Mohammad Rafiq, J. - (1.) This petition under Section 482 Cr.P.C. has been filed by petitioner assailing order dated 19.07.2010 of learned Additional Chief Judicial Magistrate No.8, Jaipur City, Jaipur in Criminal Case No.372/2003 under Sections 420 and 120-B of IPC whereby his application filed under Section 70(2) of Cr.P.C. has been rejected. Petitioner had requested that standing arrest warrant issued against him by the court on 19.02.2010 be converted into bailable warrant but his request was rejected by the trial court.
(2.) Contention of learned counsel for petitioner is that petitioner could not appear before learned trial court because he was not aware of the date. Petitioner has been contacting his counsel but the counsel did not inform him about the date. Petitioner is otherwise innocent and never had any intention of avoiding the court proceedings. He would undertake to regularly appear before the court on each and every date as and when called upon to do so. It is therefore prayed that standing arrest warrant be converted into bailable warrants.
(3.) Learned Public Prosecutor opposed the petition.;