Rajasthan High Court - Jaipur
Liyakat Ali Alis Mike vs State Of Rajasthan Through P.P on 1 November, 2010
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER IN S.B. Cr. Misc. Petition No.2032/2010 Liyakat Ali @ Mike Vs. The State of Rajasthan through P.P. Date of Order ::: 01.11.2010 Present Hon'ble Mr. Justice Mohammad Rafiq Shri Naveen Kumar Sharma, Counsel for petitioner Shri Peeyush Kumar, Public Prosecutor #### By the Court:-
This petition under Section 482 Cr.P.C. has been filed by petitioner assailing order dated 19.07.2010 of learned Additional Chief Judicial Magistrate No.8, Jaipur City, Jaipur in Criminal Case No.372/2003 under Sections 420 and 120-B of IPC whereby his application filed under Section 70(2) of Cr.P.C. has been rejected. Petitioner had requested that standing arrest warrant issued against him by the court on 19.02.2010 be converted into bailable warrant but his request was rejected by the trial court.
Contention of learned counsel for petitioner is that petitioner could not appear before learned trial court because he was not aware of the date. Petitioner has been contacting his counsel but the counsel did not inform him about the date. Petitioner is otherwise innocent and never had any intention of avoiding the court proceedings. He would undertake to regularly appear before the court on each and every date as and when called upon to do so. It is therefore prayed that standing arrest warrant be converted into bailable warrants.
Learned Public Prosecutor opposed the petition.
Considering all facts and circumstances of case and willingness of petitioner to appear before the court concerned, I deem it appropriate to grant the prayer.
The criminal misc. petition under Section 482 Cr.P.C. is allowed. Impugned order dated 19.07.2010 is set-aside. Standing arrest warrant of the petition is converted into bailable warrants in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each and he shall submit fresh bail bonds in aforesaid sum in that court. This is however without prejudice to the continuation of proceedings under Section 446 Cr.P.C.
This Criminal Misc. Petition under Section 482 Cr.P.C. is disposed of with aforesaid observation.
(Mohammad Rafiq) J.
//Jaiman//