RAHUL KUMAR SUGANAVAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Sec. 438 of the Cr.P.C. filed by the aforesaid Applicant apprehending his arrest in C.R. No. 127 of 2023 registered with Sangola Police Station, District-Solapur for the offences punishable under Ss. 379, 420, 504 and 506 r/w 34 of the IPC .

(2.) Heard Mr. Thorat, learned counsel for the Applicant, Mr. Surel S. Shah, learned counsel for the Intervenor and Mr. R.M. Pethe, 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 dtd. 12/02/2023 lodged by Dr. Sachinkumar Suganawar. The facts narrated in the FIR prima facie reveal that there is dispute between the parties in respect of the property under Gat No.180 and 181 of village - Kalubavdi, Taluka-Sangola and that the suit for partition filed in the year 2018, is pending before the Civil Court.