DINESHKUMAR RAMDANJI GADHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. I - 4 of 2019 CID Crime (Rajkot Zone) Police Station, District Rajkot for the offences punishable under Sections 406, 409, 420 and 120(B) of the Indian Penal Code (for short "IPC"), under Section 3 of the Gujarat Protection of Interest of Depositors (In Financial Establishments) Act, 2003, (for short "GPID Act") and under Sections 4, 5 and 6 of the Prize Chits and Money Circulation Schemes (Banning) Act.

(2.) Heard Mr. D.P. Kinariwala, learned advocate for the applicant and Ms. Monali Bhatt, learned APP for the respondent­State.

(3.) Learned advocate for the applicant submitted that the alleged offence does not disclose any connection of the present applicant and further the role of the applicant is not made explicit by the prosecution. He submitted that the chargesheet papers does not disclose the ownership of the company namely E.B.T. coins, Power B.T. and Power Yatra in the name of the applicant. He, therefore, submitted that, considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.