RAJENDRA KISHANBHAI SONWANE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Tirmizi for the applicant and learned Additional Public Prosecutor Mr.Manan Mehta for the respondent - State.

(2.) By this application filed under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant is seeking release on regular bail in connection with the FIR being C.R.-1 No.11210015220030 of 2022 registered with D.C.B. Police Station, Surat for offences punishable under Ss. 420 and 120B of the Indian Penal Code, sec. 3 of Gujarat Protection Interest of Depositors ( In Financial Establishment) Act, 2003 and Sec. 4, 5 and 6 of the Prize Cheat and Money Circulation Scheme (Banning) Act, 1987.

(3.) Learned advocate Mr.Tirmizi for the applicant makes a statement, upon instructions from one Abdul Nabi Razak, who is present in the Court, who happens to be friend of the present applicant, that present applicant, on his own will, is desirous to deposit sum of Rs.10.00 Lakhs out of alleged fraud around of Rs.38.00 Lakhs within a period of ten months and he states that necessary undertaking shall be filed within a period of two weeks from the date of release of the applicant if this Court exercises the discretion and enlarges the applicant on bail.