(1.) The Crl.P. No.297/2019 has been filed by the petitioners/accused Nos.1 to 3 and Crl.P. No.298/2019 has been filed by the petitioners/accused Nos.4 and 5 under Section 438 of Cr.P.C., praying this Court to release them on anticipatory bail in the event of their arrest in Crime No.145/2018 of Turuvanur Police Station for the offences punishable under Sections 120B, 420, 465 and 468 of IPC.
(2.) I have heard the learned counsel for petitioners and the learned High Court Government Pleader for respondent-State.
(3.) Gist of the complaint is that the property bearing Reg. No.506/1P1 belongs to the husband of the complainant. The accused persons with a malafide intention to grab the said property, they forged the Geneology tree and other records and fed them in a regular appeal thereby, cheated the Court and fabricated the documents with an intention to absorb the said property. On the basis of the complaint, a case came to be registered.