R.MANIKANDAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The respondent police registered a case as against this petitioner in Crime No.51 of 2024 for the offence under Ss. 409 and 506(ii) IPC and remanded him into judicial custody on 10/2/2024. Therefore, the petitioner has filed this petition seeking bail.

(2.) The petitioner is arrayed as A7 and he was working as a Manager in Ishwarya Gold Finance Company run by A1. The case of the prosecution is that the defacto complainant has availed a gold loan of Rs.1,30,000.00 from A1, by pledging the gold jewels weighing 194 grams, which were sold by the Finance Company, through auction sale without issuing any notice to the defacto complainant. When the same was questioned by the defacto complainant, he was criminally intimidated by the accused persons. Hence, the case.

(3.) The learned counsel for the petitioner submits that the petitioner was working as a Manager in the Finance Company run by A1. Due to money dispute between A1 and the defacto complainant, the petitioner has been falsely implicated in this case and there is no specific overt act as against the petitioner. However, he is languishing in jail from 10/2/2024.