Rajasthan High Court - Jodhpur
Kamlendra Singh vs State on 2 September, 2020
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 2498/2020
Kamlendra Singh S/o Shri Himmat Singh, Aged About 32 Years,
R/o Amritiya P.s. Aspur, District Dungarpur.
----Petitioner
Versus
1. State, Through P.p.
2. Shrimati Kiran W/o Shree Kamlendra Singh, R/o Amratiya
Dist. And Tehsil Dungarpur (Raj.).
----Respondents
For Petitioner(s) : Mr. S.K. Poonia
For Respondent(s) : Mr. S.S. Rajpurohit, PP.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 02/09/2020 The present misc. petition under Section 482 Cr.P.C. has been filed by the petitioner against the order dated 13.08.2020 passed by the learned Addl. Civil & Judicial Magistrate District Dungarpur whereby the learned Magistrate issued arrest warrant against the petitioner and initiate the proceedings under Section 446 Cr.P.C.
A limited prayer has been made by the counsel for the petitioner that the petitioner is ready to appear before the trial court and in future he will attend each and every date fixed by the trial Court and he is also ready to deposit the amount of proceedings under Section 446 Cr.P.C. In such circumstances, the arrest warrant so issued against the petitioner may be converted into bailable warrant.
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(2 of 2) [CRLMP-2498/2020] Learned Public Prosecutor does not opposed the prayer made by the counsel for the petitioner.
Heard the learned counsel for the parties. In these facts and circumstances of the present case, I deem it appropriate that the arrest warrant issued against the petitioner by the trial court be converted into bailable warrant of Rs.30,000/-. The petitioner is directed to appear before the trial court within a period of fifteen days from today and the trial Court will decide the bail application on the same day. Petitioner will also appear each and every date fixed by the learned trial Court and deposit the amount of proceedings under Sections 446 Cr.P.C. within fifteen days.
The misc. petition is disposed of accordingly. Stay petition is also disposed of.
(MANOJ KUMAR GARG),J 68-Ishan/-
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