LOKENDRA Vs. STATE

JUDGEMENT

(1.) The accused Kiranpal is absconding from custody since the year 2007. The accused Lokendra too absconded in the year 2007 after released on temporary bail.

(2.) This Court has been making fervent efforts to ensure that both the accused are re-arrested, however, till date neither the proceedings under Sec. 456 Cr.P.C. have been completed nor the accused have been re-arrested.

(3.) Notice was issued to the Director General of Police, Uttar Pradesh on 29/11/2018 to ensure that standing warrants of arrest issued against these absconded accused - appellants can be executed. However, till date, no serious response has been received from the Director General of Police, Uttar Pradesh.