RANJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the accused - petitioner and learned PP. at the admission stage. It was contended that challan under Section 19/54. Rajasthan Excise Act was filed in absence of the accused. Criminal case No. 329 of 1994 State v. Sohan Lal and Ors. is pending in the court of ACJM, Fatehpur Shekhawati, District Sikar and the warrant of arrest was issued against the accused petitioner. It is prayed that the accused petitioner never knew about this challan, therefore, the warrant of arrest may be converted into bailable warrant.

(2.) Learned PR has opposed this prayer. Looking to the facts and circumstances of this case, this petition is allowed and it is ordered that the trial court shall issue bailable warrant in the sum of Rs. 5,000/- instead of warrant of arrest.

(3.) With the aforesaid observation this petition is disposed of accordingly. Petition disposed of accordingly.