GOPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner against the order dated 01.12.2020 passed by the learned Additional Chief Judicial Magistrate, Jaitaran by which learned Judge took cognizance against the petitioner for offence under Sections 364, 302, 201 & 120B IPC and issued arrest warrant against him.

(2.) Counsel for the petitioner submits that initially the Police submitted a final report in the matter that no offence is found proved against the petitioner but later on, the trial court took cognizance against the petitioner on an application filed under Section 190 Cr.P.C. by the complainant and issued arrest warrant against the petitioner. Counsel has made a limited prayer that the arrest warrant so issued against the petitioner may be converted into bailable warrant and the petitioner is ready to appear before the trial court.

(3.) Learned Public Prosecutor and learned counsel for the respondent No.2 opposed the prayer made by the petitioner.