SANKAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/A5, who was arrested and remanded to judicial custody on 27/10/2023 for the alleged offences punishable under Ss. 417, 420, 463, 465, 468, 471, 120(b) IPC, in Crime No.19 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the defacto complainant and his wife purchased a vacant site from A1 and A2 to the tune of Rs.15.00 lakhs. When they tried to fix borewell in the above said land, one Veerachamy and his son Kannadasan stated that the said land belongs to them. Thereafter, it was found that already the petitioner/A5 sold the property to one Rengarajan and Rukmani. The petitioner and other accused cheated the defacto complainant by fabricating documents and sold the property belongs to the other persons to the defacto complainant. Hence, the complaint.

(3.) The learned Counsel appearing for the petitioner would contend that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. Hence, he prays for bail to the petitioner.