NP.NATARAJAN Vs. STATE

JUDGEMENT

(1.) The petitioner/ A8, who was arrested and remanded to judicial custody on 13/10/2023 for the alleged offence punishable under Ss. 342, 302, 109 and 201 IPC in Crime No.121 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that one Suresh @ Suresh Kumar worked in NPN Ghee Production Company and he cheated a sum of Rs.6,00,000.00 and the said Sureshkumar was paid Rs.3,50,000.00 to the Company and he denied to repay the balance amount. Therefore, the accused persons tied the hands and legs of the said Sureskumar and Strangulated his neck and caused death. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is innocent and he has not committed any offence as alleged by the prosecution and his name has been falsely implicated in this case. He would further submit that the petitioner is in jail from 13/10/2023 and the co-accused was already released on bail and hence, he seeks bail.