C. KESARI Vs. STATE

JUDGEMENT

(1.) The petitioner, who apprehends arrest at the hands of the respondent police for the offences punishable under Ss. 419, 420, 465, 467, 468, 471, 473, 120B of IPC in Crime No.23 of 2025, on the file of the respondent Police, seeks anticipatory bail.

(2.) The case of the prosecution is that the petitioner is ranked as A2. The first accused had alleged to have fabricated and forged the power of attorney in respect of 15 cents of immovable property belongs to Nandhagopal, Saraswathi of Singapore, situated at Palanthandalam Village, Sri Perumpudur Taluk, Kancheepuram District on 8/8/2006, and based on the said power of attorney, alienations were made in favour of the petitioner on 9/8/2006 by a document No.4589/2006 registered at Sub Registrar Office, Padappai. The petitioner is arrayed as A2 on the ground that he purchased the said property from A1 during the year 2006. Hence the case.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case and he is ready to abide by any stringent condition that may be imposed by this Court. Hence, he prayed for anticipatory bail to the petitioner.