BARDA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY this criminal miscellaneous petition under Section 482 Cr.P.C., the petitioner submits that due to inadvertance, in Criminal Revision Petition No.341/2006, the name of the Court has been wrongly mentioned as Civil Judge (Junior Division) cum Judicial Magistrate, No.2, Bhilwara instead of Civil Judge (Junior Division) cum Judicial Magistrate (West), Bhilwara. Learned counsel for the petitioner also submits that by the order dated 4.5.2006 passed in S.B. Criminal Revision Petition No. 341/2006, the petitioner was directed to appear before the trial Court on 16-5-2006, however the petitioner could not appear on that date and, therefore, a fresh date may be fixed for the appearance of the petitioner before the trial Court.

(2.) HAVING regard to the facts and circumstances of the case, it is cmade that the petitioner shall appearr before the Civil Judge (Junior Division) cum Judicial Magistrate (West), Bhilwara on 06-6-2006 and move a regular bail as directed by this Court vide order dated 4-5-2006 passed in S.B. Criminal Revision Petition No.341/2006. Till 06-6-2006, the non-bailable warrant issued against the petitioner shall not be executed. However, it is made clear that if the petitioner fails to surrender before the trial Court on or before 06-6-2006, it will be open for the trial Court to proceed against the petitioner for securing his presence by non-bailable warrant. This miscellaneous petition is accordingly disposed of.