S.NAVEEN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/Sole Accused, who was arrested and remanded to judicial custody on 4/12/2023 for the offence punishable under Ss. 406 and 420 of IPC in Crime No.30 of 2023, on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that the petitioner was introduced by one Gunesekaran to the defacto complainant. The petitioner gave a false promise that if the defacto complainant is deposited the amount in the Officers Training Academy, he will get 40% of profit. On believing his words, the defacto complainant deposited a sum of Rs.10,70,000.00. Thereafter, the petitioner neither gave profit nor returned the amount. Thereby, the defacto complainant made a complaint before the Law Enforcing Agency.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent and he has been falsely implicated in this case. He would further submit that the petitioner was arrested and remanded to judicial custody on 19/17/2023. However, the petitioner, without prejudice to his rights, is ready to deposit a sum of Rs.4,00,000.00(Rupees Four Lakhs only)to the credit of crime number and on such deposit, the learned Magistrate shall disburse amount of Rs.1.00 Lakh to each victim after obtaining a proper affidavit. In the event of petitioner succeeding in the present case, the deposited amount will be refunded to him. Hence, he prayed to grant bail to the petitioner.