SAMIRBHAI SANJAYBHAI CHAVDA 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 learned Judicial Magistrate, First Class, Khambhat, in CC No.139/2015 in connection with the pending complaint filed under the IPC .

(3.) Heard Mr. D.B. Rana, learned counsel for the petitioners and Mr. L.B. Dabhi, learned APP for the respondent State.