SANJEEV R. KHANDELWAL Vs. ENFORCEMENT OFFICER

JUDGEMENT

(1.) THE petitioner in this petition filed under Section 482 of the Criminal Procedure Code, 1973 has sought for quashing of the order dated 18-11-2011 passed in CC No.82 of 2011 by the Additional Civil Judge and JMFC, Hosadurga wherein non-bailable warrant has been directed against him.

(2.) THE brief facts of the case are:

(3.) THE petitioner being aggrieved of the order dated 18-11-2011 has filed the present petition praying to quash the said order directing non-bailable warrant as against him.