MANDA SURESH Vs. STATE OF GOA

JUDGEMENT

(1.) The applicants are seeking pre-arrest anticipatory bail in connection with Crime No.279/2015 registered with the Tardeo Police Station for offences under Ss. 409 and 420 read with Sec. 34 of the Indian Penal Code. The FIR was registered on 15/5/2023.

(2.) It is submitted that, the applicants are directors of Reis Magos Estate Pvt Ltd. They are related to each other. The dispute is purely of civil nature. Suit for specific performance was filed at the instance of the original complainant which is still pending. Initially the parties tried to settle the dispute. Settlement could not be arrived. Although the substantive cause of action arose in the State of Goa. The FIR is lodged at Tardeo Police Station at Mumbai to pressurise the applicants.

(3.) Learned Additional Public Prosecutor submits that the FIR has been registered at Tardeo Police Station and it is not clear whether notice has been given to the concerned police station. Learned counsel for the applicant however submits that email has been submitted to the concerned police station.