K.S.SUDHA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/10/2022, for the offences punishable under Ss. 408 and 420 IPC @ 408, 420 &120(B) IPC, in Crime No.2 of 2021, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with the other accused persons have pledged fake jewels and obtained loan for a sum of several lakhs. In so far as the petitioner is concerned, she obtained loan for a sum of Rs.1,69,400.00. Hence, the case.

(3.) The contention of the learned counsel appearing for the petitioner is that the petitioner had obtained a jewel loan from the Tamil Nadu Industrial Co-Operative Bank Ltd (TAICO Bank) to the tune of Rs.1,69,400.00. He further submitted that the petitioner had so far paid a sum of Rs.49,000.00 towards her jewel loan and she has to pay a sum of Rs.1,20,400.00 in principal, which she is ready to deposit. He also submitted that in a similar circumstances, this Court in Crl.O.P.No.20094 of 2021 dtd. 27/10/2021 had granted bail with regard to the co-accused. He further stated that the petitioner is in prison from 11/10/2022 and hence, he seeks for grant of bail to the petitioner.