RAM PURSHOTTAM AWASTHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant has filed this application anticipating his arrest in C.R.No.435 of 2020 registered at Lonavala Police Station, Pune Rural for the offences punishable under Sections 406, 420, 423, 467, 468, 471, 120-B read with 34 of IPC .

(2.) Heard learned senior counsel Mr.Ponda for the applicant and learned APP Mrs.Deshmukh for the State.

(3.) The submission advanced on behalf of the applicant is to the effect that he has been falsely implicated and the allegations levelled are baseless. He relied upon a notice issued by the complainant through his counsel on 17th December, 2019 and it is stated that it was responded to. The learned senior counsel would urge that there is no role assigned to the applicant in the FIR and in fact he is the agricultural tenant in the subject land by virue of his tenancy agreement executed between the owners of the land and the applicant. This agreement is prior in point of time of the MOUs. The applicant's case is that he has assigned the right over the said laid by Deed of Assignment dated 13 th November, 2013 for consideration of Rs.1,85,00,000/- and thereafter he has nothing to do with any other transaction. The Assignment Deed did is dated 13 th December, 2013 and placed on record by the applicant.