ARJUN LALJI PRASAD Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application filed 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.11210045203433 of 2020 registered with Pandesara Police Station, Surat City, Dist.Surat for the offences under Sections 406, 409, 420 and 120B of the Indian Penal Code, 1860.

(3.) It is the case of the prosecution that the original accused No.2, who is named in the F.I.R. and the first informant were having a dispute with regard to accounts and assets of a partnership firm, for which the accused No.2 had filed complaints in different Police Stations and an application was also filed before the concerned Magistrate under section 156(3) of the Code of Criminal Procedure, 1973 for registration of the F.I.R. against the first informant. It is alleged that the applicant was working under the first informant at the time of the offence and it is also alleged that the first informant was compelling the applicant to give false testimony before the Court against the accused No.2 but the applicant refused to do so and thus, the present F.I.R. has been filed to pressurize the applicant.