HIMANSHU NISHITH SARASWAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the respective parties.

(2.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R.No.I- 07 of 2022 registered with C.I.D.Crime, Ahmedabad Zone Police Station, Dist. Ahemedabad for the offence punishable under Ss. 114 , 120(B) , 406 , 409 , 420 , 468 , 471 , 474 , 477(6) , 506 of the Indian Penal Code and Sec. 3 of the Gujarat Protection of Interest of Depositors (In Financial Establishment) Act, 2003

(3.) The brief facts leading to the present application are that the principal accused Wasimraja is doing his business in the name and style of KETSAAL Retails LLP. It is alleged that the accused Wasimraja lured the complainant on the false promise of high returns investment and thereby committed offence of cheating, criminal breach of trust and forgery. So far as the role of the applicant is concerned, he abetted the principal accused in execution of the alleged modus operani as referred in the FIR, and prepared false invoices for and on behalf of the principal accused so as to enable him to get more investment.