NILESHBHAI NARANBHAI PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. R.C. Kodekar, learned APP, waives service of Rule on behalf of the respondent No.1 -State and Mr. Abhilash Trivedi, learned Advocate, for the original complainant waives service of notice of Rule on behalf of the complainant. Mr. Abhilash Trivedi, learned Advocate, is permitted to place his Vakalatnama on behalf of the complainant.

(2.) BY way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant - accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered at CR No. I -183 of 2013 before Gotri Police Station, Vadodara City, for the offences punishable under Sections 406, 420 and 120(B) of the Indian Penal Code.

(3.) HEARD Mr. S.R. Sharma, for the applicant, Mr. R.C. Kodekar, learned APP, for the respondent -State and Mr. Abhilash Trivedi, learned Advocate for the original complainant. I have also perused the papers of investigation, complaint filed by the present applicant before Company Law Board, Mumbai,on 30.9.201 wherein the name of the complainant along with other accused have been mentioned and that the present applicant has raised doubts about the offence committed by those persons. I have also considered the Rs. C Summary filed by the concerned police with regard to the said offence. I have also considered the Company Application filed by the present applicant under Sections 111, 397 and 398 of the Companies Act, 1956 , which is pending before the Company Law Board, Mumbai, wherein the dispute with regards to the shares and other properties taken from the office of the applicant etc have been raised.