SURYADATTA SHARDAPRASAD PANDEY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Advocate for the Applicant and the learned APP for the State.

(2.) THE applicant is seeking anticipatory bail in FIR No. 77 of 2007 of Dahisar Police Station. The said case is under Sections 380, 452 of IPC.

(3.) IT is the prosecution case that the applicant was the tenant of the complainant. The said room was given on rent to the applicant in August, 2001. However, thereafter as the rent was not paid, the complainant took possession of the said room and dumped the household articles which were in the said room elsewhere. According to the complainant some persons opened the lock of the said room and removed the articles from the said room. Hence, the complainant lodged this FIR. According to the complainant property worth Rs. 75,000/- and cash of Rs. 15,000/- was taken away by the persons. According to the prosecution, the property worth Rs. 75,000/- and the cash of Rs. 15,000/- was taken away at the behest of the present applicant.