SOHAMBHAI PRAKASHBHAI GONDALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned advocates waive service of notice for the respective respondents.

(2.) By way of the present application under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), the applicant accused has prayed to release him on anticipatory bail in the event of his arrest in connection with the FIR being I- C.R.No.11208052240585 of 2024 registered with Bhaktinagar Police Station, Rajkot for the punishable under Ss. 316(2) and 318(4) of the the Bharatiya Nyaya Sanhita, 2023 (for short "BNS").

(3.) The brief facts of the case are that the complainant is the owner of Dwarkesh Enterprise and is engaged in the wholesale mobile business. During the course of business, the complainant came into contact with Accused No. 1, and a business relationship developed. Between March 2024 and June 2024, the complainant conducted business transactions amounting to Rs.27,55,000.00 for mobile phones and other accessories. 27,55,000/- for mobile phones and other accessories. However, when the complainant sought recovery of the amount, Accused No. 1 refused to repay it and allegedly committed the said offence.