PATEL NISHIT NAVINBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent no.1-State.

(2.) By preferring this application, applicant has requested to quash and set aside the order dtd. 5/4/2023 passed in Criminal Case No. 764 of 2019 by learned Chief Judicial Magistrate, Palanpur District Banaskantha qua issuance of non bailable arrest warrant against the applicant and arrest warrant issued accordingly and convert the non bailable warrant into bailable warrant with a view to enable the applicant to prefer an appeal against the judgment and order of the conviction and sentence before the learned first Appellate Court.

(3.) Heard learned advocates for the respective parties.