RAGHUPATHI Vs. STATE

JUDGEMENT

(1.) The petitioner who is accused No.1 is seeking to be enlarged on bail in the event of his arrest pursuant to the proceedings arising from Crime No.62/2020 filed before the respondent-Police with respect to the offences punishable under Sections 406 , 420 and 468 of IPC.

(2.) The petitioner submits that the complaint is by his brother's wife, Smt.Bhagya who has contended that accused No.1 has forged his signature and fabricated a lease agreement by virtue of which property has been leased to one Shilpa to run a shop. It is contended that her husband has a share in the property and the petitioner including other accused who are brothers of her deceased husband have colluded and committed offences to defraud her.

(3.) Learned counsel for the petitioner contends that the matter essentially emanates from a Civil dispute and present proceedings have been initiated to settle the civil dispute and the complaint is mala fide. It is further submitted that the name of the petitioner is found jointly in the RTC and it cannot be stated that the petitioner does not have an interest in the property.