G. SHANMUGAM Vs. STATES

JUDGEMENT

(1.) The 1st accused in Crime No.187 of 2019 who is said to have been committed an offence under Sections 409, 465, 468 and 471 of I.P.C. and for which, the said Crime Number has been registered by the respondent police has filed the present application seeking anticipatory bail.

(2.) The earlier anticipatory bail application had been dismissed by this Court on 05.09.2019. The said application was filed not only by this petitioner but also by his son who was the 2 nd accused, S.Karunakaran.

(3.) The case of the prosecution is that the petitioners along with several others had fraudulently fabricated documents by forgery of signatures and fabricated a sale deed for grabbing the property of the defacto compliant. They also later threatened to kill the defacto complainant and his family. Under those circumstances, compliant was lodged before the respondent police.