Sri Sathya Sai Mandali Trust vs M/S.Flash Builders Pvt.Ltd
2023 Latest Caselaw 6973 Mad

                                                                             Crl.O.P.No.7801 of 2023

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 23.06.2023

                                                        CORAM:

                        THE HONOURABLE MR. JUSTICE G.CHANDRASEKHARAN

                                               Crl.O.P.No.7801 of 2023
                                                        and
                                               Cr.M.P.No.5005 of 2023

                1.Sri Sathya Sai Mandali Trust,
                Guindy, Chennai represented by
                Its Managing Trustee S.Ravindra Kumar,
                No.93, Mount Road, Guindy,
                Chennai – 32.

                2.S.Ravindra kumar                                           ...Petitioners
                                                              Vs.
                M/s.Flash Builders Pvt.Ltd.
                Represented by its
                Managing Director
                M.R.Raviraj,
                No.1062, 6th Avenue,
                Anna Nagar, Chennai – 40.                                    ...Respondent

                PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C. praying
                to call for the records in Crl.M.P.No.19398/2022 in Crl.A.No.247/2022 dated
                13.10.2022 on the file of the Principal Sessions Judge, Chennai and set aside
                the same.
                                  For Petitioners     : Mr.SU.Raameshwaran

                                  For Respondent      : Mr.S.Sankar


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https://www.mhc.tn.gov.in/judis
                                                                             Crl.O.P.No.7801 of 2023



                                                   ORDER

This Criminal Original Petition is filed to call for the records in

Crl.M.P.No.19398 of 2022 in Crl.A.No.247 of 2022, dated 13.10.2022, on the

file of the Principal Sessions Judge, Chennai and set aside the same.

2.The learned counsel for the petitioners submitted that second

petitioner was convicted and sentenced to undergo simple imprisonment for

six months and to pay Rs.30,00,000/- as compensation to the complainant

within a period of 30 days from the date of the order, in default, to undergo

simple imprisonment for three months in C.C.No.9424/2018, on the file of the

Metropolitan Magistrate, FTC -II, Egmore @ Allikulam, Chennai.

3.Against this judgment, petitioner filed Crl.A.No.247 of 2022 along

with a petition for suspension of sentence in Crl.M.P.No.19398 of 2022. The

Principal Sessions Judge, while ordering suspension of sentence on

13.10.2022, directed the petitioners to deposit 20% of the compensation

amount to the credit of C.C.No.9424/2018, on the file of the Metropolitan

Magistrate, FTC -II, Egmore @ Allikulam, Chennai, within a period of sixty

days from the date of the order. Challenging this condition, this criminal

https://www.mhc.tn.gov.in/judis Crl.O.P.No.7801 of 2023

original petition is filed.

4.The learned counsel for the petitioners, during the course of his

submission, restricted his prayer seeking extension of time for a period of two

weeks. Therefore, without going into the merits of the petition, this Court

disposes of this petition giving two weeks time from the date of receipt of a

copy of this order for depositing 20% of the compensation amount to the

credit of C.C.No.9424 of 2018, on the file of the Metropolitan Magistrate,

FTC -II, Egmore @ Allikulam, Chennai.

5.Accordingly, this Criminal Original Petition is disposed of.

Consequently, connected miscellaneous petition is also closed.

23.06.2023

Internet :Yes Index :Yes/No sli

G.CHANDRASEKHARAN, J.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.7801 of 2023

sli

To:

1.The Principal Sessions Judge, Chennai.

2.The Metropolitan Magistrate, FTC -II, Egmore @ Allikulam, Chennai.

Crl.O.P.No.7801 of 2023 and Cr.M.P.No.5005 of 2023

23.06.2023

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