JIGAR ARVINDBHAI PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. P.P. Majmudar for the applicant and learned APP Ms. Monali Bhatt for the Respondent - State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No. 11191011210090 of 2021 registered with D.C.B. Police Station Ahmedabad (City), District: Ahmedabad (City) for the offences punishable under Ss. 406, 409, 420 and 114 of the Indian Penal Code.

(3.) The brief facts of the case are that the present applicant along with the other accused being a Partnership Fir as Archee Infrocom Pvt. Ltd. had developed a residential scheme as "Om Orbit" near Vinzol Village, Vatva Ahmedabad. That, the applicant had entered into two separate agreement to sale it the complainant as well as with the mother of the complainant for Flat Nos. B-201 and B- 202. That, the complainant had given a sum of Rs.10,21,000.00 each for a residential apartment and the residential scheme was not completed in time the complainant had asked to return the consideration for the said fats. That, the applicant had given cheques to the complainant, which were dishonored and therefore the complainant instituted two summary suits. That, accused to execute the sale deed of both the fats in favour of the complainant and the same is not executed in favour of the complainant, therefore the FIR in question came to be registered.