PRIYANGA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/10/2025 for the alleged offence punishable under Ss. 406, 420 of IPC, in Crime No.771 of 2024 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner joined hands with other two accused collected a sum of Rs.12.90 crores from the defacto complainant on the promise of securing a medical college seat in a private institution. However, the petitioner neither secured the admission nor refunded the amount. Hence, a complaint was lodged and the petitioner was arrested.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner, being a lady, is in judicial custody since 11/10/2025 and that she has been falsely implicated in this case only because she is the wife of A2. He further submitted that co-accused/A2 was released on bail. Hence, he prayed to grant bail to the petitioner.