NAINESH RAMNIKLAL SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Tarak Damani for the applicant and learned APP Ms. Moxa Thakkar for the Respondent - State. 1.1 Rule. Learned APP Ms. Moxa Thakkar waives service of notice of Rule for the respondent - State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No. 11191026211739 of 2021 registered with Kalupur Police Station, District: Ahmedabad (City) for the offences punishable under Sections 406, 420, 506(2) and 114 of the Indian Penal Code.

(3.) The brief facts of the case are that the applicant is very well known in the ornament market as they have been in the same business from last more than four decades. That, the complainant is also dealing in manufacturing of gold ornaments and runs a shop in the name of S.J. Jewelers in Ratan Pole, Ahmedabad and both the complainant and applicant know each other very well from long time. That, the complainant had started doing business with the Mr. Jayesh Soni and Mr. Pankaj Soni who jointly owned the shop named "P.J. Ornaments". That, they started giving regular orders to the complainant for manufacturing of gold ornaments and in return they used to pay cash. That, father of the applicant was unwell in the mid February, 2020 and hospitalized and therefore the applicant was not in a position to do job and therefore the complainant relieved the applicant from the job. That, the complainant was aware that the applicant is also known to Mr. Pankaj Soni and Mr. Jayesh Soni, the complainant started pressuring the applicant to help him to get his money from Mr. Pankaj Soni and Mr. Jayesh Soni and therefore, the FIR in question came to be lodge.