NIRAL ASHOKBHAI CHOKSI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. The formal service of notice of Rule is waived by the learned Additional Public Prosecutor and Shri Radhesh Vyas, learned counsel appearing for the respondent-?victim.

(2.) The present application is filed by the applicant-?original accused under section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the first information report registered on September 27, 2016 vide I-?C.R. No.207 of 2016 with Manjalpur Police Station, Vadodara, for the offences punishable under sections 406 , 409 , 420 , 294(B) and 506(2) of the Indian Penal Code.

(3.) It is alleged in the first information report that under the pretext of purchasing the goods and also for the purpose of construction related activities, the applicant is alleged to have collected goods from a number of traders and eventually, he had chosen not to pay to any of them. A huge amount of cheating and deception has led to the first information report in question. The applicant is also facing a number of complaints against him of similar nature.