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Judgment
The petitioners apprehend arrest for the alleged offences under Sections 318(4) and 318(2) of BNS Act, 2023, in Crime No.1 of 2026, on the file of the respondent police seek anticipatory bail.
The allegation against the petitioners is that the petitioners are ranked as A3 & A5 in this case. Both were running two different manpower agencies. It is alleged that A1 & A2 are Managing Director and Chief Executive Officer of V Core International HR Solution, and they collected a sum of Rs.5,87,30,307/- from 300 victims for arranging jobs abroad and subsequently failed to honour the same. Hence, the case has been registered. Originally the complaint was investigated by the inspector of police, SS Colony Police Station, Madurai. Subsequently, it has been transferred to the Inspector of Police, CBCID, Madurai, and the case has been re-registered as Crime No. 1 of 2026. It has been stated that the total amount involved in this case is Rs.5,87,30,307/-. However, it is stated that the petitioners also received money from A1 and A2. Hence, they have been added as accused.
The learned counsel for the petitioners submitted that the petitioners are innocent and they have not committed any such offence as alleged by the prosecution and they have been falsely implicated in this case. He further submitted that though there are business transactions and money dealings between the parties, all those transactions were genuine transactions, and they have been doing business for almost several years together, and they have sent hundreds of persons abroad, and they were not aware about the promise and the default made by A1 and A2, and they are ready to co-operate with the investigation. Hence, he prayed to grant anticipatory bail to the petitioners.
The learned Counsel For State of TN (Crl.Side) appearing for the respondent police reiterated the prosecution case and on instruction submitted that during the investigation, it was found that several lakhs of rupees were exchanged between A1 and A5. He further submitted that to the petitioner/A3 (Crl.OP(MD)No.7735 of 2026), Rs.60 lakhs had been paid, and to the petitioner/A5 (Cl.OP(MD)No.12218 of 2026), Rs.41 lakhs had been paid out of the total amount collected by them, and the investigation in this case is at a preliminary stage. Hence, he opposed to grant anticipatory bail to the petitioner.
I have gone through the statement recorded from A1 and A3, who are earlier arrested and released on bail.
According to the petitioners, they collected some amount from A1 and A2, which is a genuine transaction, and they collected the same as per the business arrangements, and they have completed their obligation and sent hundreds of employees. It is also stated that the prosecution has not been able to so far culled out what is the exact cheated amount shared between the parties.
In view of such matters, the petitioners are directed to appear before the Inspector of Police, CBCID, Madurai, daily from 04.08.2026 to 14.08.2026 at 10.00 a.m. The Investigating Officer shall record the statement of the petitioners and carry out the investigation in accordance with law. The respondent police shall file a status report on or before 17.08.2026, indicating the role attributed to the petitioners and the progress made in the investigation. In the meantime, the respondent police shall not arrest the petitioners till 17.08.2026.
Post the matter on 17.08.2026.