HARIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the second accused in the case C.C No. 1167/2018 on the file of the Court of the Additional Chief Judicial Magistrate (Economic Offences), Ernakulam.

(2.) The offences alleged against the petitioner are under Section 420 read with 34 IPC and also under Section 10 read with 24(1)(a) and (b) of the Emigration Act, 1983.

(3.) The prosecution case is as follows: The first accused conducted an institution for recruitment of persons for job abroad. There was no licence or certificate obtained by the first accused for conducting the recruitment agency. The passports of many persons were obtained and kept in the office of the establishment of the first accused. The passports were obtained from job aspirants on the promise that job would be arranged for them abroad. No job was arranged for any person. When some persons wanted to get back their passports, money was demanded for returning the passport.