NAND RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE instant misc. petition has been preferred by the petitioner challenging the order dated 16.6.2012 passed by learned Sessions Judge, Bhilwara in Criminal Revision No.179/2012 rejecting the revision filed against the order dated 20.4.2012 passed by the learned Chief Judicial Magistrate, Bhilwara in Criminal Regular Case No.156/2010 whereby the application filed by the petitioner under Sections 70(2) Cr.P.C. has been rejected.

(2.) AFTER hearing the learned counsel for the petitioner and after going through the impugned orders, this Court is of the opinion that the petitioner has absented from trial for 16 years. Therefore, the trial court has not committed any error in rejecting the prayer for setting aside the warrant of arrest. The revisional court has also not committed any error in affirming the said order.