KASHINATH NAMA POKALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This is an application for pre-arrest bail in connection with CR No.443 of 2022, registered with Shahapur Police Station, Thane Rural, for the offences punishable under Ss. 403, 406, 420 and 465 read with Sec. 34 of Indian Penal Code, 1860 ("the Penal Code ").

(3.) Hari Pokala, the grandfather of Laxman Ambo Pokala, the first informant, and Dhau Antu Pokala, the grandfather of Kashinath Pokala, applicant No.1, had purchased agricultural lands situated at Mauje Kothare, Taluka Shahapur, District Thane. Those agricultural lands were acquired by the competent authority for Mumbri Dam Project under a Deed executed on 28 th September, 2021. Total compensation of Rs.4,34,00,000.00 was determined. After deducting 10% of the compensation amount towards Class-II occupancy and making payment of Rs.9,75,000.00, each, to four children of Dwarki Gira, the daughter of Dhau, the Government credited a sum of Rs.3,54,75,963.00 in the joint account of first informant's father Ambo Pokala and applicant No.1 on 6/10/2021. The branch of Hari Pokala and that of Dhau Pokala had 50% share each, therein.