SASIKUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/Accused No.4, who was arrested and remanded to judicial custody on 22/9/2025 for the offences punishable under Ss. 406, 420 and 120(B) of I.P.C. and Sec. 5 of TNPID Act, in Pc.No.25 of 2013 on the file of Special Court under TNPID Act, 1997, Madurai, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused were running a financial establishment in the name of zara finance and swindled huge money from the depositors. Therefore, the aforesaid crime was registered and was taken cognizance as C.C.No.25/2013 on 30/1/2013. In the above case NBW was issued, on 13/11/2024 for his non-appearance on the date of hearing. Hence, NBW was executed on 22/9/2025 and petitioner remanded in judicial custody. The bail petition filed in Cr.M.PNo.555/2025 in C.C.No.25/2013 was dismissed on 17/10/2025. Hence, this case.

(3.) The learned counsel for the petitioner submits that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. However, he has been arrested and he is languishing in jail from 22/9/2025. Further, the petitioner has submitted his medical records wherein it is stated that he is suffering from cyst. Therefore, he prays for grant of bail.