CHIMAN SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.I-20 of 2017 registered with "B" Division Patan City Police Station, District Patan for the offences under Ss. 406 , 409 , 420 and 114 of the Indian Penal Code, 1860 ( IPC ), and Sec. 3 of the Gujarat Protection of Interest Depositors (in Financial Establishment) Act, 2003.

(3.) It is the case of the prosecution that Arbuda Credit Co-operative Society Limited (Multi State), Mount Abu, Sirohi, Rajasthan, which is a registered society under the Multi State Cooperative Society Act , whereby all its members deposited the amount but thereafter, no amount was given to the members.