HARSH RATHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed against the order dated 10.11.2008 passed by the Special Judge (Sati Niwaran) and Additional Sessions Judge, Jaipur by which he has rejected the application filed by the accused-petitioner under Section 70(2) of Cr.P.C.

(2.) Without going into the merits of the case, Mr. M.K. Kaushik learned counsel appearing on behalf of petitioner submitted that his client is 65 years old and he is ready to appear before the trial Court and the accused-petitioner is a retired Professor from the Law College, Jaipur. He is not a habitual offender. He belongs to the respected family. Arrest warrant issued against him may be converted into the bailable warrant.

(3.) Mr. Anurag Kulshreslitha, learned counsel for non-petitioner No. 2 has opposed the arguments advanced by the counsel for the petitioner and made prayer to this Court that if the arrest warrant of the accused-petitioner is converted into bailable warrant, in such circumstances, the matter should be decided within a period of three months, if possible.