LAWS(BOM)-2023-6-16

HEMANT YESHWANT ASHTEKAR Vs. STATE OF MAHARASHTRA

Decided On June 15, 2023
Hemant Yeshwant Ashtekar Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.434 of 2020 registered at Chikhali Police Station, Pune for the offences punishable under Sec. 465, 468, 471, 447, 341 and 34 of the Indian Penal Code, 1860 read with sec. 7 of the Criminal Amendment Act, 1932.

(2.) According to prosecution, the informant derived title of Gat No.90 at village Talwade, Taluka Haveli, District Pune admeasuring 7.5 R on 6 th November 1997. The said property was declared as red zone and, therefore, he cannot construct over the said property. The actual possession of the said property was with the informant till 7/11/2018. On that day, the applicants dispossessed the informant using unlawful force. He, therefore, lodged a complaint with police station concerned on 7 th November 2018. The applicants illegally constructed a temporary shed and bore well in the said property.

(3.) According to the informant, this is a part of land grabbing which was pre-planned strategy of all the accused. According to him, all the accused persons forged sale deed by inserting boundaries of property owned by him with intention to grab land owned by him. Based on such forged sale deed, the applicants altered revenue records to make entries of their names in the revenue record. Therefore, according to the informant, the applicants along with other co-accused have committed offence under Sec. 465, 468, 471, 447, 341 and 34 of the Indian Penal Code, 1860 read with sec. 7 of the Criminal Amendment Act, 1932.