ANAND Vs. STATE

JUDGEMENT

(1.) These petitions are filed for bail by Anand (A1), Adhithya Sundarapandiyan (A2) and Devaraj (A3) in the case under investigation for offences under sec. 420, 467, 468, 471 read with sec. 34 of I.P.C. The third accused is the father of 1st and 2nd accused.

(2.) The case of the prosecution is that, these petitioners were arrested on 21/02/2022 based on the complaint given by one Gunasekaran on 19/02/2022, informing that, Coumar Quesssavane and Coumar Sarasvady are his uncle and aunty. They are French Citizens having extensive landed properties in Puducherry, Karaikal, Nedugadu and Serumavillangai. They died leaving behind 4 children, who are all presently residing at France. Therefore, the defacto complainant and his brother Venkatesa Perumal looking after their properties. While so, in order to grab the properties of Coumar Quesssavane and Coumar Sarasvady, Thiru.Devaraj(A-3), who is the brother of Coumar Quesssavane, in aid and connivance of his family members and others created forged Wills, as if Coumar Quesssavane had executed Will in favour of Anand, S/o Devaraj on 02/02/1996 and Coumar Sarasvady executed Will in favour of Anand, S/o Devaraj on 25/07/1996. Based on these forged Wills, Anand (A-1) had executed a settlement deed in respect of the property at Serumavillangai and a part of his property at Villianur Commune, to his father Devaraj (A-3) and got it registered at Villianur Sub Registrar Office on 11/07/2018. Similarly he settled some property at Serumavillangai and Nedugadu in favour of his brother Adithya Sundarapandian (A-2) and got the settlement deed registered at Thirunallaur Sub-Registrar Office on 16/06/2020.

(3.) Based on these two settlement deeds, A-2 and A-3, viz, Adithya Sundarapandian and Devaraj respectively had divested the properties in the name of other persons. Therefore, criminal action against the persons involved in making false documents and to retrieve the properties of Coumar Quesssavane and Coumar Sarasvady was sought.