KARTHIKEYAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 9/1/2026, for the alleged offence punishable under Ss. 420, 465, 468 and 471 of IPC in Cr.No.114 of 2025 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that he joining hands with A1 and other accused, involved in collecting the various bank credentials and other documents of 22 victims. They have started the new bank accounts in the name of the victims and operate the same and further without knowledge of the victims and obtained loans in their names, by using various phone numbers and collected total sum of Rs.2.94crores. Subsequently, they siphoned of the same, which led to the registration of the case. Based on the same, the petitioner was arrested. Hence, the present petition has been filed by the petitioner for seeking bail.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an employee under A1 in this case and the majority of the allegations are against A1. Though the petitioner herein has collected some commission for his employment, he has done the same only on the instructions of A1. He has not directly benefitted from any of the transactions. He further submitted that the petitioner is in custody from 9/1/2026 and he is ready to cooperate with the investigation and also ready and willing to abide by any conditions that may be imposed by this court. Hence, he prayed for grant of bail to the petitioner.