AMJATH KHAN GORI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner/A2, who was arrested and remanded to judicial custody on 1/7/2024 for the offences punishable under Ss. 406, 420 and 506(ii) of IPC (Correspondent Ss. 316(2), 318(4) and 61 of BNS, 2023) and Sec. 5 of Tamil Nadu Protection of Interest of Depositors Act, (Financial Establishment) Act, 1997, in Crime No.03 of 2011 on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused persons have started a financial institution in the name of Green Life Finance and published propaganda on various plan schemes, by believing the said schemes, totally there are 1112 depositors deposited their deposit in the said Company, thereafter, a sum of Rs.12,65,65,420.00 were not returned to the depositors. Further, the petitioner along with other accused persons have cheated the depositors. Hence, the case was registered.

(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 in judicial custody from 1/7/2024. Hence, he seeks bail to the petitioner.