RAMABHAI BHIMABHAI SATIA (BHARWAD) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicants and learned APP, for the respondent-State.

(2.) The applications are filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.I-11210021210640 of 2021 with Katargam Police Station for the offences punishable under Sections 386, 384, 377, 506(2) and 120(b) of IPC, under sections 66(e), 67(a) of Information Technology Act and under section 135 of G.P.Act.

(3.) Facts of the case is as under :- 3.1. It is the case of the complainant that he and his partner accused Jaydeep started business of mineral water in November, 2020. It is further stated that father of the complainant had collected huge amount of money for husbandry business, which was told to Jaydeep by complainant, who in turn told to his friends. It is further case of the complainant that accused Vijay and accused Sagar had taken Rs.1,50,000/- from the complainant for starting business of Sanitizer in partnership but no business was started and when complainant asked to refund the amount, same was refused by the accused. 3.2. It is further case of the complainant that in December last week, the complainant was called at office of accused Jaydeep and at that time accused Jaydeep and all other accused removed cloth and pant of the complainant and accused Lakha Satia committed unnatural act with the complainant and accused Bhola inserted his penis in the mount of complainant and accused Sagar urine on the complainant. It is further case of the compaliant that accused Kanna Satia videographed and accused Karan Trivedi snapped photographs of the incident and they threatened to kill complainant and his family and to viral video and photos in Facebook and You-tube. It is further case of the complainant that all the accused threatened to kill the complainant and extorted cash of Rs.1,26,50,000/-, four Apple Mobiles, one Apple watch, two Samsung mobiles and two one plus mobiles from him. Hence, FIR was registered.