K. SADAGOPAN Vs. STATE

JUDGEMENT

(1.) It is a case of job racketing and the petitioner is the victim in this case. In the course of Investigation, the police had seized some money and freezed the account of the accused. Subsequently, the petitioner by way of an application under Sec. 451 and 457 of Cr.P.C. sought for return of money of Rs.10.00 lakhs as interim custody. But the learned Magistrate, rejected the application stating that the investigation is at the nascent stage and it has to be decided only during trial.

(2.) The petitioner appears to be a very greedy person, as he has paid a sum of Rs.78.00 Lakhs for the purpose of getting a Class-I job. But, he has to wait for the trial to complete as then only the Court can return the money after clear finding in that regard. A prayer is made to expedite the trial.

(3.) It is to be understood by all concerned that public appointment is only by selection process and no job can be obtained by giving bribe. But in this case, it is seen that the petitioner with his full knowledge has given a huge amount of Rs.78.00 Lakhs for the purpose of securing job under Class -I, without any thought about that how many years a person has to work and earn that much of salary and without any guilt as to what will happen to the person, who has scored more marks. Hence, this Court is not inclined to pass any order expediting the trial and the petition is liable to be dismissed.