VIPULBHAI BABUBHAI SURIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant is before this Court seeking following reliefs: -

(2.) The report has been filed by Mr. B.L.Raval, the Police Sub-Inspector, SIT, Ahmedabad (Rural). He has also produced along with the report the FIR filed by the CID Crime, Ahmedabad Zone being No. 11201002210011 dated 14.10.2021 for the offences punishable under Ss. 406 , 420 , 114 , 120(B) of the Indian Penal Code and Sec. 3 of the Gujarat Protection of Interest of Depositors (In Financial Establishments) Act.

(3.) According to learned Additional Public Prosecutor, it is not possible to file a separate FIR for every aggrieved party as this is a large scam and the investigation is on. According to her, the version given by the applicant could be that of a victim and he can cooperate.