A.S.Supehia,J. - (1.)Heard the learned advocates for the respective parties by video conferencing.
(2.)By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with FIR being C.R. No.11210007210200 of 2021 registered with Jahangirpura Police Station, Surat City, Dist.Surat for the offences punishable under Sections 406, 420, 504, 384, 506(2) and 114 of the Indian Penal Code, 1860.
(3.)The case of the prosecution in brief is that the accused have siphoned away an amount of Rs.30,00,000/- from the first informant in relation to some land deal. The further allegation levelled against the applicant is that he has introduced the first informant to the main accused Bharat @ Lakhabhai Satuya i.e. accused No.2, who had entered into an agreement of sale with the first informant and also given an amount of Rs.12,00,000/- to him however, the remaining amount of Rs.38,00,000/- is not given by the accused No.2 to the first informant.