HARSHIT VYOMESHBHAI JOSHI 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.11216012210193 of 2021 registered with Rakhiyal Police Station, District Gandhinagar for the offences punishable under Sections 406, 420, 465, 467, 468, 471, 120B and 114 of the Indian Penal Code, 1860.

(3.) It is the case of the complainant that on 16.08.2019, the first informant paid Rs.3,50,000/- cash to the applicant, for which the Delivery Note was given by affixing revenue receipt on it. On 19.08.2019, the first informant paid Rs.1,00,000/- cash to the applicant and the applicant informed that it would take 15 days' time to get the name transferred in the registration book. After the passage of time, the name was not transferred and the applicant kept on giving false promises to the first informant.