PUKHRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner against order dtd. 21/11/2022 passed by learned Additional Sessions Judge, Bilara, District Jodhpur whereby learned trial Court had, while forfeiting the bail bonds and issuing arrest warrant, ordered to initiate the proceedings under Sec. 446 Cr.P.C. against the petitioner.

(2.) A limited prayer has been made by counsel for the petitioner that since the matter was transferred to the learned trial Court at Bilara from the court of Jodhpur Metro, Jodhpur in absence of the petitioner and he was not having knowledge of the date, therefore, he could not appear before the learned trial Court and now he is ready to appear before the trial Court, the arrest warrant so issued against him may be converted into bailable warrant.

(3.) Learned Public Prosecutor has opposed the prayer of the petitioner.