JAYABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ADMIT. Learned APP waives service of notice of admission on behalf of respondent State.

(2.) The appellants have preferred the present criminal appeal under Sec. 495 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "B.N.S.S.") being aggrieved by the order dtd. 11/7/2025 passed below Exhibit 150 and 151 by 3rd Additional Sessions Judge, Panchmahal at Halol in Sessions Case No.65 of 2022.

(3.) The facts relevant and essential for the case are that the learned Judge vide Judgement and order dtd. 9/7/2025 was pleased to initiate proceedings under Sec. 491 of B.N.S.S.2023 against the appellant with regard to issuance of non-bailable warrant for non-appearance on the day of pronouncement of judgment and order dtd. 27/6/2025 and forfeiture of their personal bond amounts.