T. GOBINATH Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 4/11/2025 for the offences punishable under Ss. 316(4) of BNS, in Crime No. 225 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the defacto complainant is one Mr.T.R.Balasundram, Manager of DJ Alagendran Automobiles Pvt., Ltd., and the 1st accused is in-charge of the 1st floor of the company and when checking the stock list, it was found that the 1st accused sold the things and received money through his bank account by returning the product from the customers with the help of the 2nd accused and they did not pay the amount into the account of the company and they swindled the money from the company. The occurrence happened in between the period from 15/11/2022 to 4/8/2025. Thereafter, a case was registered against the accused. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is in judicial custody from 4/11/2025. Hence, he seeks bail to the petitioner.