MUKESHKUMAR KHEMCHANDBHAI PATEL 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 Additional Chief Judicial Magistrate, Halvad, Dist: Morbi, in CC No.151/2020 in connection with the pending complaint filed under the Negotiable Instruments Act .

(3.) Heard Mr. M.M. Soni, learned counsel for the petitioner and Mr. Kanva Antani, learned APP for the respondent State.