G.BALASUBRAMANIYAN Vs. STATE

JUDGEMENT

(1.) These petitions are filed under Sec. 439 Cr.P.C., to enlarge the petitioners on bail, pending investigation, in Crime No.13 of 2022, on the file of the respondent police.

(2.) The case of the prosecution in brief is as follows:

(3.) The learned counsel for the petitioner in Crl.O.P.No.16328 of 2023 submitted that this petitioner is from Chennai and he has no role in the alleged impersonation, fabrication, forging of documents and in the sale of the property. He has not received any money. He is in judicial custody from 24/6/2023. Thus, he seeks bail. Similarly, the learned counsel for the petitioner in Crl.O.P.No.17334 of 2023 submitted that this petitioner has also no connection with the alleged impersonation, fabrication and forging of documents. He was not paid any money. There is no incriminating material available against him. He is in judicial custody from 24/6/2023 and thus seeks bail.