THAMBIDURAI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/5/2022 for the offence punishable under Ss. 109, 120(B), 419, 465, 467, 468 and 471 of IPC in Crime No.81 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner and other accused persons had fabricated forged Settlement Deed in favour of A1 by impersonating the defacto complainant with the intention to grab the property. 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 12/5/2022. Hence, he prays for grant of bail to the petitioner.