Thangapandi vs The State Of Tamil Nadu Rep By
2026 Latest Caselaw 1575 Mad

Citation : 2026 Latest Caselaw 1575 Mad
Judgement Date : 24 March, 2026

[Cites 1, Cited by 0]

Madras High Court

Thangapandi vs The State Of Tamil Nadu Rep By on 24 March, 2026

Author: B.Pugalendhi

Bench: B.Pugalendhi

                                                                                             CrlMP(MD)No.13561 of 2025


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 24.03.2026

                                                               CORAM:

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                             CrlMP(MD)No.13561 of 2025
                                                       in
                                              CrlA(MD)No.1041 of 2025

                     1.Thangapandi
                     2.Jothiraj                                                                  ...Petitioners

                                                      Vs.
                     1.The State of Tamil Nadu rep by
                     the Deputy Superintendent of Police,
                     Srivilliputhur Sub Division,
                     Nathampatti Police Station,
                     Virudhunagar District.

                     2.Munichelvam                                                            ...Respondents


                     PRAYER : Criminal Miscellaneous Petition filed under Section 430(1)
                     of BNSS, to suspend the sentence imposed on the petitioners /
                     appellants/ accused Nos.1 and 2 passed by the Special Court for Trial of
                     SC/ST (POA) Act Cases, Virudhunagar District at Srivilliputhur in
                     SplSC.No.37 of 2022 dated 01.09.2025 and enlarge the petitioners on
                     bail pending disposal of the criminal appeal.

                                  For Petitioner      : Mr.M.Jagadeesh Pandian
                                  For Respondent :Mr.A.S.Abul Kalaam Azad,
                                                       Government Advocate (criminal Side)

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                                                                                            CrlMP(MD)No.13561 of 2025


                                                              ORDER

The petitioners are accused Nos.1 and 2 in Spl.S.C.No.37 of 2022

on the file of the Special Court for Trial of SC/ST (POA) Act Cases,

Virudhunagar District at Srivilliputhur. By judgment dated 01.09.2025

the petitioners have been found guilty, convicted and sentenced as under:

Section Punishment Fine default class (in Rs) A1 324 IPC and 3(2) One year rigorous 1,000/- One month simple (va) of SC/ST imprisonment imprisonment (POA) Act A2 323 IPC and 3(2) Six months rigorous 1000 one month simple (va) of SC/ST imprisonment imprisonment (POA) Act

Challenging the above said conviction and sentence, the petitioners have

preferred CrlA(MD)No.1041 of 2025 along with this petition seeking

suspension of sentence. The appeal has been admitted by this court on

26.09.2025.

2.This court while entertaining this petition has granted interim

suspension of sentence till 13.10.2025 with certain conditions and

directed the Registry to list the matter on 13.10.2025. However thereafter

this petition has not been listed and the petitioners have not taken any

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steps either for obtaining extension of the interim suspension or

surrendering before the respondent police. Therefore, this court is not

inclined to entertain this petition. Accordingly, this petition is dismissed

with liberty to the petitioners to surrender before the respondent police

and renew the application. The respondent police shall secure the

petitioners forthwith.

24.03.2026