K.MANJUPRIYA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 19/9/2022, for the offences punishable under Ss. 406, 420 r/w 34 of IPC, in Crime No.123 of 2022, on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution as per the defacto complainant is that the accused induced him in the guise of getting him job in Ship and had cheated him to the tune of Rs.3,20,000.00. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the main accused has promoted a company in the name of Center Marine Studies(CMS) and the petitioner was only appointed as an employee in the company for a monthly salary of Rs.15,000.00 and the role assigned to the petitioner was to call the applicants and other than that the petitioner has not committed any offence. He would also submit that the main accused have been arrested and subsequently, enlarged on bail. He would further submit that the petitioner was arrested on 19/9/2022 and she is in custody for more than a month. He would also state that the main accused were taken into police custody and they were returned to judicial custody and as far as this petitioner is concerned, she was not taken into police custody and the further custody of the petitioner may not be required. Therefore, he prays for grant of bail to the petitioner.