SALAI GNANADASAN Vs. STATE

JUDGEMENT

(1.) The petitioner/Accused No.1, who was arrested and remanded to judicial custody on 28/2/2022 for the offences punishable under Sec. 419, 420, 448, 464, 468 and 471 of IPC in Crime No.19 of 2021, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner and the defacto complainant are brothers, in order to grab the defacto complainant's self acquired property, the petitioner had created false documents as if he is residing in the defacto complainant's house and also by using that documents, the petitioner received a sum of Rs.5,50,000.00 from others and also criminally intimidated the defacto complainant through phone. Hence, the complaint.

(3.) Whenthe matter was taken up for hearing on 22/4/2022, the https://wwwlearned.mhc.tn.gov.in/judiscounsel for the petitioner has filed an undertaking affidavit sworn by the petitioner, wherein, the petitioner has specifically given an undertaking that he was ready to deposit the alleged advance amount without prejudice to his defense and the learned counsel for the intervenor also has no objection to grant interim bail on deposit of the said amount. Hence, on 22/4/2022 this Court has granted interim-bail to the petitioner on some conditions, particularly, the petitioner shall surrender back to the District Prison, Pudukkottai by 5.00 p.m., on 3/6/2022.