RAJENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) The only prayer made in this revision petition is that non-bailable warrant issued against the accused-petitioner be converted into bailable warrant.

(3.) It may be stated here that the accused-petitioner was facing trial for the offence under Sections 452 and 325 IPC in the Court of Judicial Magistrate, First Class, Keshavrai Patan District Bundi and he did not appear in Court on 6.3.1995 and, therefore, his bail bonds were forfeited and non-bailable warrant was issued against him. Thereafter, the accused-petitioner moved an application for conversion of non-bailable warrant into bailable warrant, but the same was rejected by the learned Judicial Magistrate, First Class, Keshavrai Patan District Bundi through impugned order dated 26.5.2004. Hence, this revision petition.