PANKAJ BHANDARI,J. - (1.) Petitioner has preferred this criminal misc. petition aggrieved by order dated 19.09.2017 passed by Additional Metropolitan Magistrate No. 10, Jodhpur Metropolitan, whereby the application filed by the petitioner under Section 70(2) Cr.P.C., 1973 for converting non-bailable warrant into bailable warrant was dismissed.
(2.) It is contended by counsel for the petitioner that the matter pertains to dis-honor of cheque. The Court instead of issuing summons, issued bailable warrants against the petitioner and on appearance of petitioner proceeded to issue non-bailable warrants and thereafter, proceeded under Section 82 and 83 of Cr.P.C.
(3.) It is contended that the petitioner is not residing in Jaipur and was not aware of the issuance of arrest warrant and of the proceedings under Section 82 and 83 of Cr.P.C.;