JEYAGURU Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/10/2025 for the offences punishable under Ss. 420, 465, 468, 471 and 109 of IPC, in Crime No.1 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner induced the defacto complainant that if he give Rs.1,00,000.00 to her, she will give one Crore for that amount. By believing that in the year 2023, the defacto complainant paid Rs.4,00,000.00 to her. Thereafter, the petitioner failed to return the money and cheated her. 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 in judicial custody from 23/10/2025. Hence, he seeks bail to the petitioner.