G.L. Gupta, J. - (1.) Public Prosecutor is directed to accept notice.
(2.) This petition is directed against the order dated 25.2.99 passed by the learned Addl. Sessions Judge, Nimbahera whereby he issued warrant of arrest against the petitioner impleading him as accused in a case under Section 306 IPC.
(3.) Mr. Vyas contends that the learned Addl. Sessions Judge had no power to implead the petitioner as accused without recording evidence under Section 319 Cr.P.C. He relies on the case of Noordin v. State of Raj: 1998 WLC (Raj) UC 420 .;