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Bombay High Court

Sharad Shankar Yadav And Anr vs State Of Maharashtra on 30 January, 2024

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION

               ANTICIPATORY BAIL APPLICATION NO.256 OF 2024

    Sharad Shankar Yadav & Anr.                          .... Applicants

                  versus

    State of Maharashtra                                 .... Respondent
                                         .......

    •       Mr. Sachin Khandagale, Advocate for Applicants.
    •       Ms. Pallavi N. Dabholkar, APP for the State/Respondent.
    •       Ms. Surbhi Agrawal, Advocate for Intervenor.

                                   CORAM    : SARANG V. KOTWAL, J.
                                   DATE     : 30th JANUARY, 2024

    P.C. :

    1.               The Applicants are seeking anticipatory bail in

         connection         with   C.R.No.894/2023,     dated        23/12/2023,

         registered with Saswad Police Station, Pune Rural, under

         sections 406, 420 r/w 34 of the Indian Penal Code.



    2.               Heard Mr. Sachin Khandagale, learned counsel for the

         Applicants, Ms. Surbhi Agrawal, learned counsel for the

         Intervenor and Ms. Pallavi N. Dabholkar, learned APP for the

         State.
Nesarikar




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 3.               The FIR is lodged by one Kalawati Yadav. She has

      stated that her husband Dinkar Yadav has passed away. She has

      four daughters. She was residing with them. She had an

      ancestral property at village Devdi. That property was

      admeasuring 5 acres. She had another land at Gat No.48

      admeasuring 115 Gunthas. The Applicants Sharad Yadav and

      Sandip Yadav were nephews of the first informant. It is her case

      that the Applicant Sharad told her that the common land at Gat

      No.48 was to be sold and the other co-accused were also willing

      to sell that property. The informant was agreeable to sell that

      piece of land. Therefore, the sale deed was executed on

      06/06/2018. It was also registered. It is her case that in respect

      of that sale the Applicant Sharad had given her a cheque of

      Rs.2,50,000/-. But it was dishonoured. She did not receive any

      amount in respect of that sale. That is the first part of the

      allegations. The second part of the allegations is that, on the

      same day, the Applicants got one release deed executed in

      respect of other Gat numbers. That was done by deceit. The




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      informant was not told about the contents of that particular

      document. The sale deed as well as the release deed were

      executed and registered on 06/06/2018. The informant used to

      trust the Applicants and the Applicants were cultivating that

      ancestral property. After a few years she came to know that in

      the revenue record her name was not appearing and it stood

      only in the name of the Applicants and one Tushar Yadav, who

      was the Applicant No.1's son. She realized that she was cheated

      and on this basis, the FIR is lodged.



 4.               Learned counsel for the Applicants submitted that

      those documents dated 06/06/2018 are genuine documents.

      They are registered in accordance with law. The first informant

      realized that the price of the property has escalated and therefore

      she has raised this dispute. He further submitted that the

      informant had lost the remedy of taking recourse to civil litigation

      because it was beyond limitation and therefore she has taken

      recourse of filing of this FIR to pressurize the Applicants. He

      further submitted that the first informant has received her share




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      of the amount from the purchaser directly. The Applicants have

      not deprived her of the money which is earned by selling that

      land. He submitted that the documents were registered before

      the authorities and therefore there cannot be any manipulation

      in respect of those documents.



 5.               Learned APP as well as learned counsel for the first

      informant submitted that the release deed was executed without

      telling the informant the real nature of the contents of that

      release deed. She was kept in the dark and by deceit she was

      made to put her thumb impression.



 6.               Learned APP produced investigation papers before me.

      Those contain statement of one Ganesh Misal, who had signed

      both these documents as a witness. His case is that he was called

      by the Applicant No.1 to sign on the sale deed. However, he was

      made to sign on the release deed as well by misleading him. To

      that extent this witness has supported the informant's case.

      Apart from that, both these documents bear thumb impression




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      of the informant's daughter Manisha Chorge. Admittedly

      Manisha is educated. Therefore, it was surprising that she had

      allegedly      put        thumb   impression    and      not     signed        those

      documents. These are the circumstances which the Applicants

      will have to explain. At this stage, there are two registered

      documents in his favour. Therefore, to maintain balance

      between the investigation and the liberty of the Applicants,

      today I am inclined to protect the Applicants by way of ad-

      interim relief, so that these discrepancies can be explained

      before the Investigating Officer.



 7.               Hence, the following order :



                                         ORDER

(i) In the event of their arrest in connection with C.R.No.894/2023, dated 23/12/2023, registered with Saswad Police Station, Pune Rural, till the next date, the Applicants are directed to be released on bail on their furnishing PR bond in the sum of Rs.30,000/- (Rupees Thirty Thousand ::: Uploaded on - 31/01/2024 ::: Downloaded on - 01/02/2024 06:01:23 ::: 6/6 05-ABA-256-24.odt Only) each, with one or two sureties each, in the like amount.

(ii) The Applicants shall attend the concerned Police Station from 20/02/2024 to 23/02/2024 between 01.00 to 05.00 p.m. and thereafter as and when called and shall cooperate with the investigation.

(iii) This order shall operate till 12/03/2024.

                   (iv)        Stand over to 12/03/2024.




                                                      (SARANG V. KOTWAL, J.)




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