ELANGOVAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 17/6/2023 for the offence punishable under Ss. 341, 395 r/w 397 and 506(ii) IPC in Crime No.495 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that, petitioner is falsely implicated as an accused in Crime No.495 of 2023 for the offences punishable under Ss. 341, 395 r/w 397 and 506(ii) IPC. Petitioner is innocent. Petitioner is in judicial custody from 17/6/2023. Therefore, he prays for grant of bail to the petitioner.

(3.) When the matter was taken up on 8/8/2023, learned counsel for the petitioner submitted that, it is a alleged case of cheating by the accused in a sale of immovable property and non-payment of sale consideration. He further submitted that, now the petitioner is ready to re-transfer the property in favour of the defacto complainant.