CHANDA RAJESH BAIRAGI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) This is an application for bail in respect of the offence punishable under Sec. 420 read with 34 of the Indian Penal Code registered on 19/02/2022 vide C.R. No.119 of 2022 with Dindoshi Police Station.

(3.) The applicant is the accused no.2. The applicant was arrested on 23/04/2022. Accused no. 1 is the husband of the present applicant. It is the allegation that the applicant as well as her husband are the owners of a flat admeasuring 475 sq.ft. The agreement for sale was entered into in respect of the said flat with the complainant. Accordingly, the applicant towards part of the consideration paid a sum of Rs.23,01,000.00 to the accused no.1 and the applicant. The flat was standing in the joint names of the accused no.1 and the present applicant. It is the prosecution case that the present applicant was present at the time of the transaction. The applicant as well as accused no.1 kept on prolonging the matter on one pretext or the other and failed to execute the document. Further transaction did not materialize. It is then that the present C.R. was registered on 19/02/2022.