NEELAM 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 05.09.2019 passed by the learned Addl. Chief Judicial Magistrate, Nohar, District Hanumangarh in complaint No.118/2017 by which the trial Court has taken cognizance against the petitioners for the offences under Sections 420, 467, 468, 471 and 120-B IPC and summoned them through arrest warrant.

(2.) A limited prayer has been made by the Counsel for the petitioners that the cognizance has been taken against the petitioners and the petitioners are summoned through arrest warrant. 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 and now the petitioners are ready to appear before the trial Court. Counsel has placed reliance on a decision of Hon'ble Supreme Court in the case of Inder Mohan Goswami Vs. State of Uttaranchal and Ors [2008 WLC 45] .

(3.) Learned Public Prosecutor opposed the prayer made by the counsel for the petitioners.