KAVITHA Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 8/10/2022 for the offences punishable under Ss. 294(b), 505(ii) and 506(i) of IPC in Crime No.570 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution due to money dispute, the petitioners have posted the photographs of the daughter and son-in-law of the defacto complainant as 'cheque fraud couple' and thereby, attempted to defame. Hence the complainant.

(3.) The learned counsel for the petitioners would submit that they are innocent persons and the petitioners other than being the friend of A1, they have nothing to do with the alleged offence. He would submit that the defacto complainant has to pay Rs.2,80,000.00 to A1, in respect of which, A1 has already filed a case under Sec. 138 of the NI Act and only in order to take revenge on A1 and the petitioners who are friends of A1, a false complaint has been given. He would further submit that the petitioners are in judicial custody from 8/10/2022. Hence, he prays for grant of bail to the petitioners.