VAGHASIYA HARJIBHAI NANJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11210055210381 of 2021 registered with Salabatpura Police Station, District Surat for the offences under Sections 406, 420, 504, 506(2) and 114 of the Indian Penal Code, 1860 (IPC).

(3.) It is the case of the prosecution in the FIR dated 13.02.2021 that the complainant is residing at Surat along with his family and is in the business of dyeing and printing of silk in the name and style of "Bhaskar Silk Mills Pvt. Ltd, situated at Jash Market and the complainant and his son are the directors thereof. It is further alleged that in 2014, the accused Nos. 1 and 2 had come with accused No.3 and had introduced themselves as brokers in garments and run their business in the name of and style of "Dhanlaxmi" and through them, goods are being sent for job work to different parties and they make the payment regularly and have a good reputation. It is further alleged that accused Nos. 1 and 2 also informed the complainant that he would make profit, if he does business through them and introduced accused no. 3 and assured of regular payment. It is further alleged that thus, the complainant started business with the accused No. 3 and various cloths materials were supplied to him between 13.03.2018 to 17.04.2018 worth of Rs.7,87,207/- and the payment was not made and time was whiled up, and therefore, the present FIR has been registered.