DAUD SALIMBHAI MOVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since all the above applications are in connection with a common First Information Report, with the consent of learned Advocates for the parties, today they are taken up for hearing together and are disposed of by a common order.

(2.) These application have been filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with the First Information Report being C.R. No.11208045213884 of 2021 registered with Malaviyanagar Police Station, Rajkot City for the offences punishable under Ss. 406 , 409 , 420 and 120(B) of the Indian Penal Code.

(3.) The facts of the case suggest that the accused No.1 - the Branch Manager of Rajkot Nagrik Sahkari Bank had removed an amount of Rs.60,00,000.00 from the Bank and it alleged that in connivance with the accused No.2 and in a criminal conspiracy with the accused No.5, 6, 10, 11 had cheated and caused criminal misappropriation of the Bank money. As per the case of the prosecution, as decided, an amount of Rs.11,00,000.00 was received by the accused - Sahelkhan Malek, who retained the amount of Rs.4,00,000.00 while it is alleged that remaining part of the amount was given to the accused No.1 and 2 and Rs.49,00,000.00 was handed over to Shashidhar which was to be handed over to Sagar alias Sudhir Jani, the accused No.8.