Prosecutor prays for some more time to trace

out the absconded accused Suresh.

Taking into consideration the facts and circumstances of the

case, we deem it appropriate to grant six weeks' time to the police

to trace out the absconded accused Suresh.

List on 12.10.2022.

(2 of 2) [CRLMP-758/2009]

On that date, the latest factual report shall be furnished

before this Court.

(UMA SHANKER VYAS),J (VIJAY BISHNOI),J SURABHII/19-

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