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S.Ganesh vs M.Thamimul Ansari
2025 Latest Caselaw 2604 Mad

Citation : 2025 Latest Caselaw 2604 Mad
Judgement Date : 7 February, 2025

Madras High Court

S.Ganesh vs M.Thamimul Ansari on 7 February, 2025

Author: G.K. Ilanthiraiyan
Bench: G.K. Ilanthiraiyan
                                                                      Crl.O.P. Nos.7227, 7240 & 7248 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 07.02.2025

                                                      CORAM

                            THE HONOURABLE MR. JUSTICE G.K. ILANTHIRAIYAN


                                        Crl.O.P. Nos.7227, 7240 & 7248 of 2024

                Crl.O.P.No.7227/2024

                S.Ganesh                                                                 .. Petitioner
                                                         Vs.
                M.Thamimul Ansari                                                        .. Respondent

                          Criminal Original Petition under Section 482 Cr.P.C. r/w. 427 Cr.P.C. to
                order the sentence of simple imprisonment of 3 months imposed in the judgment
                dated 04.12.2023 made in S.T.C.No.535 of 2018 on the file of the learned Judicial
                Magistrate, FTC No.II, Erode to run concurrently along with the sentence of 6
                months simple imprisonment imposed in the judgment dated 11.10.2021 made in
                S.T.C.No.254 of 2018 on the file of hte learned Judicial Magistrate, FTC No.II,
                Erode under Section 427 Cr.P.C. by allowing this Criminal Original Petition.


                Crl.O.P.No.7240/2024

                S.Ganesh                                                         .. Petitioner
                                                         Vs.
                M.Ashraf Ali                                                     .. Respondent


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                                                                      Crl.O.P. Nos.7227, 7240 & 7248 of 2024

                          Criminal Original Petition under Section 482 Cr.P.C. r/w. 427 Cr.P.C. to
                order the sentence of simple imprisonment of 1 year imposed in the judgment
                dated 09.10.2023 made in C.A.No.83 of 2020 on the file of the learned Principal
                Sessions Judge, Erode, confirming the judgment dated 19.02.2020 made in
                S.T.C.No.399 of 2018 on the file of the learned Judicial Magistrate (FTC No.II),
                Erode, to run concurrently along with the sentence of 6 months simple
                imprisonment imposed in the judgment dated 11.10.2021 made in S.T.C.No.254 of
                2018 on the file of the learned Judicial Magistrate (FTC No.III), Erode under
                Section 427 Cr.P.C. by allowing this Criminal Original Petition.

                Crl.O.P.No.7248/2024

                S.Ganesh                                                         .. Petitioner
                                                         Vs.
                L.Gopal                                                          .. Respondent
                          Criminal Original Petition under Section 482 Cr.P.C. r/w. 427 Cr.P.C. to
                order the sentence of simple imprisonment of 1 year imposed in the judgment
                dated 16.03.2020 made in C.A.No.102 of 2019 on the file of the learned II
                Additional District and Sessions Judge, Erode, confirming the judgment dated
                01.03.2019 made in S.T.C.No.44 of 2018 on the file of the learned Judicial
                Magistrate (FTC No.I), Erode, to run concurrently along with the sentence of 6
                months simple imprisonment imposed in the judgment dated 11.10.2021 made in
                S.T.C.No.254 of 2018 on the file of the learned Judicial Magistrate (FTC No.III),
                Erode under Section 427 Cr.P.C. by allowing this Criminal Original Petition.




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https://www.mhc.tn.gov.in/judis
                                                                            Crl.O.P. Nos.7227, 7240 & 7248 of 2024




                                  For Petitioner      :: Mr.M. Guruprasad
                                  in all Crl.O.P.s

                                  For Respondent      :: No appearance
                                  in all Crl.O.P.s


                                                     COMMON ORDER


These Criminal Original Petitions have been filed by the petitioner/accused

to order the sentence of simple imprisonment imposed by the learned Judicial

Magistrate (FTC-II), Erode, in S.T.C.Nos.535 of 2018, 399 of 2018 and the

sentence of simple imprisonment imposed by the learned Judicial Magistrate

(FTC-I), Erode, in S.T.C.No.44 of 2018, to run concurrently along with the

sentence of simple imprisonment imposed by the learned Judicial Magistrate

(FTC-II), Erode, in S.T.C.Nos.254 of 2018.

