Kawara Ram vs State Of Rajasthan (2025:Rj-Jd:17237)
2025 Latest Caselaw 11046 Raj

Rajasthan High Court - Jodhpur

Kawara Ram vs State Of Rajasthan (2025:Rj-Jd:17237) on 3 April, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:17237]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 2701/2025

Kawara Ram S/o Kheta Ram, Aged About 30 Years, R/o Bhatla,
P.S. Sindhari, District Barmer, Rajasthan
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)          :    Mr. Divik Mathur
For Respondent(s)          :    Mr. Lalit Kishor Sen, PP



           HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

03/04/2025

The instant misc. petition under Section 528 B.N.S.S./482

Cr.P.C. has been filed by the petitioner against order dated

06.04.2022 passed by learned Additional Chief Judicial Magistrate

No.1, Baltora in Criminal Case No.1209/2006 whereby the

petitioner was declared absconder and standing warrant of arrest

has been issued and to also initiate the proceedings under Section

446 Cr.P.C. against the petitioner.

Counsel for the petitioner submits that co-accused have

already been acquitted by the trial Court and now the petitioner is

ready to appear before the trial Court. However, the standing

arrest warrant so issued against him may be converted to bailable

warrant.

Learned Public Prosecutor opposed the prayer made by the

counsel for the petitioner.

[2025:RJ-JD:17237] (2 of 2) [CRLMP-2701/2025]

Taking into consideration the entire facts and circumstances,

the co-accused have already been acquitted by the trial Court vide

judgment dated 04.11.2023, and now the petitioner is ready to

appear before the trial Court. In these circumstances, the arrest

warrant issued by the trial Court against the petitioner be

converted into bailable warrant of Rs.20,000/-.

The petitioner is directed to appear before the trial Court

within a period of fifteen days and submit the bail bonds. The trial

Court shall release the petitioner on bail. In case, if the petitioner

do not appear before the trial Court within fifteen days then trial

Court shall issue warrant of arrest against the petitioner.

The present criminal misc. petition is hereby disposed of.

(MANOJ KUMAR GARG),J 106-Rashi/-

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