KAMLENDRA SINGH KUDKI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition has been filed by the petitioner with a challenge to the order dtd. 23/12/2019 (Annex.2) passed by the Court of learned Additional Chief Metropolitan Magistrate No. 15, Jaipur Metropolitan, Jaipur (now the Court of Additional Chief Metropolitan Magistrate No. 6, Jaipur Metropolitan-II) in Criminal Case No. 1253/2022 State Vs. Kamlendra Singh Kudki, whereby standing warrants have been issued against him. He has also challenged the order dtd. 4/2/2023 (Annex.1) passed by the Court of learned Additional Sessions Judge No. 9, Jaipur Metropolitan-II in Criminal revision No. 80/2022 which was filed by the petitioner with a challenge to the order dtd. 23/12/2019 and same was also dismissed.

(2.) Counsel for the petitioner submits that during the investigation of the criminal case being FIR No. 564/2015, registered at Police Station Shyam Nagar, Jaipur for the offences under Ss. 420, 467, 468 and 471 of IPC, the petitioner had joined the investigation as is evident from the charge-sheet. He further submits that initially after conclusion of the investigation, the police has proposed final negative report treating the matter of civil nature. However, on the application of the complainant, further investigation has been conducted and police has submitted charge-sheet against the petitioner. Counsel for the petitioner further submits that the accused petitioner never absconded himself. Counsel submits that as per the report of the process server, the accused petitioner could not be traced out because of some business work, which resulted in issuing standing warrants against the petitioner.

(3.) Counsel for the petitioner after arguing at some length made a very limited prayer with a direction that the petitioner is ready to appear before the Court concerned and it may be ordered that the petitioner may be released on bail on submitting bail bonds and sureties.