MAQSUD AHEMAD MAZHARALI SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent - State.

(2.) This application has been filed under section 439 of the Code of Criminal Procedure for regular bail in connection with the FIR being C.R. No. 11196010200065 of 2020 registered with D.C.B Police Station, Vadodara City for offences punishable under sections 406, 420, 409, 465, 467, 468, 471, 120(B) and 511 of IPC.

(3.) Mr. Soeb Bhoharia, learned advocate for the applicant submitted that it is alleged in the FIR that the applicant accused along with co-accused had meeting at Hotel Chicago, Paldi, Ahmedabad and all had hatched a conspiracy and had decided to invest in Fixed Deposit at Punjab National Bank, Diwalipura Branch. The witness Sattarbhai informed of his necessity of taking loan from Punjab National Bank and by misdirecting so, the applicant accused Maqsud Shaikh took the said witness Sattarbhai along with letter signed by Liquidator, with letter-pad of Patni Cooperative Bank for the Fixed Deposit amounting to Rs. 25 Lakhs along with cheque and other documents, had given to accused No. 3 Amol@Amul Govindrao Mohod for procedure for making duplicate Fixed Deposit and to produce the same in the Bank. The applicant accused thereafter met the Bank Manager and gave the duplicate Fixed Deposit to the Bank Manager to the conscious knowledge of the same being duplicate Fixed Deposit and through the said Bank the Fixed Deposit was sent to the complainant Bank. It is alleged that in furtherance of the conspiracy, the said false documents were produced, but the same were never converted into DD, inspite of the knowledge that false and forged documents were produced before the Bank Manager for the process, but were not successful in getting the Bank Account open in Patni Cooperative Bank and failed to receive the amount on the basis of the forged documents. It is alleged that attempt has been made to misappropriate the amount shown in the Fixed Deposit.