PRITESH JANARDHAN ROTKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.150 of 2023 dtd. 30/06/2023 for the offence u/s 420, 465, 467, 470 r/w 34 of the Indian Penal Code, 1860. The applicants are seeking relief of pre-arrest bail under Sec. 438 of the Criminal Procedure Code, 1973.

(2.) Based on report of Circle Officer, FIR came to be registered against the applicant alleging that the government property bearing Gat No.89/B ( part of Gat No.89/2/A), admeasuring 40 R described by boundaries in the sale deed was described as property No.33 and sold to accused No.3 for valuable consideration.

(3.) The applicants therefore, filed an application under Sec. 438 of Code of Criminal Procedure, 1973 before the Sessions Judge which came to be rejected by order dtd. 3/8/2023.