BARDA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and public prosecutor for the State. Perused the order impugned. Learned counsel for the petitioner submits that the petitioner will appear before the trial court on 16.5.2006 and move a regular bail. He further submits that till 16.5.2006, the non-bailable warrant issued against the petitioner may not be executed.

(2.) The petitioner shall now appear before the trial court on 16.5.2006 and if he moves a regular bail application, the trial court shall decide the bail application on the same day in accordance with law.

(3.) Till 16.5.2006, non-bailable warrant issued against petitioner Barda S/o Hazari shall not be executed. However, if the petitioner fails to appear before the trial court on 16.5.2006, it will be open for the trial court to secure his presence by nonbailable warrant. The revision petition is accordingly disposed of.