RAYAPPAN T. Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/12/2025 for the offences punishable under Ss. 66D of IT Act and 318(4) of BNS, in Crime No.40 of 2024 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused persons had contacted the defacto complainant by sending a screen shot that claimed substantial profits could be earned through trading. Believing the words of accused person, the defacto complainant had deposited a sum of Rs.18,12,471.00 in various installment and thereafter, the accused persons refused to return the amount. Further, the bank account stands in the name of this petitioner and he received an amount of Rs4,31,500/- as commission. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. 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 13/12/2025. Hence, he seeks bail to the petitioner.