PICHANDI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 9/11/2022 for the alleged offences punishable under Ss. 406 and 420 I.P.C., in Crime No.8 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that when the defacto complainant went to Loyola College for his son's college admission, wherein he met the petitioner and become friends. Thereafter, on the representation of the petitioner, he himself and 6 others gave a sum of Rs.72,00,000.00 to the petitioner for getting a job in railway and issued forgery appointment orders to three persons. When it was questioned by him, he returned a sum of Rs.10,00,000.00 and he promised to pay the balance sum of Rs.62,00,000.00 by monthly, but he evaded repayment, thereby cheated the defacto complainant. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that being a Government Teacher, the petitioner was falsely implicated in this case for the reason that he was closely related with A1. He would submit that he is no way connected with the offence and he has not at all committed any offence as alleged by the respondent police. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 39 days from 9/11/2022. Hence, he prayed to grant bail to the petitioner.