PRATEEK LAXMIPAT SEKHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Sr. Advocate Mr.Dhaval Dave appearing with learned Advocate Mr.Udit Vyas for the applicants, learned APP Mr.Raval for the respondent State and learned Advocate Mr.Virat Popat for the First Informant.

(2.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants - original accused prays for being released on anticipatory bail in connection with FIR No.A- 11210005212381 of 2021 registered with Athwalines Police Station, Surat City on 30/9/2021 for offences punishable under Ss. 406 , 420 , 465 , 467 , 468 , 471 , 114 of the Indian Penal Code.

(3.) Learned Sr. Advocate Mr.Dave appearing with Mr.Udit Vyas for the applicants would submit that the allegation is with regard to a transfer of shares initiated at the behest of one Mr.Jesraj Sekhani, who is the father of the First Informant and whereas the allegation in the FIR being that such transfer whereby 6000 shares had been allotted to the son of the First Informant and 9000 shares had been allotted to the applicant of Criminal Misc. Application No.19630 of 2021 i.e. the accused No.1, son of accused No.2 and grandson of Jesraj Sekhani was based upon a document with the forged signature of Jesraj Sekhani. Learned Sr. Advocate Mr.Dave would draw the attention of this Court to the fact that the FIR in question had been registered on 30/9/2021 and whereas the time period when the offence had taken place as mentioned in the FIR is prior to 27/1/2021. Learned Sr. Advocate Mr.Dave would further draw the attention of this Court to the annual returns submitted by the Company, whose shares had been transacted and the returns had been filed on