RAISAHEB R. SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This matter is placed before this court today for speaking to the minutes of order dated 28/10/2020. The operative part of the order records 'C.R.No. 73/2020'. This C.R. number is not correct. In the first paragraph of the order correct number is mentioned as 'C.R.No.780/2020'. This is a typographical error and it needs to be corrected.

(2.) Hence, the following order :

(3.) The FIR is lodged on 26th August 2020 by one Nitin Thombre. He has stated in the FIR that he was knowing one Estate Consultant Uday Dhame and one Dushyant Khona who was partner of Khona Builders. In January 2019, Uday Dhame and Dushyant Khona told him that they wanted to sell their property situated at CTS Nos.57, 58, 58/1, 58/2, 58/3, 59, 59/1 admeasuring 104 sq. mts. with structure consisting of ground floor and upper floor. It was decided that since there were five tenants, payment of Rs.1,11,00,000/- was to be made to them. It was also decided that Dushyant Khona would be paid Rs.24,00,000/-. One MOU was executed on 22nd January 2019. It was signed by two tenants and Dushyant Khona. In FIR, it is mentioned that, in all Rs. 90,00,000/- were paid by the informant which included the amount of Rs.7,93,544/- paid to the builder Khona. The informant had also spent Rs.94,00,000/- for repairs. According to the informant the repair was being carried out by M/s. Mittal Construction.