AJITKUMAR CHANDRAPAL SINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the order dated 12.07.2021, the Investigating Officer has filed a report dated 14.07.2021, in which he has produced the bank statements of the account of the first informant, and the report specifically stating that an amount of Rs.1,60,000/- has been transferred online in the account of the first informant.

(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.I-151 of 2019 registered with Sachin GIDC Police Station, District Surat for the offences under Sections 406, 420, 465, 467, 468 and 471 of the Indian Penal Code, 1860

(3.) The case of the prosecution in brief is that the applicant has siphoned away an amount of Rs.6,50,000/- of the first informant on the pretext of land deal.