DHARMESH MANIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. K.T. Dave, learned Additional Public Prosecutor waives service of notice on behalf respondent No.1, State of Gujarat and Mr. H.N. Brahmbhatt, learned advocate waives service of notice on behalf respondent No.2.

(2.) HAVING regard to the facts of the case, by consent of the learned advocates for the parties, this matter is taken up for hearing today.

(3.) BY this petition under Articles 226 and 227 of the Constitution of India read with section 482 of the Code of Criminal Procedure, 1973, the petitioner has challenged the order dated 20th December, 2007 passed by the learned Judicial Magistrate First Class, Gandhinagar in Criminal Case No. 7278 of 1998, whereby non -bailable warrant has been issued against the present petitioner.