JAIPRAKASH Vs. STATE

JUDGEMENT

(1.) The present misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner against the order dtd. 10/6/2019 passed by the learned Additional Chief Judicial Magistrate, Nohar, District Hanumangarh whereby the learned Magistrate summoned the petitioner through arrest warrant.

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

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