KAPIL DEV RANWA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the accused petitioner and the learned Special Public Prosecutor, perused the record of the case and further documents produced by the counsel for the accused petitioner.

(2.) I have gone through the report of the Additional District Judge, Fast Track, No. 2, Jaipur City, Jaipur. He has reported that out of 41 witnesses cited by the prosecution, statements of 21 witnesses have been recorded; 10 witnesses have been given up by the prosecution and the statements of 10 witnesses are to be recorded. It is stated in that report that accused the against petitioner challan has been filed showing him absconding. There is standing arrest warrant against him.

(3.) The First Information Report No. 78/1997 was registered at Police Station Mahila II, Gandhi Nagar, Jaipur for the offences under . The accused petitioner, against whom undisputedly there is standing arrest warrant. Filed application under Sec. 438 of the Cr:RC. and prayed thereon for grant him bail in anticipation of his arrest. This application has been rejected by the learned trial court under the impugned order. Thus, this application under Sec. 438 of the Cr.PC. before this Court.