SAMEERABEN KASAMBHAI DAUDANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) With the consent of learned counsel appearing for the respective parties, the matter is taken up for final hearing today.

(3.) By way of the present application filed under Article 226 of the Constitution of India read with Sec. 482 of Cr.P.C., the applicant prays for quashment of order of non-bailable warrant dtd. 30/12/2021 issued by 12th Additional Chief Judicial Magistrate, Rajkot in Criminal Case No.9841 of 2018.