SANJAYBHAI HARIPRAKASH AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants­accused have prayed for anticipatory bail in connection with the FIR being C.R. No. I- 23/2019 registered with Odhav Police Station, Ahmedabad for the offenses punishable under Sections 406, 420, 507, 294(kh) and 114 of the Indian Penal Code.

(2.) Heard learned advocate, Mr. R.J. Goswami for the applicants, learned APP Mr. L.B. Dabhi for the respondent - State and learned advocate, Mr. Zubin Bharda assisted by learned advocate, Ms. Shivani Rajpurohit for the original complainant.

(3.) Learned advocate for the applicants referred to the allegations levelled against the applicants in the FIR in question and, thereafter, submitted that even as per the averments made in the FIR, the applicants have made certain payments to the complainant from time to time. Learned advocate, Mr. Goswami thereafter referred to further affidavit filed on behalf of the applicants and submitted that total amount of Rs.96,25,317/­ has been paid by the applicants to the complainant from time to time, details of such payments are referred in the further affidavit of the applicants. It is, therefore, contended that out of Rs.1,20,00,000/­, an amount of Rs.96,00,000/­ has been paid by the applicants and, therefore, the applicants be enlarged on anticipatory bail.