SUNIL NANJIBHAI MAVADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439(2) read with Sec. 482 of the Code of Criminal Procedure seeking cancellation of regular bail granted to the respondent No.2 by the learned 5th Additional District and Sessions Judge, Ahmedabad (Rural) in Criminal Misc. Application No. 1331 of 2017 on 9/6/2017.

(2.) The background of the facts which has given rise to filing of this application is that respondent No.2 - accused along with other co-accused persons have committed forgery and cheating by making a bogus company in the name of Goodluck Hotels Pvt. Ltd. and offered different schemes for its membership. It has been alleged that for golden membership an amount of Rs.1,42,000.00 is fixed whereas diamond and platinum membership amount of Rs.2,50,000.00 and Rs.3,50,000.00 respectively is fixed and thereby induced the members to invest money for holiday tour packages.

(3.) It appears from the record that notice appears to have been issued on this application on 10/7/2017 and thereafter rule has been issued on 28/7/2017 and later on for quite number of years, matter appears to have not been pressed by the applicant and it is in the month of April, 2022 on-wards, the same has been processed in which the learned advocates have represented and then argued the matter. With this background, the present application has been taken up for hearing.