SURESH CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE learned counsel for the petitioners has made a very limited prayer before this Court. According to him, he is not challenging the impugned order on merit, but merely requests that the non-bailable warrants issued against the petitioners should be converted into bailable ones.

(2.) MR. D.G. Chaturvedi, has contended that when a process is issued under Section 319 Cr.P.C., initially summons should be issued, or at worse bailable warrants should have been issued, instead of issuing non-bailable warrants at the first instance. In order to buttress this contention, the learned counsel has relied upon the case of Inder Mohan Goswami & Anr. Vs. State of Uttaranchal & Ors. [AIR 2008 SC 251].

(3.) IT is, therefore, directed that in case the petitioners, (1) Suresh Chand S/o Ram Singh, (2) Kallu S/o Ram Singh and (3) Bhura @ Bhurendra S/o Ram Singh appear before the learned Additional District and Session Judge (Fast Track) No.2, Bharatpur, on or before 16th May, 2011 and each of them furnishes bail bonds of Rs.30,000/- (Rs. Thirty Thousand), with two sureties in the like amount, to the satisfaction of the Sessions Judge, they shall be released on bail. With these observations, the petition is, hereby, disposed of.