R.BANUMATHI,J. - (1.) We have heard Ms. Kanika Jain, learned counsel appearing for the petitioners and Mr. Anirudha Joshi, learned counsel appearing for respondent no.2.
(2.) These special leave petitions have been preferred by the petitioners-accused against the cancellation of the anticipatory bail granted by the High Court for the offences under Sections 420, 506 read with Section 34 I.P.C. The petitioners-accused and the second respondent-complainant have entered into an Agreement (10.6.2010) for purchase of a flat measuring 653 square meter in Fatama Heights. The case of the second respondent is that he has paid the advance amount for purchase of the said flat but the petitioners-accused have neither parted with the flat nor repaid the amount. On the complaint lodged by the second respondent, FIR No.216/15 was registered at Police Station Sir J.J. Marg, Dist. Mumbai, Maharashtra, under Sections 420, 506 read with Section 34 I.P.C. against the petitioners-accused.
(3.) Earlier the High Court has granted anticipatory bail to the petitioners-accused based on the statement made by the parties that the parties have amicably settled the matter and the petitionersaccused have agreed/undertaken to pay the amount by way of several installments. Later, when it was brought to the notice of the High Court that the petitioners-accused have not complied with the undertaking, the anticipatory bail granted to the petitionersaccused was cancelled by the impugned order dated 16.08.2019. Being aggrieved, the petitioners-accused have preferred these special leave petitions.;