MEHTA HIMANSUKUMAR KARUNASHANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I-21 of 2019 registered with Pipavav Police Station, District : Amreli for the offences under Sections 406, 420, 419, 120 (B) etc. of the Indian Penal Code.

(3.) Mr. Malaykumar S. Patel, learned advocate appearing for the applicant, submits that investigation is over and charge sheet is filed. He further submits that the applicant is arrested only on the basis of the fact that a sum of Rs.45,000/- (Rupees Forty Five Thousand Only) was credited in the account of the applicant. He further submits that the account number of the applicant was given to the respondent No. 2 by one Abhay Raichande (accused No.5). It is his further submission that the applicant has not contacted the original complainant nor has asked the complainant to deposit any amount in his account. He, therefore, submits that considering the nature of the offence, the applicant may be enlarged on appropriate terms and conditions.