MAHESH KUMAR PARASAR Vs. NATHU LAL

JUDGEMENT

(1.) Petitioner has preferred this misc. petition under Sec. 482 of Cr.P.C. against the order dt. 30/10/2018 passed by the Special Judicial Magistrate, NI Act cases No.1, Bhilwara in Criminal Case No.1097/2017 (Nathu Lal vs. Mahesh Kumar) whereby the bail bond of the petitioner has been forfeited and non-bailable warrants have been issued.

(2.) For the reasons submitted by learned counsel for the petitioner, the defects pointed out by the office is over ruled.

(3.) The allegation in the present facts and circumstances requires only the assistance of the State of Rajasthan which learned Public Prosecutor accepts to render.