V.ESWARAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/1/2024 for the offences under Ss. 409, 465, 466, 477(A), 468, 471, 472 and 109 of IPC and under Ss. 13(2) r/w.13(1)(c), 13(1)(d)(i) r/w. 13(1)(a) of Prevention of Corruption Act, 1988 in Crime No.03 of 2022 on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that in 2008, the lands belong to the Government comprised in Survey No.814, which was classified as Poramboke was allocated by the revenue officials in favour of the private individuals without following any procedure and the pattas were approved by the Government officials namely Ananthi/A7 and Jeyapritha/A8. Now the allegation against the petitioner is that with help of the Government officials, he obtained a patta on 7/8/2008 and the same was mutated in favour of the private individuals. The petitioner is one of the private individuals and he is one of the beneficiary of said pattas. Hence, the complaint. Thereby, the petitioner was arrested and remanded to judicial custody on 30/1/2024. Hence, the present petition has been filed seeking bail.

(3.) The learned senior counsel appearing for the petitioner would submit that the petitioner is no way connected with the alleged offence and he has been falsely implicated in this case. He further submitted that except this petitioner, all the co-accused were enlarged on bail. He is in custody for more than 22 days. This Court may grant interim bail, enabling the petitioner to cancel the documents, which was mutated by him, if it is not already cancelled.