Madras High Court
A.Anubakkya (Age 31) (A-3) vs The State on 8 June, 2017
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08.06.2017
CORAM:
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
Crl.O.P.No.8812 of 2017
A.Anubakkya (Age 31) (A-3),
D/o Anbalagan,
No.61, Lakshmi Nagar,
Kovarthanagiri, Paruthipattu,
Kamaraj Nagar,
Chennai-600 071. .. Petitioner
Vs.
1. The State, rep. by its
Inspector of Police (Crime),
M-6 Police Station, Manali, Chennai.
2. Mrs.Selvi,
W/o S.Bhaskar,
No.3, Venugopal Nagar,
Madhavaram Milk Form,
Chennai-600 051. .. Respondents
Criminal Original Petition filed under Section 438 of Cr.P.C. praying to grant anticipatory bail in the event of arrest of the petitioner in Crime No.1516 of 2016 on the file of the first respondent-Police.
For petitioner : No appearance
For respondents: Mr.R.Sekar, Govt. Advocate (Crl.Side) for R-1
ORDER
Apprehending arrest at the hands of the first respondent-Police for the alleged offence punishable under Section 420 IPC in Crime No.1516 of 2016 on the file of the first respondent-Police, the petitioner has come forward with this petition seeking anticipatory bail.
2. There is no representation for the petitioner. Heard the learned Government Advocate (Crl. Side) appearing for the respondent-Police.
3. The case of the prosecution is that the petitioner/A3 along with A1 and A2 are alleged to have received Rs.18,00,000/- from the de-facto complainant by promising her that they would procure MBBS seat and thereafter, they neither procured MBBS admission, nor returned the money they received.
4. It is the case of the petitioner that he is innocent and he has been falsely implicated in this case.
5. Learned Government Advocate (Crl. Side) appearing for the first respondent submitted that the petitioner and the co-accused have cheated the de-facto complainant under the premise of procuring MBBS seat and they did not return the money. He would further submit that investigation in this case is at preliminary stage and the prosecution has to examine some more witnesses, and hence, at this stage, if the petitioner is released on anticipatory bail, there is every possibility for him to tamper the evidence and will threaten the witnesses and he will not co-operate with the investigation. Thus, he prayed for dismissal of this petition.
6. Since the petitioner along with other accused, collected money and the petitioner has his share in it, and as serious allegations have been made against the petitioner and other accused, this Court is not inclined to grant anticipatory bail to the petitioner. It is stated by the learned Government Advocate that A1 has been arrested and remanded to judicial custody and that A2 is absconding and the petitioner is A3.
7. Therefore, taking into consideration the above facts and circumstances of the case and the gravity of the offence, since this Court feels that custodial interrogation of the petitioner is necessary to unearth the real facts, this Court is not inclined to grant anticipatory bail to the petitioner. Therefore, this petition is dismissed.
8. The Police must ascertain as to how the de-facto complainant was able to part with huge sum for getting a medical seat. The one who receives bribe alone cannot be punished, even the person who gives bribe, under any circumstance, is also to be blamed. To put an end to this offence, the Income Tax Department should be set in motion, so that they will probe into the assets and liabilities of such offenders and ascertain their assets from which they have paid the bribe.
9. A copy of this order be marked to the Commissioner of Income Tax, Income Tax Department, Mahatma Gandhi Road, Nungambakkam, Chennai-600 034, to enable him to act in the above regard and to ascertain the truth or otherwise of the case, so as to bring the culprits to book.
08.06.2017 Office to issue this order copy to the Commissioner of Income Tax, Income Tax Department, Mahatma Gandhi Road, Nungambakkam, Chennai-600 034, cs/sts S.VAIDYANATHAN, J cs/sts Crl.O.P.No.8812 of 2017 08.06.2017 http://www.judis.nic.in