Karunamoorthi vs State Of Tamilnadu

S.Srimathy, J

The petitioner/A4, who was arrested and remanded to judicial custody on 09.09.2025 for the offences punishable under Sections 120B, 420, 465, 468, 471 of the Indian Penal Code, 1860, and Sections 3 & 5 of Emblems & Name(Prevention of Improper Use) Act, 1950, in Crime No.2 of 2025 on the file of the respondent police, seeks bail.

The case of the prosecution is that the petitioner and other accused persons induced the defacto complainant to invest money in the 'Savarimuthu Aruldoss Memorial Trust' by promising that the defacto complainant will get more money because the Trust will get large foreign funds. Believing their words, the defacto complainant deposited a total sum of Rs.11,00,000/-(Rupees Eleven lakhs only) on various occasions. But they did not refund the amount. Hence, the complaint.

3.The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He would further submit that the petitioner is no way connected with the case, a false case has been lodged as against the petitioner. He would further submit that the petitioner is in custody from 09.09.2025. Hence, he seeks bail.

4.The learned Additional Public Prosecutor appearing for the respondent would submit that no previous case is pending against the petitioner and investigation has been completed. However, he objected to grant bail to the petitioner.

Taking into consideration of the facts and circumstances of the case and the nature of offence , 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 separate 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 Judicial Magistrate No.2, Pudukkottai, and on further conditions that :-

[a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of their Aadhar card or Bank pass Book to ensure their identity;

[b] the petitioner is directed to PJL deposit a sum of Rs.1,00,000/-(Rupees One lakh only) to the credit of the crime number. On such deposit, the learned Magistrate shall accept the sureties.

[c]the petitioner shall report before the respondent police as and when required;

[d] the petitioner shall not abscond either during investigation or trial;

[e] the petitioner shall not tamper with evidence or witness 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 petitioners in accordance with law as if the conditions have been imposed and the petitioners 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.