2. The petitioner faced prosecution in the aforeasid cases for the offence

under Section 138 of the Negotiable Instruments Act, 1881 and the details of

conviction imposed on the petitioner by the trial Court and the decision of the

appellate Court on the findings of the trial Court are as under :

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https://www.mhc.tn.gov.in/judis Crl.O.P. Nos.7227, 7240 & 7248 of 2024

Sl.No. Name of the Sentence imposed by Appeal No., date of judgment & Complainant the trial Court disposition

1. S.Gopal STC.No.44/2018 Crl.A.No.102/2019 (judgment dt.1.3.2019) (judgment dt.16.3.2020) 1 year SI + Rs.7,32,418/- Dismissed - sentence compensation payable within 3 confirmed months i/d 2 months SI

2. M.Ashraf Ali STC.No.399/2018 Crl.A.No.83/2020 (judgment dt.19.2.2020) (judgment dt.9.10.2020) 1 year SI Dismissed - sentence confirmed

3. H.Issack Ali STC.No.254/2018 No appeal (judgment dt.11.10.2021) 6 months SI + Rs.3,00,000/-

compensation payable within 3 months i/d 1 month SI

4. H.Issack Ali STC.No.278/2018 No appeal (judgment dt.4.12.2023) 3 months SI + Rs.2,00,000/-

compensation payable within 3 months i/d 1 month SI

5. M.Thamimul STC.No.535/2018 Plead guilty Ansari (judgment dt.4.12.2023) 3 months SI + Rs.2,05,475/-

compensation payable within 3 months i/d 1 month SI

3. Pursuant to the conviction and sentence imposed on the petitioner, the

petitioner surrendered before the trial Court and he was remanded to judicial

custody on 20.11.2023 in S.T.C.No.254/2018 by judgment dated 11.10.2021.

Admittedly, all the conviction and sentence imposed by the same Court

simultaneously in all cases.

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https://www.mhc.tn.gov.in/judis Crl.O.P. Nos.7227, 7240 & 7248 of 2024

4. It is relevant to extract Section 427 Cr.P.C. :

"427. Sentence on offender already sentenced for another offence -

(1) When a person already undergoing a sentence of imprisonment is sentenced on a subsequent conviction to imprisonment or imprisonment for life, such imprisonment or imprisonment for life shall commence at the expiration of the imprisonment to which he has been previously sentenced, unless the Court directs that the subsequent sentence shall run concurrently with such previous sentence: Provided that where a person who has been sentenced to imprisonment by an order under Section 122 in default of furnishing security is, whilst undergoing such sentence, sentenced to imprisonment for an offence committed prior to the making of such order, the latter sentence shall commence immediately.

(2) When a person already undergoing a sentence of imprisonment for life is sentenced on a subsequent conviction to imprisonment for a term or imprisonment for life, the subsequent sentence shall run concurrently with such previous sentence."

5. Thus, it is clear that if the Court imposes substantive sentence and not

specifically stated about the concurrency of sentence, it would be treated as

consecutively. But, the condition precedent for application of Section 427 Cr.P.C.

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https://www.mhc.tn.gov.in/judis Crl.O.P. Nos.7227, 7240 & 7248 of 2024

is that the person must be already undergoing the sentence of imprisonment.

Therefore, the effect of consecutive sentence on second conviction provided under

Section 427 Cr.P.C., would not be applicable to a convict who has been sentenced

to undergo, but not specifically undergoing a sentence of imprisonment, at the

time of second conviction. Therefore, the effect of consecutiveness as provided

under Section 427(2) Cr.P.C. will not be applicable to the petitioner and as such,

the petitioner cannot be subjected to consecutive sentence.

6. Further, it is also repeatedly held that in relation to the sentence to run

concurrently, there is no straight-jacket formula for exercising the discretion under

Section 427(2) Cr.P.C. and the Court can look into nature of the offences, facts

and circumstances of each case, can order to run the sentence concurrently. In the

case on hand, the petitioner was convicted and sentenced in all cases, in respect of

the offence under Section 138 of the NI Act. That apart, the petitioner was already

remanded to judicial custody on 20.11.2023 and he is under incarceration, till date.

7. In view of the above, it is ordered that the conviction and sentence

imposed on the petitioner by the trial Courts in S.T.C.Nos.535 of 2018, 399 of

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https://www.mhc.tn.gov.in/judis Crl.O.P. Nos.7227, 7240 & 7248 of 2024

2018 and S.T.C.No.44 of 2018, to run concurrently along with the sentence

imposed by the learned Judicial Magistrate (FTC-II), Erode, in S.T.C.Nos.254 of

2018.

In the result, all these Criminal Original Petitions are allowed.

07.02.2025 gya

To

1. The III Additional District Court Puducherry.

2. II Additional District and Sessions Court Erode

3. Judicial Magistrate Court (FTC No.III) Erode

4. Judicial Magistrate Court (FTC No.II) Erode

5. The Superintendent Central Prison, Coimbatore

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https://www.mhc.tn.gov.in/judis Crl.O.P. Nos.7227, 7240 & 7248 of 2024

G.K. ILANTHIRAIYAN, J.

gya

Crl.O.P. Nos.7227, 7240 & 7248 of 2024

07.02.2025

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

 
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