MRIDULA DEVI Vs. UOI

JUDGEMENT

(1.) INTRODUCTION

(2.) The Appellant is the widow of Late Rama Nand Singh ("R. N. Singh"), who participated in the Quit India Movement of 1942. On 10/8/1942, a criminal case, being G.R. 572/1942 titled as Emperor v. Sheetal Prasad Singh and Ors. ("G.R. 572/1942"), was registered against R. N. Singh and his associates under the provisions of the Indian Penal Code, 1860 by the Sub-Divisional Magistrate, Madhubani, Bihar ("SDM").

(3.) After several unsuccessful attempts by the SDM to arrest R. N. Singh during the period from 1942 to 1944, the SDM, vide order dtd. 12/3/1945, issued a proclamation and attachment under Sec. 82 of the Code of Criminal Procedure, 1898 ("CrPC") against him. Thereafter, vide order dtd. 28/5/1945, the SDM declared R. N. Singh and his associates to be proclaimed offenders under Sec. 83 of the CrPC. Consequently, R. N. Singh and his associates remained underground / in hiding until December 1946.