MAHALAKSHMI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/10/2022, for the offences punishable under Ss. 420, 465, 467, 468 and 471 of IPC, in Crime No.2 of 2021, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution as per the de-facto complainant/Dharaneeswaran, Deputy Director, Office of the Advocate General of Tamil Nadu, High Court of Madras is that the accused induced the gullible persons informing that they could get jobs in the office of the Advocate General of Tamil Nadu, High Court of Madras, had received a huge amounts from them and thereafter, by issuing fabricated forged appointment orders, cheated them. Further they have also forged the signature of the Registrar General, High Court of Madras and misused the seals of the Advocate General, High Court of Madras. Hence the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and she has been falsely implicated in this case. He would further submit that the allegations as against the petitioner is that on the instructions given by the main accused, she had collected amount from the victims and handed it over to the main accused, for which she has received commission from the main accused. He would also submit that the petitioner is in custody from 20/10/2022, whereas, her husband died on 15/10/2022 by committing suicide and she has to take care of her two minor children. He would also state that the main accused against whom the allegations are serious has been granted with bail by this Court in Crl.O.P.No.18262 of 2022 dtd. 2/8/2022 and hence, he prays for grant of bail to the petitioner.