BHAVESHBHAI GHANSHYAMBHAI VALAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent - State.

(2.) This application has been filed under section 439 of the Code of Criminal Procedure for regular bail in connection with the FIR being C.R. No.11196030210114 of 2021 registered with Sayajiganj Police Station, Dist.- Vadodara, for the offences punishable under sections 406, 420 and 114 of IPC.

(3.) Mr. Sikander Saiyed, learned advocate for the applicant submits that the present bail application is after the chargesheet, which was permitted to be filed by an order dated 07.05.2021 in Criminal Misc. Application No.5335 of 2021. Referring to the order passed in Criminal Misc. Application No.5275 of 2021, Mr. Saiyed submitted that Mr. Ravikumar Baldevbhai Barot was protected by this Court, since there was amicable settlement between Ravikumar Baldevbhai Barot and the complainant. The complainant had placed on record an affidavit to that effect in the said Criminal Misc. Application No.5275 of 2021. Mr. Saiyed referring to the facts of the matter stated that as per the allegation Rs.1,50,000/- was deposited by Ravikumar Baldevbhai Barot in the ICICI Bank Account of the present applicant and there is no direct dealing of the said amount by the present applicant with that of the complainant.