SENTHAMIZH PANDIYAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/9/2022 for the offences punishable under Ss. 419 and 420 of IPC and 66D of IT Act, in Crime No.44 of 2022 on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution as per the defacto complainant Vasu is that he got acquainted with one Pandiyan through Facebook and the said Pandiyan had induced him in the guise of giving promise and an assurance of obtaining a job in abroad, received a sum of Rs.1,00,000.00 and his passport from him and later, cheated him. Hence the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been arrested only based on the mistaken identity. He would further submit that the petitioner's name is Senthamizh Pandiyan and he has no connection with the said Pandiyan. He would further submit that the petitioner was arrested on 28/9/2022 and he is in custody for the past 50 days, thereby he seeks for grant of bail to the petitioner.