Prakash Tatia, A.C.J.
1. Alleging that the writ Petitioner''s daughter, Rita, was murdered by the accused persons, a complaint case was submitted in the Court of
Additional Chief Judicial Magistrate, Simdega on 16.07.1996, which was sent for investigation to the Officer-in-Charge, Simdega Police Station
u/s 156(3) Code of Criminal Procedure The charge-sheet was submitted showing 11 persons as absconders and according to the Petitioner, one
of the accused is now dead. It appears that processes under Sections 82 and 83 Code of Criminal Procedure were initiated. It also appears that in
the year 1996 ten accused persons submitted Criminal Misc. Petition bearing Cr.M.P. No. 6301 of 1996 (R ) before the High Court for getting
the criminal case quashed and that was dismissed. The accused persons again moved the High Court by filing Cr. Writ Petition bearing Cr. W.J.C
No. 28 of 1997 (R) Santosh Kumar Singh and Ors. v. The State of Bihar and Ors. and that too was dismissed on 27.08.1997. It is also stated
that the accused persons were moving freely and submitting show cause even though they have been shown as absconders. Lastly, the Petitioner
has submitted I.A. No. 1047 of 2011 complaining that even after more than 13 years, the accused persons have not been apprehended. It appears
from the order dated 11.01.2010 that even D.G.P, Bihar as well as D.G.P, Uttar Pradesh were made party and notices were sent to those
authorities, in view of the contention of the State of Bihar that accused may be in the State of Utter Pradesh.
2. At this juncture, it appears that the State of Jharkhand, particularly the Police Authorities, failed to appreciate that it is their duty to apprehend
the accused wherever they may be and for that purpose no direction is needed from the Court.
3. In view of the above reasons, the D.G.P., Jharkhand is directed to look into the matter and submit a complete status report with respect to the
efforts made for finding out the accused persons who are absconders for more than 13 years. In case, the Court is not satisfied with the efforts
taken and the accused persons are not apprehended, then the Court may call the D.G.P., Jharkhand to remain present in Court on a future date.
The status report will be filed on or before 19th September, 2011.
5. Put up this case on 19th September, 2011.