MOHAMMED FARUK Vs. STATE

JUDGEMENT

(1.) The petitioner/sole accused, who was arrested and remanded to judicial custody on 6/5/2022, for the offences punishable under Ss. 406 and 420 I.P.C. in Crime No.10 of 2022, on the file of the respondent police, seeks bail.

(2.) Thecase against the petitioner is that the petitioner redeemed the jewels pledged by the defacto complainant and others and retained the jewels himself and in some cases, he re-mortgaged the jewels with other mortgagors and thereby, cheated the defacto complainant and others. A case was registered against the petitioner in Crime No.10 of 2022, for the offence under Ss. 406 and 420 I.P.C.. The petitioner filed a petition for bail in Crl.M.P.No.2448 of 2022, before the Vacation Sessions Judge, Thanjavur District. That petition was dismissed by the Sessions Judge. Hence, the petitioner has filed this petition.

(3.) Onthe side of the petitioner, it is stated that already in Crime No.8 of 2022, bail was granted to the petitioner. When the petitioner came out on bail, the case in crime No.10 of 2022 was registered against the petitioner. The petitioner is in custody for the past 25 days and the petitioner is ready to settle the issue before the Mediation and prayed the petitioner to be released on bail.