SUDARSHAN RAGHUNATH KADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant, who is President of Dnyandeep Education Society, Satana Road, Malegaon, Nashik which is a trust running an Education Institute, apprehending arrest, in connection with the investigation of Crime No.53 of 2022, registered with Chavani Police Station, under Sec. 420, 465, 467, 478, 471, 120B of Indian Penal Code, is seeking anticipatory bail.

(2.) The aforesaid crime is registered on the basis of the complaint lodged by Nandkishor Krishna Kasar on 17/3/2022.

(3.) The allegation is that the premises standing on Plot No.14 and 15 on Survey No.14 at Soygaon, Taluka-Malegaon owned by the family of the informant which property is known as Sau.J.Y. Kathwala Mangal Karyalay was leased out to Dnyandeep Education Society for a period from 20/3/2006 to 31/3/2007 for running a education institute/college. Even after the expiry of the period of the Lease the lessees continued in possession. Eventually on 22/2/2018 a notice was issued by the landlord for eviction and possession and for recovery of arrears of the rent which was replied on behalf of the trust/lessees.