KAYAMUDDIN QURESHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition is filed under Sec. 428 of BNSS against the impugned order dtd. 18/1/2025 whereby the application under Sec. 70(2) of Cr.P.C. of the petitioner was dismissed.

(2.) At the outset, learned counsel for the petitioner has submitted that vide order dtd. 18/1/2025 learned Trial Court dismissed the application of the petitioner wherein the applicant- petitioner had pleaded under Sec. 70(2) of Cr.P.C. for conversion of the standing arrest orders into bailable warrants.

(3.) It is submitted that impugned order is erroneous as learned trial Court without considering and appreciating the documents placed on record, dismissed the said application of the petitioner.