RAJNI BALUBHAI KABARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant has filed this application under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with FIR being C.R. No. 11210008230476 of 2023 registered with Sarthana Police Station, Surat, for the offences punishable under Ss. 384 , 387 , 506(2) and 114 of IPC and Ss. 33 (3), 40, 42 (d) of the Gujarat Money Lenders Act, 2011.

(2.) Heard learned Advocate Mr. Bhaumik Dholariya for the Applicant and learned APP Ms. Chetna M. Shah for the Respondent - State.

(3.) Learned Advocate for the Applicant submits that the applicant acted merely as a broker between the parties. The impugned FIR has been ordered to be quashed qua other accused. The only role attributed to the applicant is of threatening for recovery of money. Except this, no any role is attributed to the present applicant in commission of the offence in question. It is therefore urged that the applicant is ready and willing to abide by all the conditions that may be imposed by this Court if released on bail.