KARIM KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr.S.K.Vyas, learned Public Prosecutor is directed to accept notice on behalf of the State. He accepts the notice.

(2.) The petitioner has moved this criminal misc. petition under Sec. 482 Cr.P.C. against the orders dated 06.01.2004 and 19.04.2007 passed by the judicial Magistrate, 1st Class, Khajuwala Distt. Bikaner whereby when the petitioner failed to appear before the Court on the date fixed, his bailbonds were forfeited and proceedings under Sec. 446 Cr.P.C. were initiated. Later on, on 19.04.2007 when the presence of the accused -petitioner could not be procured, he was declared absconder and proceedings under Ss. 82 and 83 Cr.P.C. were initiated.

(3.) The case is listed at admission stage and notice was issued to the learned Public Prosecutor.