JAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. 11196009200455 of 2020 with Jawaharnagar Police Station, Vadodara for the offences punishable under Sections 406, 420, 408, 465, 468, 471, 120B of the IPC.

(2.) The prosecution case in brief is that the applicant was working with the complainant by using false name as Mr. Pavan Acharya in 2019. On 1.6.2019, the complainant gave cheques to deposit. Thereafter, the applicant demanded another cheque and the applicant transferred a sum of Rs.6,25,000/- through RTGS by using the second cheque issued by the complainant.

(3.) Learned advocate for the applicant would submit that the applicant is on regular bail in other eight offences registered with different police stations in the State of Gujarat and Rajasthan and present FIR is registered after one year without explaining any delay. Learned advocate for the applicant would lastly submit that all the offences are triable Magisterial Court and therefore, the applicant may be enlarged on regular bail.