AMARO MOHAMMAD SHARIF KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant apprehends her arrest in C.R. No.954 of 2020 registered with Andheri Police Station, Mumbai, for the offences punishable under Sec. 420 r/w 34 of the IPC .

(2.) Heard Mr. Singh, learned counsel for the Applicant and Ms A.A. Takalkar, learned APP for the Respondent -State. I have perused the records and considered the submissions advanced by the learned counsel for the respective parties.

(3.) The aforesaid crime was registered pursuant to the FIR lodged by Arun Madkaikar. The facts narrated in the FIR prima facie reveal that Room No.4 in Shankar Patil Chawl was in the name of his father. The Applicant herein, who was the proprietor of M/s. Royal Builders, had agreed to develop the said Chawl under the SRA scheme. The case of the prosecution is that the Applicant had assured flat No.507 in the newly constructed building. It is the case of the First Informant that one Mohammad Akhtar took loan of Rs.12,42,384.00 by mortgaging the said flat. Hence, the FIR for cheating.