Bombay High Court
Mukesh Hariprasad Agrawal vs The State Of Maharashtra on 27 August, 2019
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
Rekha Patil 1/3 915-ABA-1855-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL ANTICIPATORY BAIL APPLICATION NO. 1855 OF 2019
Mukesh Hariprasad Agrawal ...Applicant
Versus
The State of Maharashtra ...Respondent
Mr. Amrendra Mishra, for the Applicant.
Mr. A.R. Kapadnis, A.P.P for the Respondent - State.
CORAM : REVATI MOHITE DERE, J.
DATE : 23rd August, 2019
P.C. :
1. Heard learned Counsel for the parties.
2. By this application, the applicant seeks pre-arrest bail in
connection with C.R. No 221 of 2019, registered with the Kasturba Marg
Police Station, Mumbai, for the alleged offences punishable under
Sections 143, 147, 149, 441, 452, 323, 504, 507, 427 of the Indian Penal
Code.
3. Learned Counsel for the applicant submits that the complaint is
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Rekha Patil 2/3 915-ABA-1855-2019.doc
lodged by the daughter-in-law of the watchman-Arjun Patel, who is
claiming a room in a plot, purchased by the Applicant. Learned counsel for
the applicant submits that as the building on the said plot was dilapidated,
an Order under Section 354 of the MMC Act was passed and the building
was demolished. He submits that pursuant to the said order under Section
354, the complainant's father-in-law's room, where he was residing as a
watchman, was also demolished. Learned Counsel submits that Arjun
Patel, who was working as a watchman in said premises had no right, title
and interest in the said room. He further submits that except section 452 of
the IPC, all other sections are bailable.
4. Learned APP to file an affidavit setting out the complicity of
the applicant.
5. In the meantime, till the next date, the applicant is granted
interim protection on the following terms and conditions :-
ORDER
(i) In the event of the arrest, the applicant be enlarged on bail on furnishing P.R. Bond in the sum of Rs.25,000/-, with one or two ::: Uploaded on - 27/08/2019 ::: Downloaded on - 28/08/2019 04:16:59 ::: Rekha Patil 3/3 915-ABA-1855-2019.doc sureties in the like amount ;
(ii) The applicant shall report to the Investigating Officer of the concerned Police Station on 3rd September, 2019 and 4th September, 2019 between 10.00 a.m. to 12.00 noon, and thereafter as and when called;
6. Stand over to 24th September, 2019. To be listed on the Supplementary Board.
7. All concerned to act on the authenticated copy of this order.
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