SUYOG SURESH PAGADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.217 of 2022 registered with Uran Police Station, Raigad for offences punishable under Ss. 420, 465, 467, 468, 471 read with Sec. 34 of the Indian Penal Code, 1860, the applicant is seeking relief of pre- arrest bail under Sec. 438 of the Criminal Procedure Code, 1973.

(2.) According to prosecution, one Pushpa Bhadrakumar Savjani lodged a report alleging that she and her husband Bhadraumar Jamnadas Savjani are the owners of property bearing Survey Nos.108/1/A, 71/6 and 69/4/A ad-measuring 16 acres. In 2022, it was revealed that Survey No.71/6 has been sold by sale deed dtd. 17/5/2022. Her deceased husband is one of the executant of the sale deed. Property was sold for consideration of Rs.34,75,000.00. The applicant is the person who along with other co-accused entered into sale deed with Bhadrakumar Savjani and Pushpa Savjani in respect of 25 Guntha of land out of Survey No.71/6.alleged to have executed the sale deed.

(3.) The applicant applied seeking anticipatory bail before the learned Sessions Judge which came to be rejected by order dtd. 30/12/2022. The applicant, therefore, filed present anticipatory bail application.