RAMESH KUMAR MEHTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application has been preferred claiming the following reliefs:-

(2.) Upon the petition bearing S.B. Criminal Misc. Petition No.7164/2022 having been filed, the same was disposed of by this Court vide order dtd. 7/11/2022; the said order dtd. 7/11/2022 reads as follows:-

(3.) Learned counsel for the applicant submits that in pursuance of the order passed by this Court, the petitioner appeared before the learned Chief Judicial Magistrate, Banswara with a clear intention that the non-bailable arrest warrant has been converted into bailable warrant, and thus, the necessary proceeding shall take place accordingly; but to the utter shock of the petitioner even after the directions of this Court to substitute the standing arrest warrant into bailable warrant, the petitioner was sent to judicial custody. The petitioner has annexed the certified copy of the order dtd. 24/11/2022 whereby the learned trial court has taken note of the order of this Court, while sending the petitioner in custody.