BABU Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/11/2025 for the offences punishable under Ss. 420, 34, 294(b) and 506(1) of IPC in Crime No.15 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, A1/ Perumal along with one Balakrishnan owned a large extent of land in Tiruvannamalai District and they joined hands with other accused developed the lands into approved plots and collected a sum of Rs.1.30 crores from 205 prospective land buyers with the promise of selling the said plots to them; that subsequently, the said Balakrishnan was dead and the portion of the subject property, which belongs to Balakrishnan were devolved to his legal heirs; that thereafter, they colluded with other accused, neither registered the said plots in favour of the prospective buyers nor returned back the money. Hence, a complaint was lodged by the defacto complainant, who is one of the victim in this case, subsequently a case was registered and the petitioner herein, who is the son of the said Balakrishnan was arrested.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner herein is the son of Balakrishnan, who along with other accused namely Perumal developed their lands into approved plots and collected money from the prospective buyers for selling the same to them; that since the said Balakrishnan died, there arouse a civil dispute between the legal heirs of the Balakrishnan and A1/ Perumal regarding the partition of the subject property, therefore the plots could not be conveyed to the prospective buyers, hence a false complaint has been lodged against them. He also submitted that the petitioner herein had filed affidavit stating that the subject lands are still available for the disposal to the parties and further it is a subject matter of the civil suit pending in O.S.No.231 of 2023 on the file of the learned Additional District Judge (FTC) at Arni, Tiruvannamalai and further,the petitioner will not alienate the same in any manner to any third party during the pendency of the above criminal case. He further submitted the petitioner is in judicial custody since 11/11/2025 and except this petitioner, no other persons were arrested in this case; and that the petitioner is ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioner.