PARESHBHAI KARSHANBHAI RATH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.11208050201148 of 2020 with "A" Division Police Station, Rajkot, District Rajkot for the offences punishable under Sections 406, 409, 420, 467, 468 and 471 of the Indian Penal Code, 1860 (IPC).

(3.) It is the case of the prosecution in the FIR that the applicant was the Managing Director of Atul Motors Private Limited and also having dealership of car in Saurashtra Region and in Ahmedabad and their main office is at Rajkot. The first informant is also doing business in the name of True Value (old car) and on verification of old car, the Head Office used to decide the price of the same and the said amount was accordingly submitted to the customers. It is submitted that the sale of old car is done by brokers as well as also directly. Such business is undertaken at Saurashtra and at Ahmedabad and the accounts of all the branches are tallied in the evening and the amount is deposited in the Head Office account at Rajkot.