CHANDRAKANT RAMA CHAUDHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD.

(2.) THE applicants seek pre-arrest bail in connection with crime registered with Murbad police station under C.R.No.3 of 2007 punishable u/s.406, 420, 504 r/w sec.34 of the IPC. The previous application for anticipatory bail filed by the applicants before the Sessions Court has been rejected by the learned IInd Addl. Sessions Judge, Kalyan by an order dated 10th December 2007. Hence, the applicants have approached this court for bail.

(3.) PERUSAL of the FIR and statements of witnesses recorded by the police, copies of which have been produced for my inspection clearly disclose that there is a civil dispute between the parties. Though the applicants initially agreed to sell the property, according to them the complainant committed breach of the contract and did not pay the balance consideration and therefore they terminating his agreement agreed to sell the property to a third person.