PRASHANT KUMAR, J. - (1.) Learned counsel for the petitioner confined this application only against the order dated 24.1.2006 and 8.1.2007 respectively by which non bailable warrant of arrest and processes under Sec. 82, 83 of the Cr.P.C. issued against the petitioner.
(2.) It is submitted by Sri Sahani learned counsel for the petitioner that in the instant case prior to submission of charge sheet, petitioner was on bail. However, after submission of charge sheet by order dated 7.2.2004 cognizance was taken and it was ordered that summon be issued against the petitioner. It is submitted that summon never served upon the petitioner, but, in spite of that the aforesaid two orders passed by which non bailable warrant of arrest and processes under Sec. 82, 83 of the Cr.P.C. were issued against petitioner.
(3.) Learned Additional P.P. after going through the record has not disputed the aforesaid submission.;