VISHAKHA BHAVESH SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants apprehends arrest in Crime No. 1514 of 2022, registered with Samta Nagar Police Station, Mumbai for offences under Sec. 406, 420, 506, 120B of the Indian Penal Code.

(2.) Heard learned Counsel for the Applicants, 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 dtd. 24/12/2022 lodged by Dhiren Labhshankar Vyas. The facts narrated in the FIR prima facie reveal that the applicant was in search of a flat at Kandivli. One of the brokers informed him that Flat No. 507, B Wing, Meeth Niketan, Thakur Complex, Kandivli, was for sale. Accordingly, he met the applicant and her husband and other siblings. They agreed to purchase the flat for Rs.1,20,00,000.00. The first informant paid to the applicant Vishakha and her husband total amount of Rs.53,50,000.00. The applicant and her husband subsequently failed to complete the transaction. They repaid an amount of Rs.6,50,000.00 but refused to repay the balance amount. Hence the FIR.