JAGDISHBHAI MADHUBHAI NAROLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present successive anticipatory bail application filed 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.11193063230003 registered with Cyber Crime Police Station, Rajkot.

(2.) The FIR is lodged by Mr. Rashminbhai Pramodsinh Pathiyar against seven persons. The petitioner is arraigned as accused no.5 in the said FIR. In the said FIR, the first informant claimed that before about 4 1/2 years, Mr. Pankaj Jitendra Gohil of town Damnagar was polishing diamond at the factory of his father and thereafter there was a development of friendship with the first informant. However, after sometime the said person stopped working with the first informant and had gone to Surat. Before about 1 1/2 year, said Mr. Pankaj Gohil visited the first informant at his residence and informed that he wanted to constitute and incorporate one company named and called as Ignite Game. It was also informed that, if anybody invest money in the said company, one would receive good returns. Said Mr.Pankaj Gohil also informed the first informant that he has two four wheel cars and has his own residence and has several other amenities. The first informant stated that he asked Mr. Pankaj Gohil about the sum, where Mr. Pankaj Gohil informed that, he alongwith his friend Mr. Hardik Vijay Vaghela, resident of Bhavnagar, have joined hands.

(3.) Heard learned advocate Mr. BM Mangukiya for the petitioner and learned APP Mr. HK Patel.