ELANGOVAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 17/6/2023 for the offence punishable under Ss. 341, 395 r/w 397 and 506(ii) IPC in Crime No.495 of 2023 on the file of the respondent police, seeks bail.

(2.) When the matter was taken up for hearing on 11/8/2023, it was averred by the learned counsel for the petitioner that, petitioner was ready to re-transfer the property in favour of the defacto complainant. To facilitate the re-transfer, interim bail was granted with conditions.

(3.) In pursuance of the undertaking given, it is now informed that, petitioner had executed sale deed in favour of the defacto complainant on 18/8/2023. In support of this submission, xerox copy of the sale deed is also produced for perusal of this Court.