RAMASHANKAR RAMCHANDRA GAUD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This is an application for pre-arrest bail in connection with C.R.No.164 of 2023 registered with Mandvi Police Station for the offences punishable under Ss. 420 and 506 read with Sec. 34 of the Indian Penal Code, 1860.

(3.) The Applicant claims to be the holder of land bearing Survey No.7 Hissa No.26 at Khairpada. The co-accused Vijay allegedly sold 5R land, with a representation that he had purchased total 12R land from the applicant, to the first informant, who claimed to have paid a sum of Rs.3,55,000.00 by cheque and the balance amount in cash aggregating to Rs.17,50,000.00. The first informant was allegedly put in possession of the said land. In the month of June 2022, the applicant allegedly dismantled the tin shed which the first informant had erected on the said land. The applicant claimed that the first informant's, vendor Vijay had agreed to pay a sum of Rs.22,58,000.00 towards consideration for the said land and had committed default in payment of Rs.17.00 Lakhs. Thus, the first informant lodged a report.