SITARAM SOMA DHANU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant who are the co-accused are seeking anticipatory bail in connection with the investigation of Crime No.36 of 2019 of Khar Police Station under Section 416, 417, 420, 465, 467, 471 read with Section 34 of the Indian Penal Code ('IPC' for Short).

(2.) The complainant Amit Ruparel is in the business of development of Real Estate. The complainant had approached the Applicant Sitaram Dhanu for development of the land Survey No.241, Hissa No.4 (P) of Sitaram Dhanu. The complainant was informed that the said land was purchased in the name of Mathura Sitaram Dhanu wife of the Sitaram Dhanu and after her death the land was standing in the name of Sitaram along with his son Vasant Sitaram Dhanu and two married daughters Rekha Ajit Gaitonde and Panna Sanga. The co-accused Siddharth Vasant Dhanu happens to be the son of Vasant.

(3.) I have heard the learned counsel for the parties. Perused record.