P. RAJBABU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/10/2025 for the offences punishable under Ss. 420, 465, 468, 471 of IPC, in Crime No.3 of 2025 on the file of the respondent police. seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused persons had received a sum of Rs.35.00 lakhs from the defacto complainant and her relatives on the pretext of investment in the Iridium business by showing a fake RBI Certificate and documents and they have given assurance that the amount that would be invested in the said business will earn high profits. After collecting the amount from them, the accused persons have not repaid the amount to the depositors and cheated them. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and she has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is ready and willing to abide by any conditions which may be imposed by this Court and he is in judicial custody from 23/10/2025. Hence, he seeks bail to the petitioner.