LEELA AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioners against the order dated 7.7.2012 passed by the learned Sessions Judge, Pali summoning the petitioners by arrest warrants for giving evidence.

(2.) Learned counsel for the petitioners submits that the petitioners are the witnesses in the case. He submits that the petitioner No. 1 is carrying a child with the pregnancy of 9 month and the petitioners No. 2 and 3 being her parents are required to be near her for giving assistance to her in the event of some emergency. Learned Counsel submits that however, the petitioners undertake to appear before the trial Court on the next date of hearing i.e. 22.8.2012.

(3.) In view of the aforesaid facts and circumstances, the order passed by the learned Sessions Judge, Pali on 7.7.2012 directing issuance of warrant of arrest for securing the petitioners' presence is hereby modified and now the petitioners shall be summoned by a bailable warrant. In the event, the petitioners do not appear or show proper cause for non-appearance before the learned Sessions Judge on next date of hearing, the learned Sessions Judge shall summon them by arrest warrant. The misc. petition is disposed of as stated above. Stay petition is also disposed of. Petition disposed of.