L. MANIKANDAN Vs. STATE

JUDGEMENT

(1.) The petitioners / Accused, who were arrested and remanded to judicial custody on 26/11/2025 for the offences punishable under Ss. 406, 420 of IPC in Crime No.104 of 2025 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioners in the year 2022 have borrowed Rs.20.00 Lakhs from their father and they repaid only Rs.5.00 Lakhs and promised to repay Rs.15.00 Lakhs, but failed to repay the same, when the defacto complainant tried to get the same, and by using the credit card of the defacto complainant, A2 obtained Rs.15,97,972.00 in the year 2023, and transferred the same into the account of A1, but they failed to repay and were absconding and cheated the defacto complainant. Hence the case.

(3.) The learned counsel appearing for the petitioners / accused would submit that the petitioners are innocent and false allegations were made against them and they have been falsely implicated in this case. He would further submit that only due to family dispute, false complaint has been lodged. He would further submit that the petitioners were arrested and they are in judicial custody from 26/11/2025. Hence, he prayed bail for the petitioners.