- (1.)These applications have been filed under Sec. 482 of the Code of Criminal Procedure for quashing and setting aside the proceedings of Criminal Case No. 701066 of 2011 pending in the Court of learned 7th Additional Chief Metropolitan Magistrate, Ahmedabad arising out of I-C.R. No. 108 of 2005 registered with the Madhavpura Police Station, Ahmedabad (City) for the offences punishable under Ss. 406 , 409 , 420 , 467 , 471 and 120B of the IPC and in the ACB Case No. 4 of 2015 pending in the Court of learned Special Judge, Ahmedabad arising out of FIR being M-Case No. 14 of 2002 registered with Gandhinagar Zone, CID Police Station respectively.
(2.)Rule. Learned APP Mr. Pranav Trivedi, for the respondent No. 1 and learned advocate Ms. Nidhi Prajapati for the respondent No. 2 waive service of rule.
(3.)Learned APP Mr. Pranav Trivedi produced a report dtd. 7/4/2021 filed by the Police Inspector of Madhavpura Police Station, Ahmedabad (City). Which is taken on record. According to this report, the authority on behalf of the liquidator bank i.e. Nurbhai Sumana informed the Police that the accused have paid the outstanding amount of the bank and the bank has issued No Due Certificate in favour of the accused and further payment is also made in connection with the other offence.