ASU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner. The only grievance of the petitioner is that the nonbailable warrant issued against him and, therefore, submits that it may be converted into a bailable warrant.

(2.) From the perusal of the impugned order, it appears that in S.B. Criminal Revision Petition No. 181/2005, by the order dated 17-4-2006, it was directed that the petitioner be impleaded as an accused and be tried together with the accused already facing trial. In compliance of that order, a non-bailable warrant has been issued against the petitioner.

(3.) Learned counsel for the petitioner submits that the petitioner will appear before the trial Court on 10-6-2006 and move a regular bail application and till then, non-bailable warrant issued against him may not be executed.