UMADEVI Vs. STATE

JUDGEMENT

(1.) The Petitioner, who was arrested and remanded to Judicial Custody on 2/11/2018, for an offence under Ss. 120-B, 406 and 420, I.P.C. and Sec. 5 of TNPID Act, in Crime No.3 of 2018, on the file of the Respondent Police, seeks bail.

(2.) The case of the Prosecution is that the Petitioner's husband named Jagadeeswaran was involved in construction business and was also running Finance Business in the name of various firms. He used to collect money from the General Public by assuring that he will construct and hand over the houses. However, the Accused persons failed to keep up the promise. By utilising the various amounts collected from the Public, the Accused persons purchased various movable and immovable properties in their names. There are totally 10 Accused persons in this case and A1 to A6 are the various firms run by the Accused persons, A7 is the husband of this Petitioner, who had collected the deposits and purchased the movable and immovable properties and this Petitioner is added as A10 on the ground that she was also involved in the entire transaction.

(3.) The Accused person had collected from nearly 65 Depositors, a sum of Rs.2,71,90,350..00 The husband of the Petitioner, who was arrested, was initially granted Bail and thereafter the bail was cancelled by an Order dtd. 14/11/2018.