Asangan vs The State Rep By Its on 10 April, 2026

[Cites 9, Cited by 0]

Madras High Court

Asangan vs The State Rep By Its on 10 April, 2026

Bench: M. Nirmal Kumar

                                                                         CRL OP No. 9043 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED: 10-04-2026
                                                        CORAM
                            THE HONOURABLE MR JUSTICE M. NIRMAL KUMAR
                                              CRL OP No. 9043 of 2026
                                                        and
                                           CRL MP Nos. 6401 & 6403 of 2026

                Asangan
                                                                         Petitioner(s)
                                                           Vs
                The State Rep By
                The Inspector of Police,
                Economic Offences Wing, Thiruvarur.
                                                                         Respondent(s)

                                  For Petitioner(s):   Mr.R.John Sathyan
                                                       Senior Counsel
                                                       for Mr.V.Johnson Yuvaraj
                                  For Respondent(s):   Mr.Leonard Arul Joseph Selvam
                                                       Additional Public Prosecutor
                                                        ORDER

The petitioner is arrayed as an accused No.6 in C.C.No.19 of 2025 and is facing trial for offences under Section 294(B), 406, 420, 506(i), 120B of IPC, Section 76 r/w Section 4, 11 of Chit Funds Act, 1982 and Section 5 of TNPID Act.

https://www.mhc.tn.gov.in/judis CRL OP No. 9043 of 2026

2. The main contention of the learned counsel for the petitioner is that the petitioner is arrayed as A6 solely on the ground that he is the brother of A3, and except for such relationship there is absolutely no material to connect him with the alleged offence. It is submitted that A3 was running a chit business in the name of M/s.Arasi Chits (A1) and M/s.Parvathi & Co. (A2). A perusal of the statements of the witnesses and the documents collected during investigation does not disclose any involvement of the petitioner in the affairs of A1 and A2.

There is no material to show that the petitioner had contacted any subscribers or collected any amount from them.

3. He further submitted that after the alleged default, some of the subscribers had approached the petitioner in search of his brother and enquired about the repayment of the amounts. The petitioner had informed that it was for his brother to repay the amount and that he had no role in the transactions.

4. The learned Additional Public Prosecutor for the respondent submitted that there are six accused in this case, and the petitioner being the brother of the prime accused A3, who had started chit company in the name of A1 and A2, had collected a huge sum of Rs.2,42,26,513/- from 57 subscribers and cheated them by failing to repay the amounts. Further, he submitted that there are material and witness statements indicating the active role played by the petitioner in the 2 https://www.mhc.tn.gov.in/judis CRL OP No. 9043 of 2026 operation of chit company and the cheating of depositors. Therefore, he sought time to file a detailed counter specifying the role of the petitioner.

5. Post this matter on 28.04.2026 for filing counter affidavit.

10-04-2026 Jd To

1. The Inspector of Police, Economic Offences Wing, Thiruvarur.

2. The Public Prosecutor, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis CRL OP No. 9043 of 2026 M.NIRMAL KUMAR J.

jd CRL OP No. 9043 of 2026 10-04-2026 4 https://www.mhc.tn.gov.in/judis

Unlock Advanced Research with PRISMAI

Madras High Court