Prasanna vs State Rep.By, The Inspector Of Police,
2026 Latest Caselaw 1689 Mad

Citation : 2026 Latest Caselaw 1689 Mad
Judgement Date : 8 April, 2026

[Cites 8, Cited by 0]

Madras High Court

Prasanna vs State Rep.By, The Inspector Of Police, on 8 April, 2026

Author: A.D.Jagadish Chandira

Bench: A.D.Jagadish Chandira

                                                                      Crl.M.P.Nos.6079, 6082 & 6084 of 2026

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 08.04.2026

                                                      CORAM:

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

                                        Crl.M.P.Nos.6079, 6082 & 6084 of 2026
                                                         in
                                                Crl.A.No.407 of 2026

                 Prasanna                                 ... Petitioner in Crl.M.P.No.6079 of 2026
                 Saravanan                                ... Petitioner in Crl.M.P.No.6082 of 2026
                 Neelankandan                             ... Petitioner in Crl.M.P.No.6084 of 2026


                                                          Vs.
                 The State represented by,
                 The Inspector of Police,
                 Economic Offences Wing,
                 Chengalpattu District.
                 (Crime No.64 of 2014)                    ... Respondent in all Crl.M.Ps.

                 Common Prayer: Criminal Miscellaneous Petitions are filed under Section
                 430(1) of the Bharatiya Nagarik Suraksha Sanhita, to suspend the sentence
                 imposed on the petitioners by the learned Special Judge, Special Court
                 under TNPID Act, Chennai, in C.C.No.2 of 2020 dated 16.03.2026
                 (wrongly stated in the petition as 06.03.2026) on the file of the Special
                 Court under TNPID Act, Chennai and enlarge the petitioners/appellants on
                 bail pending disposal of the criminal appeal.

                 In all Crl.M.Ps.,
                                  For Petitioners :       Mr.R.Varun Vignesh
                                       For Respondent :   Ms.J.R.Archana
                                                          Government Advocate (Criminal Side)

                 1/8


https://www.mhc.tn.gov.in/judis
                                                                      Crl.M.P.Nos.6079, 6082 & 6084 of 2026




                                                  COMMON ORDER

These Criminal Miscellaneous Petitions have been filed seeking

suspension of sentence of imprisonment, passed by the learned Special

Judge, Special Court under TNPID Act, Chennai, in C.C.No.2 of 2020, vide

judgment dated 16.03.2026.

2. At the outset, it needs to be pointed out that the date of the

impugned judgment passed by the trial Court has been wrongly stated in the

prayer as “06.03.2026” instead of “16.03.2026”. Hence, this Court has

corrected the date of the impugned judgment in the prayer portion and also

in the preceding paragraph.

3. The conviction and sentence imposed against the

petitioners/appellants, vide impugned judgment are as follows:-

Under Section Sentence 76(1) of the Chit Fund Act, one year rigorous imprisonment and 1982 fine of Rs.2,000/-, in default, to undergo three months simple imprisonment.

                        406 of IPC                      three years rigorous imprisonment and
                                                        fine of Rs.5,000/-, in default, to
                                                        undergo     three    months    simple
                                                        imprisonment.




https://www.mhc.tn.gov.in/judis
                                                                         Crl.M.P.Nos.6079, 6082 & 6084 of 2026


                        420 of IPC                       four years rigorous imprisonment and
                                                         fine of Rs.5,000/-, in default, to
                                                         undergo     three    months   simple
                                                         imprisonment.
                        5 of TNPID Act                   four years rigorous imprisonment and
                                                         fine of Rs.1,00,000/-, for each count

(349 counts), in default, to undergo two years simple imprisonment.

The sentences were ordered to run concurrently.

4. The submissions of the learned counsel appearing for the

petitioners/appellants are as follows:-

4.1. The first accused in Crime No.2 of 2020 is the

unregistered financial establishment, namely, M/s. Green World Foundation

Trust Tamil Nadu. The petitioners/appellants, who are arrayed as A2 to A4,

have managed the said company and were charged for the offences under

Sections 76(1) of the Chit Fund Act, 1982, Sections 406 and 420 of IPC r/w

Section 120B of IPC and Section 5 of the TNPID Act (349 counts).

