RAMPHOOL MEENA Vs. THE STATE OF RAJ.

JUDGEMENT

(1.) Instant petition has been filed under Section 482 Cr.P.C. praying interalia that the order dated 1.10.2015 passed by learned Additional Sessions Judge No. 11, Jaipur Metropolitan, Jaipur in Criminal Revision Petition No. 123/2015 whereby learned Additional Sessions Judge has dismissed the revision petition against the order dated 10.09.2015 passed by learned Additional Civil Judge-Cum-Judicial Magistrate No. 17, Jaipur Metropolitan, Jaipur in Criminal Case No. 677/2001 pending in the said court u/s 420 and 495 IPC whereby the application u/s 70(2) Cr.P.C. seeking converting the arrest warrant into bailable warrant was dismissed may be quashed and set aside and application u/s 70(2) Cr.P.C. may be allowed and warrant of arrest may be converted into bailable warrant.

(2.) After hearing the learned counsel for the parties, the present petition is disposed of by issuing direction to the Court of learned Additional Civil Judge-Cum-Judicial Magistrate No. 17, Jaipur Metropolitan, Jaipur that non-bailable warrant issued against the petitioner be kept in abeyance for a period of three weeks to enable the petitioner to surrender and apply for regular bail.

(3.) Needless to say, the application for bail to be filed by the petitioner shall be decided in accordance with the provisions of law uninfluenced by any observations made by this Court in this order.