RAM DEV SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner was involved in an offence under Section 167 of the Representation of Peoples Act for which he was summoned by bailable warrants in the year 1993.

(2.) Since the bailable warrants could not be served, the learned Magistrate vide order dated 17.11.2005 declared the petitioner to be an absconder issued standing arrest warrants against him. It is alleged that when the petitioner came to know about the aforesaid order, he moved an application before the learned Magistrate on 03.11.2006 for converting the arrest warrants to the bailable warrants under Section 70(2) Cr.P.C.

(3.) The application dated 03.11.2006 filed by the petitioner came to be dismissed vide order dated 21.11.2006 by the learned Magistrate. The orders dated 21.11.2006 and 17.11.2005 are subject of challenge before this court.