JAGDISH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R.No.11210055201267 of 2020 before Salabatpura Police Station, Surat City for the offences under Sections 406, 420, 120(B), 504 and 506(2) etc. of the Indian Penal Code.

(3.) Mr. Shukla, learned advocate for the applicant, submits that the applicant had not introduced Anil Sadhwani to the complainant. He further submits that there is no transaction between the complainant and Anil Sadhwani on account of intervention of the applicant. It is his further submission that the applicant had introduced the main accused to the trader at Surat and this trader at this juncture has grievance against the main accused. He further submits that the dispute is purely of civil in nature, which is given colour of the criminal offence. He, therefore, submits that looking to the allegation and evidence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.