B.SNEHASHISH MUKHERJEE Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/5/2023, in connection with Crime No.2 of 2022 registered for the offences under Ss. 120(b), 467, 468, 471, 420, 511 of IPC and 66D of Information Technology Act on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution as per the defacto complainant is that the petitioner who is the first accused in this case had conspired with the other accused and induced the defacto complaint on the false promise of supplying nitrile gloves and had received an amount of Rs.4.00 Crores and above and had cheated the defacto complainant. Hence the case.

(3.) Learned counsel appearing for the petitioner would submit that this is second application for bail. He would submit that the petitioner was arrested by the respondent police on 13/5/2023 and he is in custody for more than 83 days. The earlier application for bail in Crl.OP.No.14015 of 2023 was dismissed on 27/6/2023, since it was stated that the investigation was pending. He would submit that the investigation has now been completed and the final report has been filed before the Chief Judicial Magistrate Court, Tiruppur and thereby, he would seek for bail.