NIRMALBHAI LAKHABHAI BORICHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a successive application for anticipatory bail under section 438 of the Code of Criminal Procedure, 1973 by the applicant in connection with the FIR being I?C.R.No.137 of 2018, registered with Bhaktinagar Police Station, District: Rajkot, under Sections 386, 504, 506(2) and 114 of the Indian Penal Code and Sections 40 and 42 (AD) of the Prevention of Money Laundering Act.

(2.) According to the case of prosecution, the complainant was in need of financial assistance in the year 2015 and through a common friend of the applicant and he met the present applicant who provided financial assistance to the tune of Rs. 29 Lakh. He had also borrowed money from couple of others. But, due to his business crises, he could not return money. The complainant consumed the phenoyl due to allegedly constant threats, he lodged a complaint saying that though he repaid the huge amount, he is being continuous harassed.

(3.) To one of the co?accused who is old and had a limited role, this Court had granted anticipatory bail on an earlier occasion being Criminal Misc. Application No.12935 of 2018 and Criminal Misc. Application No.168 of 2018.