A.V.UDAYAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner/A4 who was arrested and remanded to judicial custody on 6/2/2024 for the offences registered by the respondent Police under Ss. 465, 467 and 470 IPC, in Crime No.7 of 2023, seeks bail.

(2.) The case of the prosecution is that the Sub-registrar, Virugambakkam, had sent a letter to the Joint -II-Sub-registrar, Saidapet, to provide a scanned copy of index I, II, Thumb Impression Register in respect of document No.1231/1979/Book-I on the file of the Joint -II Sub-registrar, South Chennai, for verification in connection with the documents submitted by one Mari for registration of General Power of Attorney in favour of one Sakthi Kumar and the same was kept pending vide Doc.No.P20 and P21 of 2022 of the Sub-registrar Office, Virugambakkam. On scrutinisation of documents in respect of the said document at the Joint II Sub registrar Office, Saidapet, it revealed that some of the middle pages of thumb impression registers were damaged and tampered. On enquiry, the settlement deed submitted by the said Mari for registration of general power of attorney was found to be forged. Hence the case.

(3.) The learned counsel for the petitioner stated that A1 had been granted bail by the Sessions Court and A2 and A3 had been granted bail by the learned Single Judge of this Court in Crl.O.P.No.28977 of 2023 on 29/12/2023. The main allegation against petitioner is that he has signed as V.Kumar to hide his name and also received a sum of Rs.6,00,000.00 as consideration.