SANDIP MESHRAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The aforesaid MCRCs are being disposed of by this common order as they arise out of Crime No.481/2020 registered in Police Station Kawardha, for offence under Section 197, 420/34, 468 and 471 of the IPC.

(2.) The applicants have collected Rs.25,000/- each from 16 victims promising them to arrange employment as Data Entry Operator in different offices.

(3.) Learned counsel for the applicants would submit that they have only arranged training programme so that the alleged victims can appear in different examinations for recruitment to the post of Data Entry Operator.