CHINNASAMY Vs. STATE

JUDGEMENT

(1.) The petitioners who were arrested and remanded to judicial custody on 11/2/2024 for the offences originally registered by the respondent Police under Sec. 174(3) of Cr.P.C and subsequently, altered to Ss. 294(b), 306 of IPC r/w Ss. 9 and 4 of Tamil Nadu Prohibition of Charging Exorbitant Interest Act, in Crime No.136 of 2024 seek bail.

(2.) The petitioner in Crl.O.P.No.4169 of 2024 is arrayed as A1 and the petitioners in Crl.O.P.No.4185 of 2024 are arrayed as A2 and A3.

(3.) It is the case of the prosecution that the accused had given a sum of Rs.1,00,000.00 to the son the defacto complainant and that was not returned, for which, they had given a complaint to the Police. Dejected over the same, the son of the defacto complainant committed suicide on 10/2/2024.