MARIYA SEKA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 31/10/2025 for the offences punishable under Sec. 318(4) of BNS, 2023 and Sec. 66(D) of Information Technology Act, , in Crime No.17 of 2025 on the file of the respondent police. seeks bail.

(2.) The case of the prosecution is that the petitioners have received a sum of Rs.77,000.00 through online from the Defacto complainant for the purpose to purchase bricks from the petitioners. Since the petitioners have failed to supply goods and thereby cheated the Defacto complainant Hence, the complaint.

(3.) The learned counsel for the petitioners submitted that the petitioners are innocent persons and they have not committed any offences as alleged by the prosecution. He further submitted that the petitioners are ready and willing to abide by any conditions which may be imposed by this Court and they are in judicial custody from 31/10/2025. Hence, he seeks bail to the petitioners.