(1.) THE petitioner, a Chartered Accountant and Professional Non-Executive Director in M/s.Nisu Fincap Ltd., which was formerly known as Medha Finance & Securities Ltd. has preferred this petition on 1.2.2007 u/s.482 of the Criminal Procedure Code for quashing the complaint lodged by the Registrar of Companies, Gujarat on 28.3.2003 u/ss.403, 406, 415, 418, 420 and 422 of the Indian Penal Code before the Navrangpura Police Station, Ahmedabad, which is registered as C.R.No.I 861 of 2003.
(2.) BY an order dated 21.2.2007, rule was issued with interim relief in terms of paragraph 8B of the petition and thereby further proceeding of such criminal complaint was stayed relying upon Form No.32 produced by the petitioner on record at page 24. The matter was thereafter adjourned for atleast seven times before different Courts after service of notice upon the respondents, being State of Gujarat and Registrar of Companies, who were represented through their advocates.
(3.) HEARD learned advocate Mrs.Sangeeta N.Pahwa for the petitioner, learned A.P.P. Ms.Jirga Jhaveri for respondent No.1 and learned advocate Mr.N.D.Gohil for respondent No.2.