Mr.Prince Sivakumar vs Dinesh Kumar
2022 Latest Caselaw 14429 Mad

                                                                             Crl.O.P.No.18762 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 12.08.2022

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                               Crl.O.P.No.18762 of 2022



                Mr.Prince Sivakumar                                           ... Petitioner


                                                         Vs.

                Dinesh Kumar                                                  ..Respondent

                Prayer: This Criminal Original Petition filed under Section 482 Cr.P.C praying

                to direct the Judicial Magistrate No.I at Perambalur to consider the petition to

                recall the Non-Bailable warrants issued against the petitioner in S.T.C.No.281

                of 2021 on the same day of his surrender and to consider the suspension of

                sentence on the same day.




                                       For Petitioner     : Mr.K.Thenrajan




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https://www.mhc.tn.gov.in/judis
                                                                                   Crl.O.P.No.18762 of 2022



                                                     ORDER

This Criminal Original Petition has been filed to direct the learned

Judicial Magistrate No.I, Perambalur to consider the petition to recall the Non-

Bailable Warrants issued against the petitioner in S.T.C.No.281 of 2021 on the

same day of his surrender and to consider the suspension of sentence on the

same day.

2. The learned counsel for the petitioner would submit that due to ill

health, the petitioner could not able to appear before the Trial Court on the day

of judgment. Hence, the Trial Court had issued Non-Bailable Warrant against

the petitioner. He would further submit that now the petitioner is willing to

appear before Trial Court and file an application for suspension of sentence.

3. In such view of the matter, the petitioner is directed to surrender before

the learned Judicial Magistrate No.I, Perambalur within 10 days from the date

of receipt of a copy of this order and file necessary application for suspension of

sentence. On such petition, the Trial Court shall consider the same on merits on

the same day.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.18762 of 2022

4. With the above direction, this Criminal Original Petition is disposed of.

12.08.2022

Index :Yes/No Internet:Yes/No nr/shk

To

1.The learned Judicial Magistrate No.I, Perambalur

https://www.mhc.tn.gov.in/judis Crl.O.P.No.18762 of 2022

N. SATHISH KUMAR,J.

nr

Crl.O.P.No.18762 of 2022

12.08.2022

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