EABY KUNJUMON Vs. STATE

JUDGEMENT

(1.) The petitioners, who apprehend arrest at the hands of the Respondent police for the offence punishable under Ss. 120 B and 420 IPC in Crime No.68 of 2023 on the file of the Respondent police, seek anticipatory bail.

(2.) All these three petitions came up for consideration earlier before a learned Single Judge of this Court who had heard arguments on 19/9/2023 and pronounced the following order on 29/9/2023:

(3.) Thereafter, the matter had come up before this Court and a further counter had been filed by the respondent, wherein, it had asserted that the measurement of the land area as given by the Engineer, Raghuraman and extracted in the order of the learned Single Judge was correct. It had also been stated that the 1st accused was served with notice under Sec. 41A Cr.P.C., but that he had neither appeared nor co-operated during the course of investigation. He had also not produced any documents for verification. He had then absconded from his residential address. It had further been stated that he had availed housing loan by producing fake land documents and false valuation reports. He had failed to repay the loan. It had also been stated that there was sharing and diversion of funds of the loan proceeds from the 2nd accused. It had been stated that out of Rs.44.48 Lakhs, Rs.9.00Lakhs was transferred to the bank account of A3, who was the mediator for furnishing the housing loan. Later A3 had transferred Rs.4.69 Lakhs to the account of 1st accused. It had been stated that A3 had been remanded to custody on 21/9/2023.