MILAN RAMANBHAI AGRAWAL 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 Metropolitan Magistrate, Court No.9 dtd. 23/12/2009 in Criminal Case No. 4837 of 1998.

(3.) Heard Mr. Ekant Ahuja, learned counsel for the petitioner and Mrs. Jhala, learned APP for the respondent State.