RAJILASREE Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/3/2023 at the hands of the respondent police for the alleged offences punishable under Ss. 447, 465, 467, 468, 471 and 120(B) of IPC in Crime No. 6 of 2023, seeks bail.

(2.) The case of the petitioner is that she is the granddaughter of one Mariammal, who is the legal heir of one Kuttarammal, who living in the disputed property in S.No.2928, situated at Varadammal Garden, Purasaiwalkam Taluk, admeasuing 40 grounds and 2200 sq.fts. The said Mariammal had executed a settlement deed in favour of the petitioner in D.No.4645 of 2008, SRO, Purasaiwalkam on 15/12/2008. When the third parties interfered with the possession, the petitioner filed a suit in O.S.No.438 of 2009 for permanent injunction and the same was decreed in favour of the petitioner on 8/3/2012. There was no claim made by the defacto complainant at that time, now only the document was produced claiming the title.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is no way connected with this offence. She is only a beneficiary as per the settlement deed. It was executed by her grandmother Mariammal in favour of the petitioner. Hence, he prays to grant of bail to the petitioner.