JAYA SELVI Vs. STATE

JUDGEMENT

(1.) The petition has been filed by the defacto complainant in Cr.No. 2 of 2023 registered under Ss. 406, 420, 294(b) and 506(i) of IPC by the first respondent seeking to cancel the bail granted to the second respondent /accused by the Judicial Magistrate-I, Ulundurpet in C.M.P.No. 3002 of 2023 dtd. 13/7/2023.

(2.) The second respondent is the first accused in Cr.No. 2 of 2023 registered on 2/1/2023 under Ss. 406, 420, 294(b) and 506(i) of IPC.

(3.) It is the case of the prosecution that the accused were running a chit fund and had cheated the petitioner to a sum of Rs.10,00,000.00. A sum of Rs.2,00,000.00 had been repaid through the bank account of the daughter of the petitioner/defacto complainant and another sum of Rs.10.00 lakhs had been repaid by cash. There was a balance of Rs.38,66,650.00 to be repaid. The petitioner had therefore lodged a complaint leading to registration of FIR in Cr.No. 2 of 2023 under the aforementioned provisions.