BHARATSINH KISHORESINH THAKOR 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 2 nd Addl. Sr. Civil Judge and Addl. Chief Judicial Magistrate, Anand in CC No.3133 of 2019.

(3.) Heard Mr. Trivedi, learned counsel for the petitioner and Mr. Pandya, learned APP for the respondent State.