MAHESHBHAI CHANABHAI KHUT Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present petition, the petitioner seeks quashing of non-bailable warrant issued by the learned 14th Additional Sessions Judge, Gondal in Sessions Case No.4 of 2014 in connection with the pending complaint filed under the provisions of the Indian Penal Code and the Damages to Public Properties Act.

(3.) Heard Mr.K.S.Chandrani, learned counsel for the petitioner and Mr. Dhawan Jaiwal, learned APP for the respondent State.