PATEL SUDHABEN KANAIYALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for respondent - State of Gujarat and learned advocate Mr. Devdip Brahmbhatt waives service of notice of rule for and on behalf of the original complainant.

(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.11206020241171 of 2024 registered with Kadi Police Station, Mehsana for the alleged offences as mentioned in the FIR.

(3.) The glimpse of the case of the prosecution is that the present applicant, along with the other co-accused, hatched a criminal conspiracy, induce the complainant to invest in their certain schemes, upon which, they would give a huge profit to the complainant, and thereby obtained an amount of Rs.8,58,00,000.00 from the complainant, and then neither return back the said amount nor any profit accrued thereon. With this sort of allegations, the present FIR has been filed.