G.MATHANASEELAN Vs. S.MUTHUSAMY

JUDGEMENT

(1.) This Criminal Original Petition has been preferred seeking to set aside the order dtd. 30/11/2021 passed in Crl.M.P.No.861 of 2021 in O.S.No.789 of 2011 by the learned II Additional Sub-Judge, Coimbatore.

(2.) The petitioner is the seventh respondent in Crl.M.P.No.861 of 2021 in O.S.No.780 of 2011, wherein an order has been passed by the learned II Additional Sub Judge, Coimbatore, on 30/11/2021, under Sec. 340 Cr.P.C., for taking action against the petitioner and five others for the offences under Ss. 193, 199 and 200 read with 209 IPC for producing false evidence before the Court.

(3.) The complaint in the above petition was filed by the respondents herein. The allegations made in the complaint reads as under: