(1.) Heard Mr. Narendra L. Jain, learned advocate for the petitioner, Mr. Kamalnayan Panchal, learned advocate for the respondent No.2 - Cooperative Bank and Ms. Moxa Thakkar, learned A.P.P. for the respondent No.1 - State of Gujarat.
(2.) Since there was a broad consensus arrived at between the parties, the present Special Criminal Application is taken up for final hearing with the consent of both the parties.
(3.) Rule returnable forthwith. Service of notice of rule is waived by the learned advocates for the respective parties.