SHAILESHKUMAR RAMESHBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R. No.1119501920114 of 2020 registered with Deesa Rural Police Station, District Banaskantha for the offences under Sections 408, 506(2) of the Indian Penal Code, 1860.

(3.) It is the case of the prosecution that the complainant and his two brothers are businessmen and they are having units at Deesa Ahmedabad and Gandhinagar. At Deesa they are having processing unit for cluster beans in the name of Padma Agri Feed Industries, which is in the name of his wife; the accused Jasvantbhai Amabalal Panchal was working as a manager since eight years at Deesa Unit. It is alleged that the complainant had made sale-purchase transaction of cluster beans between 01.07.2017 to 31.10.2019 and out of that on 31.10.2019 total 2899 bags of cluster beans were kept at warehouse; it is further alleged that the said accused-Jashvantbhai Ambalal Panchal had misappropriated the stock of 2899 bags of cluster bean worth Rs. 1,30,42,462/-.