Maharaja vs The Deputy Superintendent Of Police
2026 Latest Caselaw 930 Mad

Citation : 2026 Latest Caselaw 930 Mad
Judgement Date : 6 March, 2026

[Cites 2, Cited by 0]

Madras High Court

Maharaja vs The Deputy Superintendent Of Police on 6 March, 2026

Author: B.Pugalendhi

Bench: B.Pugalendhi

                                                                                        CrlMP(MD)No.20415 of 2025


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 06.03.2026

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                          CrlMP(MD)No.20415 of 2025
                                                    in
                                           CrlA(MD)No.1372 of 2025

                     Maharaja                                                           ...Petitioner

                                                          Vs
                     1.The Deputy Superintendent of Police,
                       Musiri Sub-Division,
                       Thathaiyangarpet Police Station,
                       Trichy District.
                      [Crime No.25 of 2024]

                     2.L.Manivel

                     3.Bharathi                                                       ... Respondents

                     PRAYER: Petition filed under Section 430 of Bharatiya Nagarik
                     Suraksha Sanhita to enlarge the petitioner on bail by suspending the
                     sentence imposed upon him in SplSC.No.27 of 2024 on the file of the I
                     Additional District and Sessions Judge (PCR), Tiruchirappalli by
                     judgment dated 21.11.2025.




                     1/6




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                                                                                              CrlMP(MD)No.20415 of 2025


                                       For Petitioner          : Mr.Dilipan Pandian
                                       For Respondent          : Mr.AS.Abul Kalaam Aazad,
                                       No.1                           Government Advocate
                                       For Respondent          : Mr.P.Bhaskar,
                                       Nos.2 & 3                      Legal Aid Counsel

                                                                ORDER

The petitioner is accused No.1 in SplSC.No.27 of 2025 on the

file of the I Additional District and Sessions Judge (PCR),

Tiruchirappalli. He was tried along with other accused and by

judgment dated 21.11.2025 the petitioner has been found guilty,

convicted and sentenced as follows:

Sl.No Section Punishment Fine default class (in Rs) 1 355 IPC 2 years simple 5,000 2 months simple imprisonment imprisonment 2 3(1)(r) SC/ST Act 2 years simple 1,000 2 months simple imprisonment imprisonment 3 3(1)(s) SC/ST Act 2 years simple 1,000 2 months simple imprisonment imprisonment 4 324 IPC and 3 years simple 1,000 6 months simple Section 3(2)(va) imprisonment imprisonment SC/ST Act

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As against the conviction and sentence imposed by the trial Court,

the petitioner has filed an appeal before this Court in

Crl.A(MD)No.1372 of 2025 and the same has been admitted by this

Court. The petitioner along with the appeal has also moved this

petition to suspend the sentence.

2.The learned counsel for the petitioner submits that the

accused Nos.3 and 4 have also filed criminal appeal in

Crl A(MD)No.1381 of 2025 along with Crl(MD)No.20559 of 2025

to suspend the sentence. This court by order dated 05.03.2026 has

also suspended the sentence. The trial court has granted suspension

of sentence and it has also been extended by this court periodically.

3.The learned Government Advocate appearing for the State

submits that A1 and A2 are having specific overt act and they are

having previous motive.

4.The learned Legal Aid counsel appearing for the defacto

complainant submits that he stands on his complaint.

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5.Considering that the co-accused has been granted suspension

of sentence by this court and considering that the appeal could not

be taken up for final hearing for want of time, this Court is inclined

to allow this petition.

6.Accordingly this petition is allowed and the substantive

sentence of imprisonment imposed on the petitioner alone is

suspended pending disposal of the criminal appeal on the following

conditions:

(i) The petitioner is ordered to be enlarged on

bail on executing a bond for Rs.25,000/- (Rupees

Twenty Five Thousand) each with two sureties each

for a like sum, to the satisfaction of the I Additional

District and Sessions Judge (PCR Cases), Trichy.

(ii) The petitioner shall file an affidavit before

the respondent police that he will not misuse this

liberty and will not indulge in any further offence.

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(iii) The petitioners shall report before the

respondent police daily at 10.30am.

(iv) If the petitioner violates any of the

conditions, the respondent police shall move an

application to cancel the order of suspension of

sentence of imprisonment.

06.03.2026

DSK

1.The Deputy Superintendent of Police, Musiri Sub-Division, Thathaiyangarpet Police Station, Trichy District.

2.I Additional District and Sessions Judge (PCR), Tiruchirappalli.

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