LALU SHARMA Vs. STATE OF MP

JUDGEMENT

(1.) Per contra, the application is opposed by the State Counsel.

(2.) Heard the learned Counsel for the parties.

(3.) When a query was put by the Court to the Counsel for the applicant that as the offence was committed on 7-4-2016, whereas the applicant has been arrested on 17-2-2020, then why he was absconding, specifically when his father Brijmohan was already facing trial and the applicant was aware of the fact that a criminal case has been registered against him, then it was submitted by the Counsel for the applicant, that since, no proceedings under Section 82 , 83 of Cr.P.C. were initiated by the prosecution, therefore, he is not under obligation to answer the query of the Court.