J.ASHOK Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/5/2022 for the offence punishable under Ss. 420 and 506(2) of IPC in crime No.13 of 2022 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that one, Vijay introduced the first accused to the defacto complainant's husband and A1 claimed that he is running real estate business in the name and style of "Lakshmi Classic Homes Private Limited" and also stated that on making investments in his company, property would be allotted in his favour within one year near Chennai. Believing the said words, the defacto complainant paid a sum of Rs.59,33,134.00. Thereafter, the petitioner along with other accused persons did not purchase any property in the name of the complainant and also failed to return the amount which was received by them. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is neither Director nor the authorized signatory of the company and he did not participate in the day to day affairs of the company. Further, the petitioner did not receive money from the defacto complainant. Hence, he prays to grant bail to the petitioner.