BANSHI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioner submits that charge-sheet has been filed, however, no offence has been proved against the present petitioner. Counsel for the petitioner has demonstrated from charge-sheet that offence were found proved against the offenders, namely, Hanuman Ram, Jeeja Bai and Bhabhoot Singh.

(2.) Counsel for the petitioner limits his argument that the warrant of arrest issued by the learned Court below be converted into bailable warrant, and that the petitioner is ready and willing to surrender before the learned trial court and apply for bail.

(3.) Learned counsel for the petitioner relied upon the precedent law laid down by the Hon'ble Apex Court in Inder Mohan Goswami and Another v. State of Uttaranchal and Others reported in AIR 2008 SC 251 .