SHIVSINH KANSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule on behalf of respondent State.

(2.) By way of this petition, the petitioner has prayed to quash and set aside the Non-bailable warrant and / or convert the Non-bailable Warrant into bailable warrant issued against the petitioner in connection with Criminal Case No.7503 of 2021.

(3.) It is submitted on behalf of the petitioner that the petitioner never had the intention to avoid Court proceeding. He is aged about 70 years and is earning his livelihood by carrying out agricultural activities in a remotely situated village. He submits that the petitioner undertakes to remain present before the trial Court on all dates of hearing and thereby, prayed to quash and / or convert the N.B.W. issued against the petitioner.