JAGDISHBHAI M SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE to amend and join the original complainant as party respondent no. 2.

(2.) RULE. Shri L.B. Dabhi, learned APP waives service of notice of rule on behalf of respondent no. 1 in Criminal Miscellaneous Application No. 10568/2011, Shri K.P. Raval, learned APP waives service of notice of rule on behalf of respondent no. 1 in Criminal Miscellaneous Application No. 10852/2011 and Shri Prajapati, learned advocate waives service of notice of rule on behalf of respondent no. 2.

(3.) CRIMINAL Miscellaneous Application No. 10568/2011 has been preferred by the applicant to quash and set aside the order passed by the learned Chief Judicial Magistrate, Ankleshwar in CRIMINAL Case No. 2166/2003 issuing non-bailable warrant against the applicant.