RAMATHAL Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is filed by the appellants being aggrieved by a part of the direction contained in the Order dated 21.07.2008 passed by the learned single Judge of the Punjab and Haryana High Court in Criminal Original Petition No. 16601 of 2008 whereby the High Court allowed the application filed by the appellants under Section 438 of the Code of Criminal Procedure, 1973 (for short the "Code") and granted the relief of anticipatory bail as prayed. The appellants are aggrieved due to imposition of alleged onerous condition for grant of anticipatory bail.

(3.) A complaint was filed by one A. Nizam Bash, s/o Late M. Abdul Salam, Respondent No. 2 contending inter alia that the appellants and another person namely Karuppasami are legal heirs of one Raju and that they owned a house which is located at Coimbatore. In the said complaint, the Complainant alleged that on coming to know that the said house bearing Nos. 34 to 39, Ward No. 62, P. V.Krishnan Saibaba Colony, Coimbatore is open and ready for sale, the Complainant on behalf of the son-in-law who is working as Engineer and residing with his family in Malaysia negotiated with Mrs. Ramathal, wife of late Raju and his family members pursuant to which an agreement was entered into on behalf of him/son-in-law and daughter for consideration of Rs. 35.5 Lakhs as desired by the accused persons. A sum of Rs. 25.5 Lakhs was advanced on 14.3.2007 as a part of sale consideration and the deal was closed upon the accused stating that the original documents were given by their father at Thirupur for safety purposes and that after receiving the said documents the same would be handed over to the complainant and that they would receive the balance amount within one months time. An agreement to that effect was also made. However, the accused persons failed to do so and instead received a sum of Rs. 7 lakhs as advance on 7.8.2007 and handed over only the possession of the house. The papers and the documents relating to the house were not handed over to the Complainant and on enquiry made, it came to the knowledge of the complainant that the original documents and title deeds had been placed with Sowdambiha Chit Fund at Coimbatore, where they are required to pay a sum of Rs. 8 lakhs including interest amount.