MITTALBEN NIKUNJBHAI RANPARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-?accused have prayed for anticipatory bail in connection with the FIR being C.R.No.I- 72 of 2019 registered with Salabatpura Police Station, District Surat, for the offence punishable under Sections 406 , 420 , 120(B) and 114 of the Indian Penal Code.

(2.) Heard Mr.Y.H. Motiramani, learned advocate for the applicants, Mr.L.B. Dabhi, learned Additional Public Prosecutor for the respondent State and Mr.P.M. Dave, learned advocate for the concerned Finance Company.

(3.) Learned advocate for the applicants referred the allegations levelled against the applicants in the FIR in question and, thereafter, submitted that the ingredients of the alleged offences are not made out. After referring to Page-?22 of the compilation, it is also contended by the learned advocate for the applicants that as per the Statement Of Accounts issued by the concerned Finance Company for the period between 01.04.2017 to 02.06.2018, as on 02.06.2018, the outstanding amount was Rs.57,144/-?. It is further submitted that as on date, the amount of approximately Rs.3,70,000/-? is outstanding. He, therefore, urged that looking to the role attributed to the applicants in the present FIR, this Court may exercise discretion in their favour.