SURESH SHALIK MHATRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Awasarmol, learned Counsel for the applicant, Mr. Mahendra Agavekar, learned Counsel for the intervener and Mr. Dedhia, learned A.P.P, for the Respondent-State.

(2.) By an order dated 18th October, 2019 i.e almost two years back, by way of interim relief the applicant was protected by this Court in C.R. No.166 of 2019 registered with Naupada Police Station, Thane for the alleged offences punishable under Sections 420, 465,467, 468, 470, 471 of the Indian Penal Code and under sections 3, 11 and 13 of the Maharashtra Ownership Flats Act (for short 'MOFA '). It has been observed that though prima facie the dispute was of civil in nature, offences came to be registered and, therefore, this Court granted interim protection to the applicant.

(3.) The interim relief came to be continued from time to time and on 18th March, 2021, application for intervention came to be filed.