TAYYAB HAIDER SIDDIQUE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Application for anticipatory bail is filed under Sec. 438 of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C."). Applicant is apprehending arrest being arraigned as Accused No. 1 in F.I.R. No. 553 of 2022 registered with Mahatma Phule Chowk Police Station, Thane for offences punishable under Ss. 420, 465, 467, 468, 479 r/w Sec. 34 of the Indian Penal Code, 1860 (for short "IPC"). Interim Application No.3414 of 2024 is filed by Applicant seeking permission of Court to travel abroad for work. Interim Application No.1504 of 2024 is filed by First Informant - Complainant to oppose Anticipatory Bail Application.

(2.) FIR is filed on 27/9/2022. Applicant, First Informant and their common friend called Vinod Shukla are Merchant Navy Sailors. It is prosecution case that Applicant introduced First - Informant and Vinod Shukla to Accused No. 2 - a land broker. Sometime in the year 2017, Accused No.2 introduced all three of them to a 2.5 acres land parcel in Murbad region of Maharashtra for investment purpose. First - Informant, Vinod Shukla initially decided to purchase 1 acre each and remaining portion was decided to be purchased by Applicant. However in July 2017 First Informant's wife, Vinod Shukla and Applicant executed various documents seeking mutation of their names in the 7/12 extract for the land purchased by them from several farmers / vendors through several registered Sale Deeds. It is alleged that on 10/7/2017 First - Informant paid 1.5 lakhs to one land owner by cheque and $20,000 equivalent to Rs.12,90,000.00 in cash to Applicant to fructify the said land transaction towards consideration.

(3.) In August 2017, Applicant and Accused No.2 introduced First - Informant and Vinod Shukla to a 2.5 acres land parcel in Karjat region of Maharashtra for which documents were executed in the name of First - Informant's wife, Vinod Shukla and Applicant. It is alleged that on 1/9/2017, First - Informant paid Rs.2.00 lakhs to one of the land owner by cheque and $20,000 equivalent to Rs.12,90,000.00 in cash to Applicant to fructify the said land transaction towards consideration.