JAGDISH JAT Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) Counsel Mr. Kamal Kant Sharma puts up appears for the complainant Harphool.

(3.) This miscellaneous petition has been preferred under Section 482 Cr.P.C , 1973 to quash and set aside the order dated 15.12.2007 whereby learned trial Court rejected the application filed under Section 70(2) Cr.P.C , 1973for converting the non-bailable warrant non bailable warrant qua the accused-petitioner.