PRABIR PRADHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) During the course of the hearing, it has transpired that a letter dated 05.08.2019 has been sent by the Officer-in-Charge, Kadma Police Station to the Registry of this Court stating that the appellant Biju Nag in Cr. Appeal (DB) No. 211 of 2009 has been implicated in another case vide Kadma P.S. Case No. 51 of 2018 registered on 16.03.2018 for the offences under sections 341, 324, 385,386 and 387 IPC and he has been absconding since then. In this letter the Officer-in-Charge, Kadma Police Station has written about the criminal antecedent of Prabir Pradhan @ Pravir Pradhan and Amit Dubey however these two appellants have been found working at Jamshedpur.

(2.) In the aforesaid facts, hearing of these criminal appeals is adjourned by one week directing the appellant Biju Nag to surrender before the court concerned in connection to Kadma P.S. Case No. 92 of 2006, that is, the present case. This direction is being issued to him by us for the reason that in every order granting bail/suspension of sentence it is an implicit condition imposed upon the convict that he shall abide by the law. Presently he is absconding and not traceable.

(3.) The Senior Superintendent of Police, Jamshedpur is directed that if the appellant Biju Nag does not surrender by 11.09.2019, coercive steps as available to the police in law shall be initiated against him. Post these matters on 26.09.2019 under the same heading. On or before that date an affidavit of compliance of this order shall be filed by the Senior Superintendent of Police, Jamshedpur. Let a copy of this order be given to Mr. K.S. Nanda, the learned counsel for the appellant Biju Nag and Mr. Ram Prakash Singh, the learned APP.