GIRDHARI SINGH KULADIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition under Sec. 482 of CrPC read with Sec. 70(2) of CrPC is filed with the following prayer:

(2.) Considering the arguments advanced by both the sides, considering the nature of offence; that the non-appearance of petitioner before the Trial Court was not intentional; that petitioner has no criminal antecedents, and looking to the overall facts and circumstances of the case, but without commenting upon merits/demerits of the case, this Court is inclined to allow the present petition, subject to the condition that the petitioner deposits a cost to the tune of Rs.10,000.00 before the Trial Court.

(3.) Accordingly, the impugned orders dtd. 28/7/2023 and 19/10/2023 are quashed and set aside and the non bailable warrants are converted to bailable warrants. The petitioner is directed to appear before the Trial Court on 11/12/2023 and deposit the aforementioned cost.