VIKRAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through 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.11210055210266 of 2021 registered with Salabatpura Police Station, Surat City, District Surat for the offences under Sections 406, 420, 504, 506(2) and 114 of the Indian Penal Code, 1860 (the "IPC").

(3.) The case of the prosecution in brief, is that the applicant along with another co-accused viz. Mahendrasinh Shambhusinh Rajput received goods i.e. printed cloth worth Rs.3,63,644/- from the complainant and have not paid the amount of the said goods to the complainant. It is further alleged that when the complainant asked for the said amount of goods, the applicant and co-accused have threatened the complainant and witness with dire consequences.