PARTH RAVIKUMAR DEVRA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard Mr. Jadhav, learned counsel for the petitioner and Mr. Shah, learned APP for the respondent State.

(3.) This application is directed against issuance of Non-Bailable Warrant dtd. 12/7/2022. Learned advocate for the applicant would submit that on 19/10/2022, the entire amount as directed by the Court is deposited by the applicant. In such circumstances, he prays that non-bailable warrant may be converted into bailable warrant.