SANJAY NINGAPPA HALIYAL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure in connection with an FIR being C.R.No.11196010200080 of 2020 registered with DCB Police Station, Vadodara, for the offences punishable under Sections 406, 420, 409, 465, 467, 468, 471, 477, 120B and 506(2) of the Indian Penal Code, 1860.

(3.) It is the case of the prosecution that: a complaint came to be filed by one Dr.Devang Manharlal Shah on 01.09.2020, inter alia, alleging that in the year 2014, he came into contact with the accused No.1 in a gym and by the period of time, a friendship was developed. It is further alleged that accused No.1 informed the complainant that he has good knowledge about gym and fitness related things and both started business of gym in partnership under the name and style of "Alivez Gym and Fitness Center" at Vadodara and a partnership deed was made on 28.01.2015. The present applicant was appointed for administration of the gym. It is further alleged the complainant, till the date of filing of the F.I.R., invested Rs.97,60,000/-.