V.KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 18/8/2022, for the offences punishable under Ss. 419, 465, 467, 468 and 471 of IPC, in Crime No.102 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the accused by impersonation and fabrication of documents, sold the land belonging to one Ganesh Kumar, who is a NRI and cheated the defacto complainant. Hence the complaint.

(3.) Mr.J.Selvarajan, the learned counsel appearing for the petitioner would submit that this is the second bail application before this Court. He would further submit that the petitioner is an innocent person. He would further submit that believing the transactions to be true, the petitioner had signed as a witness and other than signing as a witness to the documents, he does not know anything about the transaction. He would also submit that after the transaction, an amount of Rs.13,00,000.00 had been transferred to the account of the petitioner by way of RTGS. He would further submit that this money was received in respect of some other transaction, however, now the petitioner is ready and willing to repay the amount of Rs.13,00,000.00 to the victim. He would also submit that the petitioner can be able to repay the amount only if he is granted bail. He would also state that the petitioner undertakes that he is prepared to deposit a sum of Rs.7,00,000.00 within four weeks from release on bail and the balance amount of Rs.6,00,000.00 within another four weeks to the credit of crime number. The learned counsel further submit that the petitioner has no objection in the amount being released in favour of the victim (A1 and A2), Therefore, he prays for grant of bail to the petitioner.