RANJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioners against the order dtd. 4/6/2019 passed by the learned Session Judge, Hanumangarh by which he dismissed the revision petition filed by the petitioners and confirmed the order dtd. 21/12/2016, passed by the learned Additional Chief Judicial Magistrate, Hanumangarh whereby the trial court took cognizance against the petitioners for offences under Ss. 332, 353, 34 IPC and issued arrest warrant against them.

(2.) Counsel for the petitioners made a limited prayer that the arrest warrant so issued against the petitioners may be converted into bailable warrant and the petitioners are ready to appear before the trial court.

(3.) Learned Public Prosecutor opposed the prayer made by the petitioner.