JAGUBHAI MALABHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Notice for final disposal. Learned PP Mr. Mitesh Amin waives service of Notice for the respondent State.

(2.) Present petition is filed by the petitioner under Articles 14, 19, 21 and 226 of the Constitution of India for a writ of mandamus or any other appropriate writ, order or direction quashing and setting aside impugned order dated 18th September 2018 passed by learned Special Judge, Rajkot upon application dated 8th September 2019 at Annexure-A holding it to be illegal and void.

(3.) In nutshell, the petitioner accused of offence being C.R. No. 3 of 2019 registered with Rajkot Rural ACB Police Station has made prayer to quash the warrant issued under Section 70 of the Criminal Procedure Code (for short "Code") by learned Sessions Judge in exercise of powers under Section 73 of the Code.