SOHAIL RAZA KHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Counsel Mr.Asim Pandya with Mr.Gaurav Vyas, learned advocate for the applicants and learned Advocate Mr.Nirav Padhiyar for org. complainant nd learned APP Mr.HK Patel, for respondent - State.

(2.) By way of the present petition under Sec. 438 of the Code of Criminal Procedure, 1973, the petitioners have prayed to release them on anticipatory bail in case of his arrest in connection with the FIR registered as I-C.R. No.7 of 2022 registered with the CID Crime, Ahmedabad Zone Police Station, Ahmedabad for the offence punishable under Sec. 114, 120(8), 406, 409, 420, 468, 471, 474, 477(6), 506 of the Indian Penal Code, 1860 and Sec. 3 of The Gujarat Protection of Interest of Depositors (In Financial Establishments) Act, 2003 (hereafter "GPID Act").

(3.) The case of the prosecution as emerging from FIR in nutshell is that one Mr.Vasim Raja as the main accused and is primarily associated with the Ketsaal Retail LLP (for short the company). The accused-Vasim Raja has floated this company. The complainant came in his contact and invested the amount in the said company and had done business since December, 2018 to 2021 and got the investment promise by Vasim Raja even during the difficult period of COVID-19; but once the business of the company has been weaken Mr.Vaim Raja could not pay the compromise returns to the complainant and therefore he has filed the false and frivolous FIR against the present petitioners.