N.RAMESH Vs. STATE

JUDGEMENT

(1.) The petitioners, who apprehending arrest for the offences punishable under Sec. 109, 34, 429, 465, 467, 468, 471 of I.P.C., in F.I.R.No.24 of 2022, on the file of the respondent police, seeks anticipatory bail.

(2.) The petitioners herein are apprehending arrest by the respondent police in connection with the case under investigation for land grabbing by forging documents and impersonating as the true owner. According to the defacto complainant Vijaya Murali, the property which she and her sister Sankari got through the Will of her father C.B.Nagarajan has been grabbed by the accused persons by fabricating documents and by impersonation.

(3.) The investigation has revealed that the property was purchased by Balasubramaniam the grandfather of the defacto complainant on 25/11/1958. He executed a will on 01/06/1965 in favour of his son C.B.Nagarajan and got it registered. The said Balasubramaniam died on 23/09/1967 and the property devolved on C.B.Nagarajan. Thereafter, as per the Will of C.B.Nagarajan, the defacto complainant and her sister Sankari got the property. The Will of C.B.Nagarajan was duly probated after the demise of C.B.Nagarajan. While so, the accused persons impersonating as Rajeshwari W/o.Balasubramaniam had fabricated a settlement deed dtd. 11/03/2021 alleged to have been executed by Rajeshwari W/o.Balasubramaniam in favour of one Radha and in turn, the said has created a settlement deed in favour of one Prabu vide document dtd. 06/07/2021. The said Prabu, in turn, through his power agent sold the property in favour of one Sameer Kottakkal Umar and the said Sameer Kottalkkal Umar has deposited the title deed with ICICI Bank and availed loan for a sum of Rs.2.00 crores. The said loan amount has been shared by the accused persons as below:- <FRM>JUDGEMENT_54_LAWS(MAD)4_2022_1.html</FRM>