MAHENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present misc. petition under Section 482 Cr.P.C. has been filed against the order dated 19.09.2019 passed by the learned Special Judge, POCSO Act Cases, Rajsamand in Sessions Case No. 46/2018 arising out of FIR No. 240/2016, P.S. Kankroli, District Rajsamand, whereby the learned trial court allowed the application under Section 319 Cr.P.C. and while taking cognizance against the petitioner for offence under Sections 363, 366(ka), 376 IPC and Section 3/4 of POCSO Act, issued arrest warrant against him.

(2.) Learned counsel for the petitioners has made a limited prayer that the arrest warrant so issued against the petitioners may be converted into bailable warrant. The petitioner is ready to appear before the trial court. Learned counsel assures this Court that in future, the petitioner will attend the trial court on each and every date fixed by it.

(3.) Learned Public Prosecutor does not oppose the prayer of the petitioner.