Vimal Raj vs State Rep. By Inspector Of Police
2022 Latest Caselaw 14052 Mad

                                                                  Crl.M.P.No.12350 of 2022 in Crl.A.No.876 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 05.08.2022

                                                        CORAM :

                      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                              Crl.M.P.No.12350 of 2022
                                                         in
                                                Crl.A.No.876 of 2022

                Vimal Raj                                                 ..      Petitioner

                                                             Vs

                State rep. by Inspector of Police
                Kandamangalam Police Station
                Kandamangalam, Villupuram District.
                (Crime No.208 of 2016)                                    ..      Respondent

                Prayer: Criminal Miscellaneous Petition filed under Section 389(1) of the Code

                of Criminal Procedure to suspend the sentence imposed upon the petitioner /

                appellant by the Sessions Judge, Magalir Needhi Mandram, (Fast Track Court)

                Villupuram, Villupuram District in S.C.No.102 of 2020 by judgment dated

                07.07.2022 and enlarge the petitioner / appellant on bail, pending disposal of

                the appeal.

                                       For Petitioner    :        Mr.K.G.Senthilkumar


                                       For Respondent    :        Mr.S.Vinoth Kumar
                                                                  Govt. Advocate (Crl. Side)

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                                                               Crl.M.P.No.12350 of 2022 in Crl.A.No.876 of 2022




                                                       ORDER

The petition is filed for suspension of sentence imposed upon the

petitioner / appellant by the learned Sessions Judge, Magalir Needhi Mandram,

(Fast Track Court) Villupuram, Villupuram District in S.C.No.102 of 2020 by

judgment dated 07.07.2022 and enlarge the petitioner / appellant on bail,

pending disposal of the appeal.

2. Learned counsel for the petitioner / appellant would submit that the

Trial Court has convicted the petitioner for the offence under Section 363 of the

Indian Penal Code, which is a bailable offence. Therefore, the sentence also

stands suspended as on date by the Trial Court itself.

3. In that view of the matter, I am of the view that this is a fit case of

grant of suspension of sentence, pending revision.

4. Accordingly, the sentence is suspended on the following terms:

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Crl.M.P.No.12350 of 2022 in Crl.A.No.876 of 2022

(i) the petitioner is ordered to be released on bail, on

executing a bond for a sum of Rs.25,000/- (Rupees twenty

five thousand only) with two sureties each for a like sum

to the satisfaction of the learned Sessions Judge, Magalir

Needhi Mandram(Fast Track Court) Villupuram,

Villupuram District;

(ii) the petitioner and the sureties shall affix their

photographs and left thumb impressions in the surety

bonds and the learned Sessions Judge, Magalir Needhi

Mandram(Fast Track Court) Villupuram, Villupuram

District may obtain a copy of their Aadhar Cards or Bank

Pass books to ensure their identities;

(iii) the petitioner shall appear before the respondent

police daily at 10.30 A.M untill further orders.

05.08.2022 (2/2) Index : yes/no Internet: yes/no Speaking order/Non-speaking order drm https://www.mhc.tn.gov.in/judis

Crl.M.P.No.12350 of 2022 in Crl.A.No.876 of 2022

D.BHARATHA CHAKRAVARTHY. J.,

drm

To

1. The Inspector of Police Kandamangalam Police Station Kandamangalam, Villupuram District. (Crime No.208 of 2016)

2. The Sessions Judge, Magalir Needhi Mandram (Fast Track Court) Villupuram, Villupuram District.

3.The Public Prosecutor, Madras High Court.

Crl.M.P.No.12350 of 2022 in Crl.A.No.876 of 2022

05.08.2022 (2/2)

https://www.mhc.tn.gov.in/judis