SURESH Vs. STATE

JUDGEMENT

(1.) Challenging the order of rejection of bail petition, the appellant instituted this appeal.

(2.) According to the appellant, without knowing the fact that the land in S.Nos.224 and 225/2 situated at Koodalur Village, Sankari Taluk, Salem District is panchami land, he purchased the said land from the defacto complainant, which originally belongs to the forefathers of the defacto complainant. It is claimed by the appellant that he was falsely implicated in Crime No.399 of 2018 on the file of the respondent police based on the alleged complaint given by the defacto complainant for the offences under Sections 420, 465, 468 and 471 IPC r/w Section 3(1)(f) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act 2015. It is also claimed by the appellant that his name was not found in the First Information Report. However, apprehending arrest, he filed Crl.O.P.No.24288 of 2019, wherein, this Court by order dated 10.09.2019 directed him to surrender before the trial Court and seek for bail, which was directed to be considered on the same day on merits. The time limit granted therein was extended on 15.11.2019 in Crl.O.P.No.16647 of 2019. Accordingly, the appellant surrendered before the trial Court and filed a petition for bail, which was rejected by the trial court vide the impugned order.

(3.) Heard the learned counsel for the appellant and the learned Additional Public Prosecutor.