SUNIL V SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present Criminal Miscellaneous Application has been preferred by the applicant for an appropriate order of cancelling the issuance of non-bailable warrant against the applicant in Criminal Case No. 2983/1996 in the Court of learned Judicial Magistrate First Class, Modasa.

(2.) HEARD Shri Nitin Amin, learned advocate appearing on behalf of the applicant and Shri L.B. Dabhi, learned APP appearing on behalf of respondent no. 1-State and considering the fact that by order dated 06/05/1996 there was already interim relief granted by this Court in Special Criminal Application No. 578/1996, the learned Magistrate was not justified in issuing non-bailable warrant against the applicant.