KALPESHBHAI DINESHCHANDRA JARIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule for and on behalf of the respondent­State. The Rule is returnable forthwith on consent.

(2.) This Court has passed a detailed order in Criminal Misc. Application No.2194 of 2019 and allied matters and this is one of the matters from the said group which has been left out and hence, today the liquidator Mr.Rameshbhai M.Pate1 appointed for Shri Vikas Cooperative Bank Limited, Surat, is present who ORDER confirms that no amount of the petitioner to the Bank is not outstanding since the entire dues have been paid off as per the law. No Objection Certificate has also been given. He also confirms that the prosecution is not being contemplated any further.

(3.) Seeking quashment of the first information reports being I­C.R.No.39 of 2003 registered with DCB Police Station, District Surat for the offences punishable under Sections 409, 420, 467, 468, 471, 114, 34 and 120(B) of the Indian Penal Code, this petition is preferred.