S.VIGNESH Vs. STATE

JUDGEMENT

(1.) The petitioner/ A4 who was arrested and remanded to judicial custody on 13/9/2023 registered by the respondent Police for the offences under Ss. 120B, 420, 465, 467, 468 and 471 of IPC in Crime No.170 of 2023, seeks bail.

(2.) It is stated that A3 had constituted him as his Power of Attorney agent. A3 died. The charges have naturally abated against A3. As against A4/petitioner herein, he had sold the property on the basis of Power of Attorney to A2.

(3.) It is also seen that A1 and A2 had already been granted bail.