G.SARAVANAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners who apprehend arrest at the hands of the respondent police for the offences punishable under Sections 420 & 406 I.P.C, registered in Crime No:236 of 2020 on the file of the respondent seek anticipatory bail.

(2.) The case of the prosecution is that the defacto complainant invested a sum of Rs.10,00,000/- with the petitioners' Merido Consultancy Services (P) Ltd herein. The Petitioners ensured to repay a sum of Rs.70,000/- for interest and Rs.70,000/- for the original amount per month to the defacto complainant. Thereafter, he received Rs.5,60,000/- only for four months and thereby the defacto complainant cheated the remaining amount and also failed to pay the interest for the subsequent months.

(3.) The learned counsel for the petitioners would submit that so far the petitioners repaid a sum of Rs.5,60,000/- and they are ready to settle the remaining amounts to the defacto complainant.