RAKESH SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as the learned Public Prosecutor.

(2.) The instant case arises out of F.I.R. No. 6/1990, the petitioner was granted anticipatory bail by this Court vide order dated 9.2.1990. The police submitted I.R. in the matter. The learned Magistrate on the protest petition being filed has taken cognizance of the offence and has summoned to the petitioner vide order dated 29.4.2005 by the arrest warrant.

(3.) So far as the accused petitioner is concerned, the cognizance has been taken under Sec. 201 and 120-B I.P.C. Looking to the above, in the facts and circumstances the case warrant which has been issued against the accused petitioner stands converted into bailable warrant. The petitioner shall appear before the learned Court below on 2.2.2007 where his bail bonds shall be accepted.