Dalip Singh, J. - (1.) Learned counsel for the petitioner submits that the learned trial Court subsequently has taken cognizance against the petitioner for offence under Section 315/34 Indian Penal Code though earlier against the petitioner had been registered under Sections 323 and 34 I.P.C. and he had been enlarged on bail.
(2.) The learned counsel for the petitioner submits that by the order dated 18.10.2006 the petitioner has been ordered to be summoned by arrest of warrant though without cancelling the bail granted earlier to the petitioner.
(3.) The learned counsel for the petitioner submits that the ends of justice would be secured, looked to the fact that the petitioner is a lady, if arrest warrant is ordered to convert in bailable warrants. The learned Public Prosecutor does not oppose the aforesaid request. In the facts and circumstances therefore in the order dated 18.10.2006 in place of arrest warrants the petition is ordered to be summoned by bailable warrants and the petitioner is directed to appear before the learned Magistrate within two weeks. This petition is accordingly disposed of. Petition disposed of.;