KHIYANRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present misc. petition under Section 482 Cr.P.C. has been filed by the petitioners against the order dated 08.04.2019 passed by the learned Judicial Magistrate, Kolayat, District Bikaner by which the learned trial Magistrate took cognizance against the petitioners and issued arrest warrant against them.

(2.) Counsel for the petitioner submits that the learned trial Court issued arrest warrant against the petitioners, and now the petitioners are ready to appear before the trial Court. Counsel for the petitioner further submits that after thorough investigation Police submitted a final report in this case and the trial Court after taking cognizance issued the arrest warrant against the petitioners. Therefore, in these circumstances, the arrest warrant so issued against the petitioners may be converted into bailable warrant and they will appear before the trial court.

(3.) Learned Public Prosecutor opposed the petition. Heard the learned counsel for the parties.