K.SATHISH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/11/2022 for the alleged offence under Ss. 294(b), 506(ii) and 420 of I.P.C. in Crime No.553 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that the defacto complainant entered into part agreement with the petitioner in unregistered sale deed on 16/12/2019 and received an advance of Rs.10,60,000.00. The remaining balance amount of Rs.36,00,000.00 was assured to pay within three months, but he failed to pay part of remaining amount for the past three years. While being so, the petitioner's wife filed a suit for specific performance and the defacto complainant filed the present complaint. Acordingly, the complaint was registered against the petitioner.

(3.) The learned counsel appearing for petitioner submitted that he is no way connected with the offence and he has not at all committed any of offence as alleged by the respondent police. He would submit that he has been falsely implicated in this case and he will abide by any condition imposed by this court. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 43 days from 13/11/2022. Hence, he prayed to grant bail to the petitioner.