[Cites 6, Cited by 0]
Madras High Court
Ananthan vs State Of Tamilnadu Rep By Inspector Of ... on 10 April, 2026
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
CRL MP(MD). No.1013 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 10/04/2026
CORAM
THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
AND
THE HONOURABLE MR. JUSTICE K.K.RAMAKRISHNAN
Crl.M.P(MD). No.1013 of 2026
in
Crl.A(MD).No.74 of 2026
Ananthan ... Petitioner
Vs
The Inspector of Police,
Lalapettai Police Station,
Karur District.
Crime No.365 of 2021. ... Respondent
PRAYER :- To suspend the sentence of imprisonment imposed on the
petitioner by the learned District and Sessions Judge, Karur, in S.C.
No.26 of 2022, dated 08.10.2025 pending disposal of the criminal
appeal.
For Petitioner : Mr.T.Leninkumar
For Respondent : Mr.E.Antony Sahaya Prabahar
Additional Public Prosecutor
1/7
https://www.mhc.tn.gov.in/judis
CRL MP(MD). No.1013 of 2026
ORDER
[Order of the Court was made by N.ANAND VENKATESH, J.]
This petition has been filed seeking suspension of the sentence of
imprisonment imposed on the petitioner by the learned District and
Sessions Judge, Karur, in S.C.No.26 of 2022, dated 08.10.2025 and to
enlarge the petitioner on bail.
2. The case of the prosecution is that on 29.08.2021, at about 2.30
p.m., A1 to A3 had parked their vehicle on the road. The same was
questioned by the deceased and he asked the accused persons to move
the vehicle, which led to a wordy quarrel. With this motive, A1 to A3
were said to have gone to the place of the deceased at about 9.00 p.m.,
and there was a wordy quarrel. The deceased was abused with filthy
language and A2 and A3 caught hold of the hands of the deceased, while
A1 assaulted the deceased with a stick. This led to the demise of the
deceased.
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3. Based on a complaint, an FIR came to be registered in Crime
No.365 of 2021 for the offences under Sections 294(b), 342, 302 and
506(ii) of IPC. There are totally three accused persons in this case and
the petitioner has been arrayed as A3. On considering the facts and
circumstances of the case and on appreciating the oral and documentary
evidence, the Court came to the conclusion that the prosecution has
proved the case beyond reasonable doubt. Insofar as the petitioner (A3)
is concerned, he was convicted and sentenced as follows:
Provision under which Sentence
convicted
Sec. 120(b) of IPC Life Imprisonment and fine of
Rs.10,000/-, in default to undergo
four years Simple Imprisonment.
Sec. 294(b) of IPC 15 days Imprisonment.
Section 342 of IPC One year of imprisonment.
Section 302 r/w. 120(b) of IPC Life Imprisonment and fine of
Rs.10,000/-, in default to undergo
four years Simple Imprisonment.
The above sentences were ordered to run concurrently.
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4. Heard the learned counsel for the petitioner and the learned
Additional Public Prosecutor appearing for the respondent.
5. On carefully considering the submissions made on either side
and the judgment of the trial court, it is seen that the overt act attributed
against the petitioner (A3) is that he caught hold of the deceased. The
case requires appreciation of the eyewitness account and it will take
some more time for this Court to deal with the appeal on merits. The
petitioner has been serving the sentence from October 2025 onwards and
it is brought to the notice of this Court that there is one previous case
against the petitioner.
6. In the light of the above discussion, we are inclined to grant
suspension of sentence, suspending the sentence imposed against the
petitioner and accordingly, this petition is allowed on the following
conditions:
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i. The petitioner is directed to be enlarged on bail on
executing a bond for Rs.10,000/- (Rupees Ten thousand only)
with two sureties, each for a like sum to the satisfaction of the
learned Judicial Magistrate I, Kulithalai.
ii. The sureties shall affix their photographs and Left
Thumb Impression in the surety bond and the Trial Court may
obtain a copy of their Aadhar card or Bank passbook to ensure
their identity.
iii. The petitioner shall appear and sign before the trial
Court at 10.30 a.m., on the first working day of every English
calender month, till the disposal of the Criminal Appeal.
[N.A.V., J.] & [K.K.R.K, J.]
10.04.2026
NCC : Yes / No
Index : Yes / No
Indu
https://www.mhc.tn.gov.in/judis
To
1. The Judicial Magistrate I,
Kulithalai.
2.The Inspector of Police,
Lalapettai Police Station,
Karur District.
3.The Central Prison,
Trichy.
4.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
N.ANAND VENKATESH , J.
AND
K.K.RAMAKRISHNAN, J.
Indu
ORDER
IN
in
Date : 10/04/2026
https://www.mhc.tn.gov.in/judis
