HITESH VINODBHAI AHUJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The only request, which is made by the learned advocate Mr.Jasani that the impugned memo dtd. 9/3/2022 only refers of granting three days for recording his statement and has submitted that if the same is extended to 10 days, the applicant is ready and willing to give his statement.

(2.) In the present case, the applicant prays for the following relief:

(3.) The first informant Shri Rajkumar Murajmal Lachhavani has filed a complaint against the applicant with Gandhidham 'A' Division Police Station being application dtd. 7/1/2022 alleging that the applicant was serving with him in the firm run by the first informant i.e. GETS International Company and the applicant was relieved on 25/12/2017 however, though the applicant was relieved, he settled the accounts with others and caused loss of Rs.44,00,000.00 to the company as on 31/3/2018 and accordingly, the complaint has been filed, which is being investigated by Gandhidham 'A' Division Police Station.