RAMDOSS Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 29/9/2025, for the alleged offence punishable under Ss. 120B, 201, 420, 465, 458, 472, 471 of IPC r/w 511 of IPC in Crime No.1 of 2024, on the file of the respondent police, seeks bail.

(2.) The allegation of this petitioner is that this petitioner joining hands with other 15 accused involving in printing distribution of various certificates including Annamalai University Degree certificates to various persons. Hence, the case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that the petitioner was arrested and he is in judicial custody from 29/9/2025 and is ready to abide by any conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the petitioner.