Jeyaguru vs State Of Tamilnadu

S.Srimathy, J

The petitioner, who was arrested and remanded to judicial custody on 23.10.2025 for the offences punishable under Sections 420, 465, 468, 471 and 109 of IPC, in Crime No.1 of 2025 on the file of the respondent police, seeks bail.

The case of the prosecution is that the petitioner induced the defacto complainant that if he give Rs.1,00,000/- to her, she will give one Crore for that amount. By believing that in the year 2023, the defacto complainant paid Rs.4,00,000/- to her. Thereafter, the petitioner failed to return the money and cheated her. Hence, the complaint.

The learned counsel for the petitioner submitted that the petitioner is an innocent person and she has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is in judicial custody from 23.10.2025. Hence, he seeks bail to the petitioner.

The learned Additional Public Prosecutor submitted that the petitioner along with the other accused cheated the defacto complainant and others and also submitted that no previous case is pending against the petitioner.

Taking into consideration of the facts and circumstances of the case and also considering the period of incarceration suffered by the petitioner, this Court is inclined to grant bail to the petitioner, subject to the following conditions:

Accordingly, the petitioner is ordered to be released on bail on executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate No.I, Tirunelveli, and on further conditions that :-

[a] the petitioner and the sureties shall affix their photographs and left thumb impression in the surety bond and the Magistrate may obtain a copy of their Aadhaar card or bank pass book to ensure their identity.

[b] on condition that the petitioner shall deposit a sum of Rs.25,000/- (Rupees Twenty Five Thousand only) to the credit of the crime number, at the time of producing sureties, on such deposit the learned Magistrate shall accept the sureties; and shall deposit, another Rs.25,000/- on or before 06.02.2026; if any# default in payment of installments, the bail granted will be automatically dismissed;

[c] the petitioner shall report before the respondent police daily at 10.30 a.m., until further orders.

[d] the petitioner shall not tamper with the evidence or witness either during investigation or trial.

[e] the petitioner shall not abscond either during investigation or trial.

[f] On breach of any of the aforesaid conditions, the learned Magistrate/Trial Court is entitled to take appropriate action against the petitioner in accordance with law as if the conditions have been imposed and the petitioner is released on bail by the learned Magistrate/Trial Court himself as laid down by the Hon'ble Supreme Court in P.K.Shaji vs. State of Kerala [(2005)AIR SCW 5560].

[g] If the accused thereafter absconds, a fresh FIR can be registered under Section 269 BNS.