Ravi Nair And Others vs State

K.Rajasekar, J

The petitioners, who were arrested and remanded to judicial custody on 24.06.2025 for the alleged offence under Section 420 of IPC in Crime No.19 of 2024 on the file of the respondent police, seeks bail.

The allegation against the petitioners is that they joined hands with the other accused and cheated the defacto complainant to the tune of Rs.20,00,000/- (Rupees Twenty Lakhs Only) on the false promise of securing employment in the Income Tax Department. Hence, the present complaint has been registered.

The learned counsel appearing for the petitioners submitted that the petitioners who have been ranked as A1 and A2, have been falsely implicated in this case. He would further submit that the co-accused have been granted anticipatory bail by this Court in Crl.O.P.No.15486 of 2025 dated 21.05.2025 and that the petitioners have been incarcerating for long period from 24.06.2025. He would also submit that the majority of the allegations are against the other accused. The earlier application filed by the petitioners was dismissed by this Court by citing the antecedents of the petitioners. He would further submit that the petitioners undertakes to co-operate for the trial process. Hence, he prayed for the grant of bail to the petitioners.

The learned Government Advocate (Criminal Side) appearing for the respondent police would submit that the petitioners have got three previous cases of similar nature. Hence, he opposed to grant bail to the petitioners.

Heard both sides and perused the materials available on record.

Considering the facts and circumstances of the case, the period of incarceration of the petitioners from 24.06.2025 and now the case is pending trial at the stage of furnishing copies, this Court is inclined to grant bail to the petitioners with certain conditions.

Accordingly, the petitioners are ordered to be released on bail on his executing a bond for a sum of Rs.25,000/- (Rupees Twenty Five Thousand only) with two sureties, for a like sum to the satisfaction of the learned Judicial Magistrate-I, Tiruvannamalai District, and on further conditions that:

[a] the sureties shall affix their photographs and Left Thumb Impression in the Application for Surety ship [Judicial Form No.46 annexed to 'The Criminal Rules of Practice, 2019']. The learned Magistrate shall obtain a copy of any one of the identity proofs to ensure their identity;

[b] the petitioners shall report before the respondent police at 10.30 a.m for a period of three weeks. The petitioners shall also appear before the trail Court on all hearing dates without fail.

[c] On breach of any of the aforementioned conditions, the learned Magistrate/Trial Court is entitled to pass appropriate orders against the petitioners in accordance with law as if the aforementioned 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)13 SCC 283];

[d] If the accused thereafter absconds, a fresh FIR can be registered under Section 269 of B.N.S.