A.SURESH Vs. STATE

JUDGEMENT

(1.) "The petitioner, who apprehends arrest at the hands of the respondent Police for the offence punishable under Ss. 120(b), 406, 420, 468, 471 IPC and Sec. 5 of TNPID Act, 1997 in Crime No.7 of 2022, seeks anticipatory bail.

(2.) The case of the prosecution is that A1 one Raja started companies, namely, New Rise Alayam Nithi Limited, New Rise Alayam Furniture and Metal Mart, New Rise Alayam Jewellers, Rew Rise Alayam Textiles, Dhinam Udhayam Daily Paper and S.From To Couriers Cargo and Parcel Services. They induced the general public and collected huge deposits. Thereafter, they failed to return the profits. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is arrayed as A27 in this case and he is an un-employed youth. The accused company invited applications from the un-employed persons for their company and the petitioner was appointed as Manager in the said company and he received a sum of Rs.15,000.00 as salary. Thereafter, the main accused induced the petitioner that if he deposited huge amount in the company, his salary will be increased. Believing the sweet-coated words of the accused, the petitioner deposited a sum of Rs.26.00 Lakhs in the Company for enhancement of his salary. He would further submit that the company received huge amount from 2810 victim and thereafter, neither returned the amount nor paid the interest. The petitioner herein is only an employee of the accused company. Though the case was registered in the year 2022, till date, no attachment was made and the Investigating Officer has not investigated the case in a proper manner and he harassed the employees, who also victims. Hence, he prayed to grant anticipatory bail to the petitioner.