J.VIYAGAPPAN Vs. STATE

JUDGEMENT

(1.) The petitioner/Accused No.1, who was arrested and remanded to judicial custody on 20/9/2022 for the offences punishable under Ss. 406, 420, 468 and 471 of IPC, in Crime No.428 of 2021, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused received a sum of Rs.1,53,70,000.00 from the de-facto complainant and 20 various person by assuring that they would arrange government job in various departments. Thereafter, failed to secure the job and repay the amount. Hence, the complaint.

(3.) The learned counsel for the petitioner would submit that this is the petitioner's third bail application and the earlier two applications were dismissed by this Court in Crl.O.P(MD) Nos.17814 and 18554 of 2022, dtd. 6/10/2022 and 19/10/2022. He would further submit that the petitioner is an innocent person and he did not commit any offence as alleged by the prosecution and he is in judicial custody from 20/9/2022. However, he would further submit that the petitioner shall abide any condition imposed by this Court. Hence, he may be released on bail.