JAIDIPSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.11198001210206 of 2021 registered with Neelambaug Police Station, Bhavnagar District: Bhavnagar for the offences under Ss. 406 , 409 , 420 , 506(2) and 114 of Indian Penal Code and sec. 3 of GPID Act.

(2.) Learned advocate for the applicant submits that the allegation is that there is scam of about Rs.76.55 crores and and allegation against the applicant is that Rs.9.00 lacs has been deposited in the account of the applicant and out of Rs.9.00 lacs, Rs.5.00 lacs has been deposited prior to the filing of the FIR whereas Rs.1,67,000.00 has been paid to the Cims Hospital for the treatment of Brother-in-law of the applicant, in whose company the applicant was working as an employee.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has vehemently opposed this application by submitting that Rs.9.00 Lacs has been deposited in the account of the applicant. He has opposed grant of regular bail looking to the nature and gravity of the offence.