KANNAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/10/2025, for the alleged offence punishable under Ss. 318(4) of BNS 2023 in Crime No.8 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner who is an employee of Emarld Tyre manufacturing limited had created fake ID and swindled the company fund to the tune of Rs.6,90,324.00. Hence, the complaint.

(3.) Learned counsel appearing for the petitioner submitted that the case is registered based on the false complaint given by the defacto complainant and that the petitioner is an innocent and no way connected with the alleged offence. He would further submit that the petitioner was arrested and is in judicial custody from 23/10/2025. Hence, he prayed bail for the petitioner.