VELUMANI R. Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 10/10/2022, for the offences punishable under Ss. 120B, 406, 420 and 506(i) IPC in Crime No.26 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution as per the de-facto complainant/Venkatesan is that his friend Gunasekaran introduced one A1 and A2, who had induced the de-facto complainant by saying that they are involved in the real estate business and they have got a 35 acres of land and out of which A1 has got one fourth share and that rest of the land belongs to other share holders and they have induced the de-facto complainant to enter into the joint venture and received a sum of Rs.64.00 lakhs on various dates and later cheated the de-facto complainant by not registering the property and not returning the money. Hence the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is arrayed as A2 in this case. He would further submit that he is a real estate broker and even as per the complaint, it was one A1 who is represented to be the owner of the property and the petitioner only acted as the mediator and according to the confession recorded from A1, an amount of Rs.5.00 lakhs has been transferred to his account. He would also submit that a car as well as the original title deeds of two properties owned by the petitioner have been seized by the respondent Police. He would also state that the petitioner is in custody from 10/10/2022 and he has not taken into police custody and there is no further requirement of the petitioner to be in judicial custody. He would further submit that the petitioner without prejudice to his defence is ready to deposit Rs.5.00 lakhs to the credit of Crime No.26 of 2022. He would further reiterate that the original title deeds of the petitioner and the car were seized by the respondent.