NARENDRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Sec. 438 of the Code of Criminal Procedure, 1973, the petitioner has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R.No.11191011230016 registered with Ahmedabad City DCB Police Station.

(2.) Learned advocate for the petitioner submits that considering the nature of allegations, role attributed to the petitioner, the petitioner may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) Learned advocate for the first informant would submit that the petitioner is involved in notirious business of money lending without any licence. He would further submit that around Rs.92.00 lakh has been taken up by the complainant from the petitioner on interest and out of which, around Rs.45.00 lakh is paid by cheque and remaining amount in cash on different dates and thus, it indicates that around Rs.3.00 crore has been paid, which indicates that the petitioner was charging huge interest. He would further submit that not only that with the intention to grab the land of the complainant, the petitioner has also got executed notarized Banakhat qua disputed land. He would further submit that the petitioner is the person, who is charging huge amount and taking away immovable property of the innocent persons. He would further submit that delay in filing the FIR is sufficiently explained. Not only that, subsequent to the FIR, the petitioner has also given threat to the complainant and therefore, the complainant has filed written complaint. Upon such submission, he requests to dismiss the petition.