BAIJ NATH PAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Counsel for the State.

(2.) Petitioner is informant of Khagaul P.S. Case No. 11/03 lodged for offence under Sections 498-A and 304B and other sections of the I.P.C. against five named accused including one Arvind Pal, a Sub-Inspector of Police who at the relevant time was posted in Jamalpur Police Station in the District of Munger. Petitioner's grievance is that although the investigation of the case is pending since February, 2003 but only Mukesh Pal the husband of the deceased lady who was sister of this petitioner has been arrested and co-accused who are relations of the husband have not been apprehended. The prayer of the petitioner is to direct the concerned police officials to execute warrant of arrest issued against absconding accused persons so that they may be arrested without any delay and also for a direction to Superintendent of Police (City), Patna to provide security to the family members of the petitioner who are being threatened by absconding accused persons particularly by Sub-Inspector Arvind Pal.

(3.) From the counter affidavit and materials on record it appears that Superintendent of Police, Munger has subsequently taken action against a clerk posted in Police Office, Munger for suppressing warrant of arrest issued by ACJM, Danapur against Arvind Pal and his wife Saroj Pal. It also appears that Arvind Pal for some reason has been suspended since 29.6.2004 and thereafter he has not reported to the police line at Munger and his whereabouts are not known.