SHANKAR MAHATMA NARUTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicants are seeking anticipatory bail in connection with C.R.No. 831 of 2019 registered at Sadar Bazar Gokhale Police Station, Solapur, under sections 384, 420, 504 and 506 r/w.34 of the Indian Penal Code (for short 'IPC').

(2.) Heard Shri. Viresh Purwant, learned counsel for the applicants, Shri. Ajit Alange, learned counsel for the Intervenor and Shri. Yadav, learned APP for the State.

(3.) The First Information Report (for short 'F.I.R.) is lodged by one Pralhad Narote. He is uncle of both the applicants. He has stated in his F.I.R. that, his son Sandipan was working at Tasgaon. His daughter in law was working in Pune. He has alleged in the F.I.R. that, the informant himself had a flat at Solapur wherein both applicants were residing with their families. The subject matter of the F.I.R., however, is a plot bearing survey No.4/1, Plot No.72, admeasuring 6500 sq.ft. He had purchased that piece of land in the year 1982. There is some civil litigation pending in respect of that land between the informant and one Taufik Shaikh and one Manoj. The informant had given power of attorney for such transaction of that particular land in February, 2019 to his son. It is alleged in the F.I.R. that, in March, 2019 both the applicants approached the informant in his village at Vatvate. Under some pretext he was taken to Solapur to reside with them. On 08/03/2019 the applicants forcibly took the informant to the Sub Registrar's office. There, two sale deeds were registered in the name of both the applicants for Rs.8,65,000/- each. Those two sale deeds were in respect of pieces of land on survey No.4/1, Plot No.72. Thus, his case is that, he was made to execute and to register those documents under threats. The applicants had threatened to commit murder of informant and his family.