KUBENTHIRAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed by the accused to modify the condition imposed by the learned Judicial Magistrate No. II, Coimbatore, in C.M.P. No. 1595 of 2019 dtd. 15/3/2019.

(2.) The petitioner herein was arrested and remanded to judicial custody on 10/11/2018 in Crime No. 253 of 2018 for the offences under Ss. 392 r/w. 397 IPC. Since, charge sheet was not filed within a period of 90 days, the learned Judicial Magistrate No. II, Coimbatore, passed an order on 15/3/2019 as follows:

(3.) The learned counsel for the petitioner has submitted that the petitioner is not able to produce solvent sureties and hence, the said condition may be modified.