PATEL RAJNIKANT ISHWARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed for seeking following reliefs:

(2.) Brief facts as per the case of the applicant in this application are as such that the applicant is involved in agriculture and acts as an agriculture agent. In May 2012, the applicant supplied cotton seeds, pesticides, and money worth Rs.5,03,000.00 to respondent No. 2, with an agreement that the respondent would supply the cotton produce to the applicant in return. However, respondent No. 2 sold the cotton produce to someone else, breached the trust, and cheated the applicant by not repaying the due amount. When the applicant demanded the money, respondent No. 2 refused and issued threats.

(3.) Heard learned advocate Mr. Dipak H. Sindhi for the applicant, learned advocate Ms. Amrita Ajmera for Mr. Daifraz Havewalla, learned advocate for the respondent No.2 - complainant and learned Assistant Public Prosecutor (APP) Mr. Soaham Joshi appearing for the respondent No.1 - State.