K. SENTHILKUMAR Vs. STATE

JUDGEMENT

(1.) This petition has been filed to modify the condition imposed in Crl.M.P.No.6092 of 2019 dated 25.10.2019, on the file of the Judicial Magistrate Court- III, Salem, thereby imposed the condition that the petitioner should give one government servant surety.

(2.) The case of the prosecution is that the petitioner along with other accused prepared the bogus appointment order and after receipt of Rs.1.5 Lakhs from the defacto complainant, issued the appointment order as if he was appointed as Computer operator in District Court, Salem. Hence, a case was registered in Crime No.11 of 2019 for the offences under Sections 465, 468, 471 and 420 of IPC.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner was arrested and remanded to judicial custody on 25.08.2019 by the respondent police. Further he would submit that, the petitioner was detained after the statutory period of