CHANDUBHAI MANGABHAI MAKWANA 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.11213020220023 of 2022 registered with Jam Kandorna Police Station, Rajkot Rural, District Rajkot for the offences under Ss. 406 , 420 , 120B and 34of the Indian Penal Code, 1860 ( IPC ) and Sec. 3 of the Gujarat Protection of Interest of Depositors (In Financial Establishments) Act, 2003.

(3.) The impugned F.I.R. came to be filed by Kariben Jivabhai inter alia contending that she is residing at Jam Kandorna, District Rajkot and she came into contact with one group called Welcome Group and there were so many agents, who were working for the said group. She invested some amount and assurance was given to her to make investment under the scheme. Accordingly, the first informant as well as other persons as mentioned in the F.I.R. have invested in the said scheme and initially the return was given but thereafter, no return or any interest was paid and hence, the impugned F.I.R. is lodged.