VIJENDRA UBBA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal miscellaneous petition under Sec. 482 of CrPC has been filed by the petitioner against the order dtd. 1/2/2023 passed by the Additional Chief Judicial Magistrate, Dungarpur (hereinafter referred to as, the learned Trial Court), whereby the learned Trial Court issued arrest warrant against the petitioner.

(2.) Learned counsel for the petitioner submitted that the petitioner is facing the trial of the case since the year 2020. Since there was spread of pandemic COVID-19 and the Courts were hearing urgent matters only, the case of the petitioner was not taken up for effective hearing. Thus, due to this reason, the petitioner could not put in appearance before the learned Trial Court. It was further submitted that looking to the offences alleged against the petitioner, the arrest warrant issued against him may be converted into bailable warrant.

(3.) Per Contra, learned Public Prosecutor has opposed the prayer made by learned counsel for the petitioner.