DURAISAMY Vs. INSPECTOR OF POLICE DISTRICT CRIME BRANCH

JUDGEMENT

(1.) PETITION for anticipatory bail.

(2.) OFFENCES alleged are under Sections 120(B), 417, 420, 467, 468, 471 of I.P.C. r/w 82 of Registration Act, 1980.

(3.) ACCORDING to the learned counsel for the petitioners, in describing the property some mistake has crept in the mortgage bond executed in favour of Punjab National Bank, Tiruppur branch. Now, a mountain out of a mole is being made. Possession notice issued by the bank also strengthens this view. Further, in S.A.No.147 of 2012 this matter has also been taken to the Debt Recovery Tribunal, Coimbatore. Second petitioner/A -3 is merely signed as an attestor in the mortgage bond. However, he also has been implicated in this case.