JAYSUKHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both the applications are heard together and are disposed of by this common order.

(2.) These applications have been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with FIR being C.R. No.11192020210980 of 2021 registered with Dholka Town Police Station, Ahmedabad (Rural) for offences punishable under Sec. 406, 420 and 120B of IPC.

(3.) Advocate Mr. Rutviz Oza for Mr. Dhruv D.Desai and Mr. Umang R.Vyas, learned advocate for the applicants submitted that, as per the FIR the applicants are accused nos.1 and 3. The allegation is of calling all the persons of giving the paper of examination of Gujarat Subordinate Staff Selection Board. It is stated that the complainant has alleged of paying Rupees One Lakh in advance for the supply of paper and it was assured that the remaining Rupees Four Lakhs will be paid after the success in examination. Mr. Oza submitted that as per the FIR, on 9/10/2021, they had called her at a place and from there the complainant and two other persons had travelled in an Eco Car and from a place named Sadan they had gone at Bagodara Hotel, where they eat together and it is alleged that there were other boys and girls present, who were to give the examination and at that time the present applicants interse were talking that they have to take all boys and girls at Dholka; and it is stated, from that place they had reached near Surbhi Society where there was crowd of people.