VIVEK JAGDISHCHANDRA TUTEJA 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 Presiding Officer, Special Court (N.I.Act), Ahmedabad, in C.C No. 5197/2010 vide order dtd. 28/11/2022 in connection with the pending complaint filed under the Negotiable Instruments Act .

(3.) Heard Mr. Gupta, learned counsel for the petitioner and Ms. Jhala, learned APP for the respondent State.