UNION OF INDIA Vs. ABDUL MOMIN

JUDGEMENT

(1.) Special leave granted.

(2.) In spite of issuance of non-bailable warrants by this Court, it has not been possible for the Union of India and the State of West Bengal to apprehend the respondent. It appears that it may not be possible to trace him immediately as it is apprehended that he may have crossed the Indian frontiers.

(3.) In these circumstances, despite issuance of notice and issuance of non-bailable warrants of arrest, the respondent has not appeared in this Court and, therefore, it is not possible to hear him.