RUBINABANU GUFARBHAI MULTANI 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.112100612111020 of 2021 registered with Lalgate Police Station, Surat City, District Surat for the offences under Ss. 406 , 420 , 465 , 468 , 471 , 170 , 171 and 114 of the Indian Penal Code, 1860 ( IPC ).

(3.) It is the case of the first informant that he had come in contact with applicant-accused No.1- Rubinabanu through one common friend. The applicant assured the first informant that she will get job for the first informant in Surat Municipal Corporation (SMC), for which the first informant has to pay certain amount. The applicant had taken an amount of Rs.2,50,000.00 and thereafter, she demanded further amount. The first informant paid the total amount of Rs.5,50,000.00 to the applicant. The another witness, Tohsif Ahmed Faruq Shaikh, had also paid Rs.4,20,000.00 to the applicant for getting job as a clerk. The first informant and Tohsif were called for fake interview, wherein certain persons posed themselves as officers of SMC. The applicant however, did not arrange for the job and kept on giving assurance. Ultimately, the first informant realized that he has been cheated and, therefore, the first informant had talked with the applicant The applicant asked the first informant to work as a helper/assistant at some other place and she will return the money paid to her. The first informant went on the said job. The accused No.2-Jainul @ Zainu Aabebin Salauddin Ansari had posed himself as an officer of the SMC, who had taken interview of the first informant. During his service, the complainant realized that the applicant has prepared forged documents of the SMC and cheated him.