DILIPBHAI MANUBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WITH the consent of learned Counsel for the parties, all the above applications qua the single applicant - Dilipbhai Manubhai Chaudhary are taken up together for final disposal. All these applications are filed under Section 439 of the Code of Criminal Procedure in connection with the following First Information Reports: -

(2.) IN short, the case of the prosecution qua the applicant is that in the capacity as the President of Hariom Charitable Trust (Gujarat Pradesh), the applicant by alluring people to get jobs, had issued advertisements and amounts were collected from various candidates. The applicant came to be arrested on 23.11.2012 and the investigation is on the verge of completion. However, it is noticed that so far as the First Information Report registered as I -C.R. No. 1/2010 with Uchhal Police Station, Tapi is concerned, the alleged amount collected by issuing receipts is approximately to the tune of Rs. 8,00,000/= and in other two cases namely the First Information Reports registered as I -C.R. No. 1/2010 with Nizar Police Station, Tapi and I -C.R. No. 61/2011 with Vansda Police Station, Navsari, the amount is approximately Rs. 4,00, 000/= each.

(3.) HEARD the learned APP's appearing for the respondent -State in each of the applications.