SANJAYBHAI HEMANTBHAI BISWAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 (for short "the Code") with a request that the applicant be enlarged on regular bail in connection with the FIR being C.R. No.I-1 of 2019 registered with Ahwa Police Station, Dang for the offenses punishable under Ss. 406 , 409 , 34 , 120B of the Indian Penal Code, under Sec. 3 of GPID Act, 2006 and under Ss. 4, 5, 6 of the Price Chits and Money Circulation Schemes (Banning) Act.

(2.) Heard learned advocate Mr.Mihir Pathak for the applicant and learned Additional Public Prosecutor Mr.Ronak Raval for the respondent State.

(3.) Learned advocate for the applicant submitted that the applicant is shown as accused No.2 in the aforesaid FIR. Initially, he has joined as an employee in the company in question, however, thereafter, he was appointed as a Director. It is submitted that the applicant has been falsely implicated in the FIR in question. Learned advocate has referred to the counter of the charge-sheet, which is placed on record at page no.21.