M.N.Bhandari, J. - (1.) By this criminal misc. petition, a challenge is made to the orders dated 17th December, 2013 & 21st October, 2013.
(2.) It is stated that an application submitted by the petitioner under Section 70(2) of Cr.P.C. has been dismissed. It is after ignoring the fact that initially bailable warrant was issued. Without its service, warrant of arrest was issued. It is not that bailable warrant was served and yet the petitioner did not appear before the Court. The petitioner is ready and willing to appear before the Court, thus warrant of arrest be converted into bailable warrant.
(3.) I have considered the submissions made by learned counsel and find that impugned orders deserve to be quashed with acceptance of application under Section 70(2) of Cr.P.C. in this case.;