G.NANDHANAMANGAI Vs. STATE

JUDGEMENT

(1.) The petitioner/A1 in Crime No.702 of 2023, registered by the respondent for the offences under Ss. 406, 468, 471, 420 r/w 109 of IPC with respect to an occurrence which took place on 1/6/2023, seeks bail. The petitioner had been remanded to judicial custody on 21/12/2023.

(2.) It is the case of the prosecution that the petitioner/A1 and the other accused had induced the defacto complainant to execute document in their favour and obtained documents related to the title of the property and cheated the defacto complainant by not paying the sale consideration.

(3.) The defacto complainant has also filed an application seeking to intervene. In the said application, it had been stated that the accused had approached the defacto complainant with a proposal to purchase the house site with building near S.V.Puram, Udumalpet, Tiruppur District. It is stated that the document was executed but consideration of Rs.33,20,000.00 though fixed had not been paid. Under those circumstance, the complaint had been lodged.