RAMACHANDIRAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 10/9/2023, registered by the respondent Police for the offences under Ss. 406 and 420 of IPC, in Crime No.529 of 2023, seeks bail.

(2.) It is the case of the learned counsel for the petitioner that the petitioner is running a printing business which business is also being run by the defacto complainant.

(3.) It is stated that the defacto complainant, to avoid tax, had permitted the customers to pay the amounts payable to the defacto complainant for service rendered to the mobile number of the petitioner herein.