LALDAS VISHNUDAS DUDHREJIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ON behalf of respondent-State.

(2.) THIS applicant is in judicial custody since 10.6.2012 for the complaint filed by Ghanshyambhai Nagjibhai Mori in CR.No.I-53 of 2012 for the alleged offence under Sections 306 and 114 of the Indian Penal Code before Joravarnagar Police Station has moved this application.

(3.) HAVING considered the nature of allegations as also on considering the submissions of both the sides, investigation since is substantially completed, say of this applicant can be regarded. He is the broker who was a middleman in the transaction of land, owned by the deceased. It emerges that till the period stipulated in the agreement to sell expired, sale deed was not registered as agreed to. As can be prima facie noted towards the sale consideration, cheque of Rs. 4 lakhs was already given in the name of the deceased on 21.4.2011, the day on which this agreement was entered into and therefore, insistence appears to be either to get the sale deed registered or return the money already paid towards the deal. Role of this applicant and overall circumstances when noted coupled with nature of crime, absence of his name in the suicidal note and availability of the applicant during the trial, this application deserves to be allowed.