ELANTHAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/5/2022 for the offence punishable under Ss. 120(B), 420, 465, 467, 468 and 471 of IPC in Crime No.179 of 2021 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that A4 namely Yamuna Rani, by giving forged documents has sold the property to A1 and obtained loan to the tune of Rs.2,09,25,000.00 and also an amount of Rs.59,00,000.00has been transferred to the petitioner. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that the petitioner was arrested and remanded to judicial custody on 25/5/2022. He would further submit that he is ready and willing to deposit some title deeds as directed by this Court. Hence, he prays for grant of bail to the petitioner.