PALPANDI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 17/11/2025 for the offences punishable under Ss. 406 and 420 of IPC, in Crime No.276 of 2025 on the file of the respondent police. seeks bail.

(2.) The case of the prosecution is that the petitioner along with the other accused had received a sum of Rs.6,55,000.00 from the defacto complainant on the pretext of arranging a job for him at Singapore and they have neither returned the money to the de facto complainant nor secured a job for him. 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 17/11/2025. Hence, he seeks bail to the petitioner.