M.CHAKRAVARTHY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner / Sole Accused, who was arrested and remanded to judicial custody on 19/1/2024 for the alleged offence punishable under Ss. 294(b), 406, 420, 468, 376, 493 and 506(1) IPC in Crime No.768 of 2023 on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that the petitioner has registered his name with false particulars in the Bharat Matrimony and contacted the defacto complainant and convinced her for marriage and based on the said promise, the petitioner had cheated gold jewels and Rs.33,00,000.00 from the defacto complainant. Hence the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person. He would further submit that the petitioner is in judicial custody for more than 46 days. He would further submit that the petitioner has given a sum of Rs.18,00,000.00 by way of Demand Draft to the defacto complainant and prior to that, Rs.1,00,000.00 has been given to her. He would further submit that gold articles has been handed over to the defacto complainant and the remaining balance amount of Rs.14,00,000.00 will be paid to the petitioner within a period of three months from the date of enlarging the bail to the petitioner by this Court and hence, he prays for grant of bail.