SHAHID KHAN MUNNA KHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of Rule for the respondent - State.

(2.) This application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing and setting aside Non Bailable Warrant dtd. 21/3/2022 issued by the concerned Magistrate Court against the present applicant.

(3.) Heard learned advocate Mr. Rahul Dholakia for the applicant and learned APP for the respondent - State.