SENTHIL KUMA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 8/7/2022 for the offences punishable under Ss. 406, 420, 465, 467 of IPC in crime No.442 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that petitioner and his wife gave false promise to the de-facto complainant stating that they will arrange Government job for the de-facto complainant's husband and her brother and received a sum of Rs.8,50,000.00 on various occasions. Thereafter, the accused neither arranged job nor returned the money to the de-facto complainant and thereby cheated the de-facto complainant. Hence, the complaint.

(3.) It is a case of job racketing. Both the accused persons received a sum of Rs.8,50,000.00. The petitioner was working as Head Constable and assured that to get a job. However, the occurrence took place in the year 2017. Thereafter, there was an agreement between them.