V.Z. YASUTHEEN Vs. STATE

JUDGEMENT

(1.) This Criminal Original petition has been filed, seeking to modify the condition imposed in the order dated 14.02.2020 in Crl.M.P.No.599 of 2020 on the file of the Principal District and Sessions Judge, Coimbatore, as far as directing the petitioner to deposit a sum of Rs.10,00,000/- to the credit of Crime No.110 of 2020 on the file of C-1, Kattoor Police Station before the Judicial Magistrate No.2, Coimbatore.

(2.) The learned Government Advocate (Crl.Side) for the respondent police submitted that petitioner is now ranked as A2. In the FIR, he was not named as an accused. She also added that in terms of the FIR, it is not alleged that the petitioner had placed orders for the defacto complainant and he has not issued any cheque towards his repayment.

(3.) Heard Mr. R. Sivakumar, the learned counsel for the intervenor. He would submit that the petitioner is a master mind and he along with others has been duping the defacto complainant and others with a bogus company.