Ajay Rastogi, J. - (1.) A copy of petition has been supplied to the Public Prosecutor. At joint request, matter has been finally heard at admission stage.
(2.) Instant petition under Section 482 Cr.P.C. has been filed by accused against order dated 17.7.2007 whereby his application under Section 70(2) Cr.P.C. for conversion of warrant from non-bailable to bailable, was rejected by Judicial Magistrate Laxmangarh (Sikar) in Criminal Case No. 153/1997 (36/1997).
(3.) Altaf Hussain (complainant) lodged F.1.R. 235/1995 at Police Station Laxmangarh for offences under Sections 147, 452, 323 and 379, I.P.C. against eight accused persons. After investigation, police submitted challan only against three accused persons on 21.4.1997 against whom trial Magistrate took cognizance of offences under Sections 147, 323, 325 and 451, I.P.C., and investigation was kept pending under Section 173(8), Cr.P.C. against other co-accused (Shafi and Washid).;