GOWTHAM KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/6/2023, registered by the respondent Police for the offences under

(2.) The case of the prosecution is that the defacto complainant had stated that he was working in Murugappa Group of Company at Ambattur and the petitioner had informed him that he is a job consultant and can give a job to the defacto complainant in Caterpillar Company at Thiruvallur and have received initially a sum of Rs.50,000.00 and later, another sum of Rs.13.00 lakhs. The petitioner neither given a job nor return back the money.

(3.) The learned counsel for the petitioner on instructions stated that the petitioner is ready to deposit a sum of Rs.3.00 lakhs to the credit of Crime No.89 of 2023 and would also provide security in the nature of immovable property for further sum of Rs.3.00 lakhs.