SHYAMSUNDER RADHESHYAM AGARWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith Heard finally by consent of the parties.

(2.) The petitioner challenges the judgment and order dated 16.10.2012 in Criminal Revision No. 142 of 2012 passed by the Ad-hoc District Judge 3 and Addl. Sessions Judge, Thane.

(3.) It is the contention of the petitioner that he entered into an agreement with the respondent no. 2 Mr. Bhupendra Ghisulal Borana on 27.10.2009 in respect of plot of land bearing Old Survey No. 118, New Survey No. 113, Hissa No. 1, admeasuring about 2601 sq. yards of Village Bhayander, Taluka and District Thane. Under the agreement total consideration was fixed at Rupees Two Crores. According to the petitioner, the respondent no. 2 Mr. Bhupendra Ghisulal Borana paid certain amount to the petitioner from 26.10.2009 to 28.10.2009, details of which are mentioned in paragraph 2 of the petition. The petitioner placed on record a copy of agreement executed between the parties on 27.10.2009 at Exhibit 'A'.