RAVI NAIR Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 24/6/2025 for the alleged offence under Sec. 420 of IPC in Crime No.19 of 2024 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioners is that they joined hands with the other accused and cheated the defacto complainant to the tune of Rs.20,00,000.00 (Rupees Twenty Lakhs Only) on the false promise of securing employment in the Income Tax Department. Hence, the present complaint has been registered.

(3.) The learned counsel appearing for the petitioners submitted that the petitioners who have been ranked as A1 and A2, have been falsely implicated in this case. He would further submit that the co-accused have been granted anticipatory bail by this Court in Crl.O.P.No.15486 of 2025 dtd. 21/5/2025 and that the petitioners have been incarcerating for long period from 24/6/2025. He would also submit that the majority of the allegations are against the other accused. The earlier application filed by the petitioners was dismissed by this Court by citing the antecedents of the petitioners. He would further submit that the petitioners undertakes to co-operate for the trial process. Hence, he prayed for the grant of bail to the petitioners.