DEVRAJBHAI VANRAJBHAI DODIYA 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 dtd. 10/1/2023 issued by the learned Additional Chief Judicial Magistrate, Dhandhuka, in CC No.110/2017 in connection with the pending complaint filed under the IPC and POCSO Act.

(3.) Heard Mr. Vicky Mehta, learned counsel for the petitioner and Mr. J.K. Shah, learned APP for the respondent State.