SAHID 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. 8/11/2017 passed by the learned Additional Chief Judicial Magistrate, Deedwana, District Nagaur whereby the trial court has rejected the final report submitted by the Police and has taken cognizance against the petitioners for offences under Ss. 419, 467, 468, 471, 120B IPC and issued arrest warrant.

(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 they will appear before the trial court and will raise all objections at the time of framing of charge.

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