Shashi Kant Sharma, J. - (1.) Learned counsel for the petitioners submits Commercial Taxes Officer, Dholpur has filed two complaints against M/s Kirodilal Virendra Pal and the petitioners partners of that firm and they were also impleaded co-accused in those complaints. Both these complaints relating to the same outstanding tax. He further submitted that disputed tax was deposited by the petitioners there and one of the complaints withdrawn. He further submits in the present complaint, no summon was received by them, further submits that without service of summon, court issued standing warrant of arrest against them. He submits that now they themselves want to appear before court in order to face the trial. They simply want those standing warrants should be converted into bailable and they should be ordered to appear before the trial and trial court should be asked to grant them bail.
(2.) Heard both the parties.
(3.) Looking to all the facts and circumstances of the case it is hereby directed that if these petitioners appear before the trial court within two months from today they be released on bail provided each of them furnish personal bond in the sum of Rs. 20,000/- together with surety in the like amount to the satisfaction of concerned court for his appearance before that court on each and every date of hearing until conclusion of the trial-directed. With the aforesaid directions, this petition stands disposed of.;