Bombay High Court
Mahaveer Kishor Mehta vs The State Of Maharashtra on 28 September, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 18 ABA-2550-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.2550 OF 2022
Mahaveer Kishor Mehta .. Applicant
Versus
The State of Maharashtra .. Respondent
...
Mr.M.J.Bhatt for the Applicant.
Mr.S.V.Gavand, A.P.P. for the State/Respondent.
Mr.Saurabh Butala for the Intervenor.
API Sarfare, attached to Daighar Police Station, present.
...
CORAM: BHARATI DANGRE, J.
DATED : 28th SEPTEMBER, 2022 P.C:-
1. It is the case of the prosecution that the applicant, in connivance with his father, has executed a backdated agreement, which would create an impediment on his part, to enjoy the land, which the complainant has purchased from the applicant's father. The complainant alleged that in order to deprive him of the fruits of the property, which he had acquired after parting with the entire consideration and part of which is received by the company in which the applicant is a M.M.Salgaonkar ::: Uploaded on - 30/09/2022 ::: Downloaded on - 30/09/2022 13:20:29 ::: 2/2 18 ABA-2550-22.doc Director, he is sought to be denuded of right by forging the document, pretending that it is executed in the year 2008 by which, an interest is created in a portion of land, in favour of the company, in which the father and son both are Directors, by the father himself. The complainant alleges forgery in the said document and pursuant to the said complaint, the C.R. is registered.
If at all the applicant is desirous of settling with his father and making free way to the complainant to enjoy the property, which he has purchased for a whopping sum of Rs.7 crore and odd, he shall make a statement to that effect on the next date of hearing.
2. List the application on 06/10/2022.
( SMT. BHARATI DANGRE, J.) M.M.Salgaonkar ::: Uploaded on - 30/09/2022 ::: Downloaded on - 30/09/2022 13:20:29 :::