BHARGAVBHAI DHIRAJLAL KAKANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for respondent - State of Gujarat.

(2.) By way of the present petition, the petitioner seeks to convert non-bailable warrant issued by learned Judicial Magistrate First Class (Municipal), Rajkot in Criminal Case No.9016 of 2023 while passing an order dtd. 28/1/2025, into bailable warrant.

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