RANIDAN CHARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner-accused seeks quashing of order dtd. 4/4/2013 passed by learned Metropolitan Magistrate No.4, Jodhpur Metro in Criminal Case No. 214/2012 under Ss. 452, 323, 427, 147, 148, 149 and 325 IPC, vide which, arrest warrant was issued against him and proceedings under Sec. 446 Cr.P.C. have been initiated separately.

(2.) It is submitted by learned Counsel for the petitioner that the petitioner went outside the State for earning his livelihood, therefore, he could not appear before the learned Court below. The learned Trial Court, without considering the petitioner's absence on the fateful day, forfeited the bail bonds and also ordered the initiation of proceedings under Sec. 446 Cr.P.C. separately.

(3.) Learned PP would support the impugned order passed by both the learned Courts below for the reasons stated therein.