NATURAL ARTS 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 petitioners seek quashing of non-bailable warrant issued by the 12 th Additional Senior Civil Judge, (Spl Nego. Court) at Rajkot in Criminal Case No. 11135 of 2018 in connection with the pending complaint filed under the Negotiable Instruments Act .

(3.) Heard Mr. Gogia, learned counsel for the petitioners and Ms. Thakkar, learned APP for the respondent State.