(1.) Pursuant to the order no. 5 dated 22.10.2018, a report has been submitted by the Principal District and Sessions Judge, Hazaribagh annexing the Memo No. 2685 dated 26.11.2018 signed by Superintendent of Police, Hazaribagh annexing the copy of the report submitted by Officer-in-Charge, Keredari Police Station.
(2.) It appears from the report submitted by the Principal District and Sessions Judge, Hazaribagh that pursuant to the order passed by this Court an order has been issued vide No. 358 dated 20.11.2018 to all the courts of Hazaribagh Judgeship for regular monitoring for arrest and production of absconders as per absconder register of their courts.
(3.) Mr. Azeemuddin, Additional Public Prosecutor has submitted that one of the absconder Mahesh Kumar, son of Buddhan Ranju, resident of Ichak, P.S. Simeria, District- Hazaribagh, who has absconded from the main record vide order dated 08.10.2002 was apprehended by the police. The learned Court has not taken him on remand as there is no split up record available in the Court below, showing Mahesh Kumar as absconder.