K.Saravanan vs The State Of Tamil Nadu
2025 Latest Caselaw 6709 Mad

Madras High Court

K.Saravanan vs The State Of Tamil Nadu on 3 September, 2025

                                                                                       Crl.MP(MD)No.11770 of 2025
                                                                                                                in
                                                                                       Crl.R.C.(MD)No.1216 of 2025



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 03.09.2025

                                                         CORAM

                                  THE HONOURABLE MR.JUSTICE SHAMIM AHMED

                                            Crl.MP(MD)No.11770 of 2025
                                                      in
                                           Crl.RC.(MD)No.1216 of 2025

                     K.Saravanan,
                     S/o.Krishnan,
                     East Street, E.Pannaipatti,
                     Eriyodu,
                     Vedasandur,
                     Dindigul District.                                                          ... Petitioner

                                                              Vs.

                     The State of Tamil Nadu,
                     Represented by its,
                     The Inspector of Police,
                     Palani Taluk Police Station,
                     Dindigul District.
                     (Crime No.589 of 2009)                                                    ... Respondent

                     Prayer : This Criminal Miscellaneous Petition filed under Section 528 of
                     B.N.S.S. praying to grant an order by exempting the Petitioner from


                     1/4




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                                                                                            Crl.MP(MD)No.11770 of 2025
                                                                                                                     in
                                                                                            Crl.R.C.(MD)No.1216 of 2025

                     surrendering pursuant to the judgment imposed by the Learned Judicial
                     Magistrate, Palani in C.C.No.74 of 2011, dated 29.11.2021 which was
                     confirmed by the learned Additional District Judge, (Fast Track Court)
                     Palani in Crl.A.No.31 of 2021, dated 30.06.2025.



                                        For Petitioner                 :    Mr.K.K.Samy
                                        For Respondent                 :    Mr.M.Karunanithi
                                                                            Government Advocate
                                                                            (Criminal Side)


                                                              ORDER

Heard Mr.K.K.Samy, learned counsel for the Petitioner and

Mr.M.Karunanithi, learned Government Advocate (Criminal Side), who

accepts notice on behalf of the Respondent.

2. This Criminal Miscellaneous Petition has been filed praying to

grant an order by exempting the Petitioner from surrendering pursuant to

the judgment imposed by the Learned Judicial Magistrate, Palani in

C.C.No.74 of 2011, dated 29.11.2021 which was confirmed by the

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in

learned Additional District Judge, (Fast Track Court) Palani in Crl.A.No.

31 of 2021, dated 30.06.2025.

3. In view of the order dated 03.09.2025 passed by this Court in

Crl.M.P.(MD)No.11769 of 2025 in Crl.RC(MD)No.1216 of 2025, this

Criminal Miscellaneous Petition is disposed of.

03.09.2025

Nsr

To:

1.The Judicial Magistrate, Palani.

2.The Additional District Judge, (Fast Track Court), Palani.

3.The Inspector of Police, Palani Taluk Police Station, Dindigul District.

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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in

SHAMIM AHMED, J.

Nsr

Order made in

in

Dated: 03.09.2025

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