CHHATRASINH GAJESINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These three applications filed by the applicants under Sec. 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of their arrest in connection with FIR being C.R. No.I-11216009210465 of 2021 before Manasa Police Station, Gandhianagar, FIR being C.R.No. No.I- 11196006210715 before Vadodara City Police Station, Vadodara and FIR being C.R.No.11206033210634 of 2021 before Unjha Police Station, Mehsana for the offence under Ss. 406 , 409 , 420 , 120(B) and 114 of the Indian Penal Code and under Ss. 3 and 4 of the GPID Act.

(2.) At the request of learned advocates for both sides, this three applications are taken up for joint hearing and disposal as the applicants are common and applications are filed in connection with different offences registered with different police stations against the applicants.

(3.) Learned advocate for the applicants submitted that the applicants are wrongly arraigned as accused. The applicants were in the legitimate business of investment and financed and on one hand having received the investment from the investors and the company of the applicants would pass on the money to the other members of the company towards financial assistance and would recover from such members and repay the investors. It is submitted that on account of Covid Pandemic, cycle broke, as a result of which investors would not pay money back and therefore, only the FIRs have been registered. It is submitted that in fact it is not the investors who are behind filing of the FIRs, but the employees of the very company of the applicants who have played instrument role.