NISHA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/9/2025 for the alleged offence punishable under Ss. 316, 318(4), 333, 351(2) and 238 of BNS in Cr.No.493 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that this petitioner is ranked as A1. The petitioner along with others conspired with a view to avail huge loan amount by using the names of the defacto complainant and other persons, opened various bank accounts without the knowledge of the defacto complainant, and filed GST Returns as if they are doing some business and they are having a huge turnover for the purpose of getting huge bank loan. Accordingly, they have also filed returns, and before obtaining loan, their operation came to light to the defacto complainant. Hence, the complaint was lodged against the petitioner.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner along with others have conducted business with the knowledge of the defacto complainant. Though it is stated that they have opened bank accounts, they are not benefited and they have not cheated any persons on monetary wise and they have not caused any loss to any persons. He further submitted that the petitioner is in judicial custody from 24/9/2025 and ready to abide by any conditions that may be imposed by this Court and one of the co-accused was enlarged on bail. Hence, he prayed for grant of bail to the petitioner.