UDAYBHAI GOVINDBHAI CHHASIA 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 3 rd Additional Senior Civil Judge & A.C.J.M., Surat in CC No.14588/2017 in connection with the pending complaint filed under the IPC .

(3.) Heard Mr. A.B. Chauhan, learned counsel for Mr. G.P. Baghel, learned counsel for the petitioner and Mr. J.K. Shah, learned APP for the respondent State.