- (1.) This Misc. Petition has been filed against the order dated 22.9.2012 whereby the learned court below has rejected the application filed by the petitioners under Section 70(2) Cr.P.C., for converting the non bailable warrants to bailable warrants.
(2.) The learned trial Court has rejected the application with the following observations: "XXX XXX XXX"
(3.) From the aforesaid order, it appears that the learned court below has not looked into the relevant provisions, much less to have studied the same. The provision of Section 70 Cr.P.C. reads as under: "70. Form of warrant of arrest and duration. (1) Every warrant of arrest issued by a court under this Code shall be in writing, signed by the presiding officer of such court and shall bear the seal of the court. (2) Every such warrant shall remain in force until it is cancelled by the Court which issued it, or until it is executed.";