PARVINDRA KUMAR JAKHAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Public Prosecutor for the State and perused the relevant documents placed before me.

(2.) Learned counsel for the petitioners argued that petitioners had worked for Shri S.K. Narayanan who is the Managing Director of South Queen Work Builders and Developers Pvt. Ltd. India and the main culprit in inducing the complainant and others for paying money to get them employed abroad. In fact, the said S.K. Narayanan is having licence from Government of India and has been in this business for quite some time and operating through various offices in different States and he has even not paid salary of the petitioners. While the petitioners was arrested on 26.04.2007, the police has not even apprehended the aforesaid Shri S.K. Narayanan.

(3.) Learned Public Prosecutor has opposed the bail application.