PANDURANG MOHAN SAWATRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicants apprehend their arrest in C.R.No.277 of 2023 registered with City Police Station, Pandharpur, District-Solapur, for offences under Sec. 420, 465, 467, 468, 471, 472, 473 r/w. 34 of the Indian Penal Code .

(2.) Heard learned Counsel for the Applicant, learned APP for the 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 Anil Sudhakarrao Chate, the Assistant Sub Registrar, Class II, Pandharpur. The facts narrated in the FIR prima facie reveals that the co-accused Audumbar Raste had produced a copy of the sale deed registered under registration number 52/1977 in respect of CTS No. 4075/1/A/1 (Plot Nos. 34 and 35) and that he had got the property mutated in his name, on the basis of the said sale deed.