UJJVAL GOVINDLAL VYAS 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 No.2-accused has prayed for bail in connection with the FIR being C.R.No.11216001220087 of 2022 registered with Adalaj Police Station, District Gandhinagar for the offences under Ss. 406, 408, 420, 465, 467, 468, 471 and 120B of the Indian Penal Code, 1860 (IPC).

(3.) It is the case of the prosecution that the applicant No.1 was employed as a Sales Assistant in 1996 with Amul company. Since last 26 years, there has never been any complaint of any misdeed against him. The applicant No.2 is the proprietor of M.U. Carting firm, which is engaged in the service of providing trucks for transport of goods and no complaint with regard to delayed delivery or non-receipt of good by any of the dealer or distributor has been raised. On 14/2/2022, the applicant No.1 was called to verify whether M.U. Carting is being run by the applicant No.2 or not. It is the case of the applicant that the officials of the company started pressurizing the applicant No.1 to make the payment of the amount, which was paid to the firm of the applicant No.2 in this entire period from 2010 to 2022.