M.SUDHIR MONI Vs. STATE

JUDGEMENT

(1.) This Petition has been filed seeking to quash the proceedings in CC No. 2038 of 2017 on the file of the learned XI Metropolitan Magistrate, Saidapet, Chennai.

(2.) The case of the prosecution is that the petitioner was illegally inviting various persons by calling for an interview and promising them that he will secure jobs in the United States of America, without obtaining proper license or registration from the concerned authorities. The FIR was registered in the year 2009 for an offence under Sec. 24 of the Emigration Act, 1983.

(3.) The investigation officer thereafter proceeded to record the statements of the witnesses under Sec. 161 of the Code of Criminal Procedure and the Final Report was laid before the Court below and the Court below took cognizance of the same in CC No.2038 of 2017 for an offence under Sec. 420 of IPC and Sec. 10 and 24 of the Emigration Act read with Sec. 511 of IPC.