AI Structured Summary
Not yet generated for this judgment
Judgment
The present misc. petition under Section 482 Cr.P.C. has been filed by the petitioner against the order dated 01.02.2021 passed by the learned
Sessions Judge, Sirohi and affirmed the order dated 04.09.2019 passed by learned Addl. Chief Judicial Magistrate, Sheoganj, Distt. Sirohit whereby the
learned Magistrate took cognizance against the petitioner for offence under Sections 384, 504 & 506 of IPC and Later on issued arrest warrant
against him.
Counsel for the petitioners made a limited prayer that after through investigation police submitted a final report in this case and learned trial court took
cognizance against the petitioners and issued arrest warrant against them. Therefore, arrest warrant so issued against the petitioners may be
converted into bailable warrant and the petitioners are ready to appear before the trial court.
Learned Public Prosecutor as well as counsel for the respondent No.2 opposed the prayer made by the petitioners.
Heard the learned counsel for the parties.
In view of the limited prayer made by the counsel for the petitioners, looking to the facts that after through investigation police submitted a final report
in this case and learned trial court took cognizance against the petitioners and issued arrest warrant against them I deem it appropriate to convert the
arrest warrant so issued against the petitioners into bailable warrant of Rs.30,000/-. The petitioners are directed to appear before the trial court within
a period of 15 days and submit the bail bond. The trial court shall release them on bail. If the petitioners fails to surrender within the stipulated period
then the trial court shall issue arrest warrant against them. The petitioners shall also give an undertaking that they will appear on each & every date
fixed by the trial court.
The misc. petition is disposed of accordingly. Stay application is also disposed of.