M. DINESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 27/8/2025 for the offences punishable under Ss. 316(2), 318(4), 323, 60, 191(2) of BNS, in Crime No.451 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner and other accused have cheated the poor people in the guise of arranging bank loan, and they have opened bank accounts in their name and also using their address and Aadhar card, they bought many SIM cards and by using the SIM cards, they have cheated many people to arrange online job for them and looted money from them. 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 driver of the vehicle and he is ready and willing to abide by any conditions which may be imposed by this Court. Hence, he seeks bail to the petitioner.