Renga Ramanujam vs D.Ramesh
2023 Latest Caselaw 4321 Mad

                                                                             Crl.R.C.(MD) No.407 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 17.04.2023

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                                 Crl.R.C.(MD)No.407 of 2023


                 Renga Ramanujam                                           ... Petitioner/Accused/
                                                                               Appellant


                                                             Vs.


                 D.Ramesh                                                  ...Respondent/Respondent/
                                                                               Complainant

                 Prayer : This Criminal Revision has been filed under Section 397 r/w. 401 of
                 Criminal Procedure Code, to call for the records pertaining to order passed in
                 Cr.M.P.No.340 of 2023 in Crl.A.No.12 of 2023 on the file of the learned Principal
                 Sessions Judge, Thanjavur dated 23.01.2023 and set aside the condition imposed
                 on the petitioner to deposit Rs.2 Lakhs alone.


                                    For Petitioner    : Mr.A.Arun Prasad




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                           Crl.R.C.(MD) No.407 of 2023




                                                       ORDER

This Criminal Revision is directed against the order passed in Crl.M.P.No.

340 of 2023 in C.A.No.12 of 2023 dated 23.01.2023.

2. The petitioner/accused has preferred an appeal challenging the judgment

of conviction passed in S.T.C.No.153 of 2021 dated 08.12.2022 before the

Principal Sessions Court, Thanjavur, in C.A.No.12 of 2023 along with an

application in Crl.M.P.No.340 of 2023 for suspension of sentence. The learned

Principal Sessions Judge, while suspending the sentence, has directed the

petitioner to deposit 20% of the compensation award which comes to

Rs.2,00,000/- (Rupees Two Lakhs only) within 30 days from the date of that

order. Aggrieved by the above condition, the present revision came to be filed.

3. When the matter is taken up for hearing today, the learned counsel

appearing for the petitioner would submit that the petitioner may be granted two

installments to pay the amount as directed by the learned Principal Sessions

Judge.

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD) No.407 of 2023

4. Considering the above facts and circumstances and also taking note of

the fact that the learned Principal Sessions Judge has imposed the condition by

directing the petitioner to deposit the minimum amount as contemplated under

Section 148(2) of Negotiable Instruments Act, this Court is not inclined to

interfere with the quantum of the amount imposed by the learned Principal

Sessions Judge. But at the same time, taking note of the submission made by the

learned counsel appearing for the petitioner, the petitioner is permitted to deposit

a sum of Rs.1,00,000/- (Rupees One Lakh only) before the trial Court within a

period of 7 days from today (17.04.2023) and thereafter deposit the remaining

amount within a period of two weeks thereafter.

5. With the above modification, this Criminal Revision Petition is disposed

of.

                                                                               17.04.2023
                 NCC              : Yes/No
                 Index            : Yes/No
                 Internet         : Yes/No
                 csm


                 Note : Issue order copy on 18.04.2023




https://www.mhc.tn.gov.in/judis
                                     Crl.R.C.(MD) No.407 of 2023


                                   K.MURALI SHANKAR, J.


                                                            csm




                                           ORDER MADE IN
                                  Crl.R.C.(MD)No.407 of 2023




                                                    17.04.2023






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