JAGDISHBHAI SANKABHAI RAMJIBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive regular bail application is filed by the applicant - accused under Sec. 439 of the Code of Criminal Procedure, 1973 ('for short, 'the Code') for enlarging the applicant on regular bail in connection with FIR being C.R. No. 11216005220146 of 2022, registered with Dahegam Police Station, District - Gandhinagar for the offences punishable under Ss. 306 and 114 of the Indian Penal Code, 1860 and under sec. 33(a) (b) of the Money Lenders Act, 1946.

(2.) Heard learned advocate Mr. Digant M. Popat for the applicant, learned advocate Mr. Kishan Chakwawala for the respondent and learned APP Ms. Jirga Zaveri for the Respondent - State.

(3.) The brief facts of the case are that the mother of the complainant suffered a heart attack one year ago. That, the complainant and the deceased were in dire need of funds for his mother's medical expenses and therefore, the deceased Mr. Akashbhai had borrowed various sums of money from the accused persons. That, the on 26/3/2022, the deceased left for his shop along with one Mrs. Sonalben Alkeshsingh Rajput. That, thereafter at about 10:30 A.M. the complainant was informed by one Mr. Kalpeshsingh Vikramsingh Rathod that the deceased's body was found handing in his shop - Urvashi Pan Parlor. Therefore, the FIR in question came to be lodged.