MUKUND BALWANT ATHAVALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Sayaji Nangre, learned counsel for the applicant and Mrs. A.A. Mane, learned APP for the State.

(2.) The present application is filed u/s. 438 of the Code of Criminal Procedure, 1973 praying for enlarging the applicant on bail in the event of his arrest in connection with CR No. 1/2012 registered for offence punishable u/s. 420, 467, 468 r/w. 34 IPC (for short IPC).

(3.) Mr . Nangre invited my attention to the notice dated 3rd October, 2006 which admittedly was received by the complainant. Subject No. 4 pertained to discussion regarding sale of the Society's plot. He further invited my attention to the resolution dated 10th October, 2006 passed in the Special General Meeting. That meeting was attended by 22 members out of 36 members and unanimously, resolution Nos. 1 and 4 were passed for selling the land of the Society. It was further resolved that one acre plot will be sold for Rs.1,05,000/-.