PAWAN AMAR MUTREJA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for anticipatory bail under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ("BNS") in connection with C.R. No.142 of 2025 dtd. 14/4/2025, registered with Vile Parle Police Station, Mumbai. FIR dtd. 14/4/2025 at 21.40 hours was registered under Ss. 318(4), 316(2) and 61(1) of the BNS on the basis of the complaint of the complainant-respondent no.2 as stated in the FIR.

(2.) The applicant/accused no.1 i.e. Pawan Mutreja is a real estate agent for the last 20 years. The co-accused no.2 is one Paresh Shah and co-accused no.3 Prakash Vyas. The complainant one Mr. Jayprakash Suru Shetty runs a restaurant in the name of Geeta located in Vile Parle (East), Mumbai.

(3.) The case of the prosecution in brief is that this applicant hatching a conspiracy with the co-accused nos.2 and 3 cheated the complainant by inducing him to pay by misrepresentation an amount of Rs.82.00 lakhs i.e. Rs.50.00 lakhs by bank transfer and Rs.32.00 lakhs by cash, in the nature of illegal gratification for the purposes of giving it to some BMC officials for transferring the Geeta restaurant's ownership, in the name of the complainant.