ANITHA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 9/10/2025, for the alleged offence punishable under Sec. 406 and 420 of IPC in Crime No.369 of 2024, on the file of the respondent police, seeks bail.

(2.) The allegation against this petitioner is that, the petitioner collected Rs.20.00 lakhs from the defacto complainant under the pretext of returning 4 crores of money to be invested in the name of the trust run by her. Subsequently, it was revealed that she made a false promise and collected the money.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is in incarceration from 9/10/2025 and she is a lady and in this case investigation has been concluded and the final report was filed and is ready to cooperate with the trial process. Hence, he prays to grant bail to the petitioner.