KISHAN KUMAR AGARWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant petition under Sec. 482 Cr.P.C., 1973 has been preferred by the accused-petitioner praying interalia that the order dtd. 9/5/2018 passed by the Court of Additional Civil Judge and Metropolitan Magistrate No.31, Jaipur Metropolitan, whereby the application filed by the petitioner under Sec. 70(2) Cr.P.C., 1973 for converting arrest warrants into bailable warrants, has been rejected, be set aside.

(2.) The learned counsel appearing for the petitioner, during the course of arguments, has submitted that the petitioner is ready and willing to surrender before the trial Court and apply for bail.

(3.) Having heard LD. counsel appearing for the petitioner, the present petition is disposed of, by issuing a direction that the non-bailable warrants issued against the petitioner shall be kept in abeyance for a period of three weeks to enable the petitioner to surrender before the trial Court and apply for bail.