SOLANKI PRAVINJI JETHUJI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present petition, the petitioner - original accused seeks quashing of non-bailable warrant issued by the learned 2 nd Additional Civil Judge and Judicial Magistrate, First Class, Kalol in Criminal Case No.5509 of 2019 in connection with the pending complaint filed under Sec. 138 of the Negotiable Instruments Act.

(3.) Heard Mr. Kotai, learned counsel for the petitioner and Ms. Thakkar, learned A.P.P. for the respondent State.