JAGADEESH Vs. STATE

JUDGEMENT

(1.) The petitioner, who were arrested and remanded to judicial custody on 5/10/2022 for the offences punishable under Ss. 406 and 420 of IPC, in Crime No.762 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution as per the de-facto complainant is that the accused had represented to the de-facto complainant that they intended to purchase her property and they had taken the original title deeds under the guise of verification in the year 2020 and thereafter, they neither registered a sale deed nor returned the original title deeds and without the knowledge of the de-facto complainant, they had pledged the original title deeds with A6 and A7 to the tune of Rs.13.00 lakhs and had cheated the de-facto complainant. Hence, the case.

(3.) The learned counsel for the petitioner would submit that the petitioner, who is originally a land broker, is an innocent person. He would further submit that the de-facto complainant has handed over the original documents to A6 for selling her property, whereas, she has given a false complaint as against the petitioner and the petitioner have not received any money. He would further submit that the original documents are stated to have been recovered by the respondent from A6 and A7. He would also state that the petitioner is in custody from 5/10/2022 and hence, he prays for grant of bail to the petitioner.