MANIGANDAN PADMANABAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 8/10/2022 for the offences punishable under Ss. 406, 420, 465, 468 r/w 34, 120(b) of IPC in Crime No.189 of 2022 on the file of respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with the accused induced the de-facto complainant under the guise of obtaining job as probationary officer in State Bank of India, had received an amount of Rs.20,00,000.00 and cheated him. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been roped in this case based on the confession statement recorded from the main accused. He would submit that as per the prosecution, the allegation against the petitioner is that he has received a commission for connecting the victim with the main accused. He would further submit that the co-accused in this case has been granted with bail by this Court in Crl.O.P.No.27639 of 2022 vide order dtd. 11/11/2022. He would also submit that the petitioner was arrested on 8/10/2022 and he is in custody for more than a month and therefore, he prays to grant bail to the petitioner.