A.SABITANAND SAHA Vs. STATE

JUDGEMENT

(1.) The respondent police registered a case as against this petitioner in Crime No.02 of 2022 for the offence under Ss. 419, 420, 465, 467, 468, 471 and 447 of IPC and remanded him into judicial custody on 14/3/2024. Therefore, the petitioner has filed this petition seeking bail.

(2.) The petitioner is the son of the de-facto complainant. His father is having a property to an extent of 6.5 cents in Plot No.88 Anbalagan Nagar, Ayan Papakudi Village, Madurai South Taluk. The petitioner's father is said to have purchased this property through a registered sale deed dtd. 3/9/1984. When he verified with the encumbrance certificate in the year 2020, he found that the above said property was alienated in favour of one Mariammal by way of registered document on 28/1/2020 before the Joint Sub Registrar ' IV, Madurai. Therefore he has lodged a complaint before the respondent Police. The respondent Police has also registered the same on 6/1/2022 and arrested the petitioner on 14/3/2024.

(3.) The learned Counsel for the petitioner submits that only based on the confession statement of the one Vikram, the petitioner has been arrested in this case. The said Mariammal, who purchased the property by impersonation filed a suit in the year 2020 itself, wherein she pleaded that from Anadhisha, she got the document registered and she has not mentioned any involvement of the petitioner. The said Mariammal is the sister of a Sub-Registrar and she managed to delete her name in the FIR as if she is a bonafide purchaser. She did not lodge any complaint against others. She did not intervene in the bail application filed by the said Vikram. It is a story cooked upon by her, in order to escape from the allegation by pressurising the de- facto complaint to leave the property.