RAMDAS JAGDISH PRASAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule for the Respondent-State.

(2.) This is a successive application filed by the applicant-accused, under Sec. 439 of the Code of Criminal Procedure, 1973 (in brief, 'the Code'), seeking regular bail in connection with the FIR, being C.R. No. I-80 of 2019, registered with Vyara Police Station, District: Tapi, under Ss. 397 , 394 , 454 , 342 , 450 , 120-B and Sec. 114 of the Indian Penal Code, 1860 (hereinafter referred to as, ' IPC ').

(3.) The original complainant, namely Gamanlal Jivaji Shah, who is aged about 87 years, lodged the aforesaid complaint before Vyara Police Station on 24/9/2019, wherein, he stated that he is residing at the address mentioned in the FIR, alone; and he is engaged in the business of lending money.