G.Brindha vs R.Subramanian
2025 Latest Caselaw 8926 Mad

Citation : 2025 Latest Caselaw 8926 Mad
Judgement Date : 25 November, 2025

Madras High Court

G.Brindha vs R.Subramanian on 25 November, 2025

Author: A.D.Jagadish Chandira

Bench: A.D.Jagadish Chandira

                                                                                            Crl.O.P.No.32357 of 2025



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 25.11.2025

                                                            CORAM:

                         THE HON'BLE MR. JUSTICE A.D.JAGADISH CHANDIRA

                                                 Crl.O.P.No.32357 of 2025

                 G.Brindha                                                                  ... Petitioner

                                                                 Vs.

                 R.Subramanian                                                              ... Respondent

                 PRAYER: Criminal Original Petition is filed under Section 528 of
                 Bharatiya Nagarik Suraksha Sanhita/Section 482 of Cr.P.C., to extend the
                 time for complying with the condition imposed to pay Rs.70,000/- while
                 granting bail in Crl.M.P.No.1 of 2025 in Crl.Appeal.No.147 of 2025 dated
                 05.08.2025 by the learned Principal Sessions Judge, Erode.

                                         For Petitioner       : Ms.S.Sridevi


                                                           ORDER

The present Criminal Original Petition has been filed seeking to

extend the time granted to comply with the order passed by the learned

Principal Sessions Judge, Erode, in Crl.M.P.No.1 of 2025 in C.A.No.147 of

2025, dated 05.08.2025.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/11/2025 07:22:08 pm )

2. The submissions of the learned counsel for the petitioner are

as follows:-

2.1. The complaint under Section 138 of the Negotiable

Instruments Act was filed by the respondent/complainant against the

petitioner/accused before the learned Judicial Magistrate, FTC – I, Erode,

in S.T.C.No.92 of 2023.

2.2. On 26.06.2025, the trial Court found the

petitioner/accused guilty, convicted her and sentenced her to undergo three

months simple imprisonment and further directed her to pay the cheque

amount of Rs.3,50,000/- as compensation, in default to undergo one month

simple imprisonment.

2.3. Against the said judgment, the petitioner preferred an

appeal in C.A.No.147 of 2025 along with a petition in Crl.M.P.No.1 of

2025 seeking suspension of sentence. On 05.08.2025, the learned Principal

Sessions Judge, Erode, while suspending the sentence imposed on the

petitioner, directed her to deposit a sum of Rs.70,000/- before the trial

Court within sixty days from the date of the said order.

2.4. Since the petitioner's husband is suffering from various

ailments and is also taking treatment in hospital, the petitioner is unable to

mobilize the amount. Hence, the present petition has been filed seeking

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/11/2025 07:22:08 pm )

extension of time.

3. Having heard the learned counsel appearing for the petitioner

and perused the materials available on record and taking note of the

submissions made, this Court is inclined to extend the time granted to the

petitioner to comply with the condition imposed by the learned Principal

Sessions Judge, Erode, by a month’s time.