SAMATHANAM ELIZA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/10/2025 for the offences punishable under Ss. 316(2), 318(4), 340(2) of BNS, in Crime No.13 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the defacto-complainant and the accused persons were jointly running an agent business for getting job at abroad, for which, the defacto-complainant received various amounts from 26 persons and handed over the same to this petitioner and A1, they have promised to make arrangement of job at abroad for the said 26 persons. To that effect, this petitioner and A1 receive a sum of Rs.42,00,000.00 through bank transaction and further this petitioner received a sum of Rs.5,50,000.00 as cash, but after receiving the above said amount, this petitioner and A1 did not make any arrangement for getting job in abroad to the said 26 persons and thereby they cheated the said amount. Hence, the case

(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 A1 had already been granted bail by this Court in Crl.OP(MD).No.12247 of 2025 dtd. 31/7/2025. He further submitted that the petitioner is willing to abide by any stringent conditions that may be imposed by this Court. He further submitted that the petitioner is in judicial custody from 14/10/2025. Hence, he seeks bail to the petitioner.