JAGRUTIBEN NAUTAMLAL VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for respondent - State of Gujarat.

(2.) By way of the present application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), the applicant has prayed for anticipatory bail in the event of arrest in connection with the FIR being C.R. No. 11202009251042 of 2025 registered with City B Division Police Station for the alleged offences as mentioned in the FIR.

(3.) Learned advocate Mr.Premal Rachh, submits that as per the case of the prosecution the incident has occurred during the period between 1/10/2024 to 6/5/2025 for which the FIR has been filed against total 3 persons on 6/5/2025 and the present applicant has stood as accused no.3. He submits that it is the specific case of the complainant that the applicant herein is one of the proprietor of the Shreeji Enterprise and all the three accused persons have given assurance to the complainant that if he would deposit the amount into the said firm, in that event he would earn huge volume of profit from the said investment and therefore, complainant has invested round about Rs.10,09,900.00. in the said firm. However, complainant has not received sufficient profit from the said investment therefore, he has demanded back the said amount which has not been paid back by the accused persons therefore, FIR has been filed.