RAJENDRAKUMAR SENDHABHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both the present applications arise out of the same FIR and therefore they are heard together and are disposed of by this common order.

(2.) These applications have been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with FIR being C.R. No.11209014220009 of 2022 registered with Gambhoi Police Station, for offences punishable under Sec. 406 , 409 , 420 and 120B of IPC.

(3.) Mr. Yogendra Thakore, learned advocate for the applicant in Criminal Misc. Application No.4393 of 2022 states that, the present applicant is a Director of 'Dolphin Agro' and the company is dealing in purchase of groundnuts from the agriculturists. Mr. Thakore stated that through agents, the groundnuts would be purchased and for payment the cheques were issued; however, because of being insufficiency of funds in the Bank Account, it could not be honoured. He states that as per the prosecution case, the money would be transferred in the bank account of Mohammed Hanif, which he was required to disburse to the agriculturists and the cheques were issued as a security. Mr. Thakore stated that Mohammed Hanif has been granted anticipatory bail and the Bank Account has been freezed by the police, thus, the money would be recovered and the payments would be made to the claimants.