M.SENTHILKUMAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This criminal original petition has been filed to modify the conditions imposed in the summons issued by the learned XI Additional Special Judge for CBI Cases at Chennai in Calendar Case No.16 of 2025 in R.C.No.15/A/2017 on the file of CBI/ACB/Chennai, dtd. 18/11/2025.

(2.) The petitioner/A7 in C.C.No.16 of 2025 was served with a summons, directing the petitioner to appear in person on 24/11/2025 before XI Additional Special Court for CBI Cases, Singaravelar Maaligai, Chennai - 01 at 10.30 a.m., without fail and the petitioner should execute a bond for Rs.20,000.00 with two sureties each for like sum. (If sureties are blood relatives, identity proof is sufficient and others must produce Fixed Deposit Receipt for Rs.20,000.00 each without fail and online Fixed Deposit will not be entertained and only original FDR (Offline) should be produced.)

(3.) The contention of the petitioner is that the petitioner is a daily wage earner and has no sufficient means to comply with the above said condition. The case projected against the petitioner is that the petitioner, in conspiracy with the then Manager of Canara Bank, availed loan for a sum of Rs.5,00,000.00 with the aid of broker, who took away 50% of the loan amount i.e. Rs.2.5 lakhs and petitioner was given only Rs.2.5 lakh, which he defaulted. Hence, the case.