SURENDRA SINGH AND ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioners as well as the learned P.P.

(2.) The petitioners have filed this petition under Sec. 482 Cr.PC. seeking direction in Cr. Case No. 365/1997 pending in the Court of Judicial Magistrate, Kathumar, District Alwar.

(3.) The learned counsel for the petitioner submitted that initially a case was registered under Sections 41 and 42 of the Forest Act and both the offences were bailable one. The petitioners were released on bail and they were never informed about filing of challan, therefore, they could not make themselves present in the Court. He further submitted that they were not aware about issuance of bailable warrants against them and now they came to know that non-bailable warrants have been issued against them for securing their presence in the Court. He further submits that they are ready and willing to appear before the trial court.