4.2. Even during the pendency of the trial proceedings,

the petitioners/appellants arrived at a compromise with the

victims/depositors and agreed to settle a total sum of Rs.36,25,000/-.

Consequently, pending trial, eight out of eighteen victims/depositors were

settled and a sum of Rs.11,40,000/- was paid.

https://www.mhc.tn.gov.in/judis Crl.M.P.Nos.6079, 6082 & 6084 of 2026

4.3. Eventually, the petitioners/appellants were found

guilty and convicted and sentenced by the trial Court, as stated above.

Subsequently, the petitioners/appellants paid the balance amount and settled

the remaining victims/depositors. The victims have also filed a memo to

that effect and no amount remains due.

4.4. Since the parties have amicably settled the issue and

paid the entire amount, the victims are willing to withdraw the complaint.

The petitioners/appellants have been in custody from 16.03.2026 and

therefore, only after the petitioners/appellants come out on bail, they will be

able to file a petition before this Court for compounding the offences.

Hence, the sentence imposed on the petitioners/appellants may be

suspended and they may be enlarged on bail.

5. Learned Government Advocate (Criminal Side) appearing

for the respondent submitted that the petitioners/appellants, who were

managing the A1 company, M/s. Green World Foundation Trust Tamil

Nadu, collected chit amounts and Deepavali fund amounts from eighteen

depositors (349 funds) on false promise and cheated them to the tune of

Rs.77,61,000/-. She further submitted that the petitioners/appellants, during

the pendency of the trial, settled part of the depositors and after trial, settled

the remaining depositors.

https://www.mhc.tn.gov.in/judis Crl.M.P.Nos.6079, 6082 & 6084 of 2026

6. Ms.S.Veera Santhi, learned counsel appearing on behalf of

the de facto complainant and other victims/depositors, has filed a memo

before this Court today regarding the settlement made by the

petitioners/appellants with all the victims/depositors. She further submitted

that she is ready to file a petition for compounding before this Court.

7. The de facto complainant and all other victims/depositors

appeared before this Court and were identified by their counsel as well as

by Mr.K.Palani Karthikeyan, Inspector of Police, Ms.S.Sujatha, WSSI and

Mr.E.Perumal, PC 587, of EOW, Chengalpattu.

8. On being enquired by this Court, the de facto complainant

and all other victims/depositors stated that they have settled the issue with

the petitioners/appellants and received the amounts and they have no

objection to sentence imposed on the petitioners/appellants being

suspended.

9. Heard both sides and perused the materials on record

including the memo filed by the victims/depositors.

10. Considering the facts and circumstances of the case and

also the submissions made by the learned counsel on either side and taking

https://www.mhc.tn.gov.in/judis Crl.M.P.Nos.6079, 6082 & 6084 of 2026

note of the fact that the parties have settled the issue and are taking steps to

compound the offences, this Court is of the view that the sentence of

imprisonment can be suspended and the petitioners can be granted bail on

certain conditions. Accordingly, pending disposal of the appeal, the

sentence is suspended and the petitioners/appellants are enlarged on bail,

subject to the following conditions:-

“(i) The petitioners/appellants shall execute a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) each, with two sureties, each for a like sum, to the satisfaction of the Special Court under TNPID Act, Chennai;

(ii) The petitioners/appellants shall appear before the trial Court on the first working day of every English calendar month at 10.30 a.m., until further orders.”

11. Accordingly, these Criminal Miscellaneous Petitions stand

ordered. The memo filed by the de facto complainant and other victims

shall form part of the records.

12. Post the main appeal on 27.04.2026.

08.04.2026 ham

Note: Issue order copy by 09.04.2026.

https://www.mhc.tn.gov.in/judis Crl.M.P.Nos.6079, 6082 & 6084 of 2026

1. The Special Judge, Special Court under TNPID Act, Chennai.

2. The Inspector of Police, Economic Offences Wing, Chengalpattu District.

3. The Superintendent, Central Prison for Women, Puzhal, Chennai.

4. The Superintendent, Central Prison, Puzhal, Chennai.

5. The Public Prosecutor, High Court of Madras.