S.SAKTHIVEL Vs. S.SATHIYASEELAN

JUDGEMENT

(1.) This Criminal Original Petition has been filed to direct the learned Principal District and Sessions Judge, Madurai to hear final disposal of the bail petition filed by the first respondent / first accused in Crl.M.P.No.5069 of 2018 on the next hearing date.

(2.) The learned counsel appearing for the petitioner would submit that originally, on the complaint given by the Joint Secretary of Head University Grants Commission, South Eastern Regional Office, a case in Crime No.645 of 2018 was registered by the S.S.Colony Police for the offence under Sections 468 , 471 and 420 IPC against one Sathiyaseelan and others.

(3.) The crux of the case is that the accused was running a fake office in the name of University Grant Commission and collected money from several gullible persons in the guise of making arrangement to get job and thereby cheated them.