[Cites 1, Cited by 0]
Madras High Court
Kalai Vani vs The State Rep By, The Inspector Of Police on 6 May, 2026
CRL OP Nos. 11785, 11788, 11791, 11794 and 11796 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06-05-2026
CORAM
THE HON'BLE MRS.JUSTICE L.VICTORIA GOWRI
CRL.OP.Nos. 11785, 11788, 11791, 11794 and 11796 of 2026
-----
1. Kalai Vani
2. Chandrasekar
..Petitioners / Accused
2 & 5 in all Crl.OPs
Vs
State rep by The Inspector of Police,
Central Crime Branch,
Vepery, Chennai – 600 007.
..Respondent /
Complainant in all
Crl.OPs
Prayer in Crl.OP.No.11785 of 2026: Criminal Original Petition filed under
section 482 of B.N.S.S to direct the Appellate Court Principal District and
Sessions Judge Chennai to advance the hearing of Crl.MP.No.2563 of 2026 in
Crl.A.filing No.3460 of 2026 against CC.No.2202 of 2006 from 02.06.2026 to
any other earlier date to dispose the condone delay petition at the earliest and
pass such further or other orders.
Prayer in Crl.OP.No.11788 of 2026: Criminal Original Petition filed under
section 482 of B.N.S.S to direct the appellate court Principal District and
Sessions Judge Chennai to advance the hearing of Crl.MP.No.2561 of 2026 in
Crl.A.filing No.3459 of 2026 against CC.No.2206 of 2006 from 02.06.2026 to
any other earlier date to dispose the condone delay petition at the earliest and
pass such further or other orders.
__________
Page1 of 6
https://www.mhc.tn.gov.in/judis
CRL OP Nos. 11785, 11788, 11791, 11794 and 11796 of 2026
Prayer in Crl.OP.No.11791 of 2026: Criminal Original Petition filed under
section 482 of B.N.S.S to direct the appellate court Principal District and
Sessions Judge Chennai to advance the hearing of Crl.MP.No.2562 of 2026 in
Crl.A.filing No.3457 of 2026 against CC.No.2203 of 2006 from 02.06.2026 to
any other earlier date to dispose the condone delay petition at the earliest and
pass such further or other orders.
Prayer in Crl.OP.No.11794 of 2026: Criminal Original Petition filed under
section 482 of B.N.S.S to direct the appellate court Principal District and
Sessions Judge Chennai to advance the hearing of Crl.MP.No.2564 of 2026 in
Crl.A.filing No.3461 of 2026 against CC.No.2205 of 2006 from 02.06.2026 to
any other earlier date to dispose the condone delay petition at the earliest and
pass such further or other orders.
Prayer in Crl.OP.No.11796 of 2026: Criminal Original Petition filed under
section 482 of B.N.S.S to direct the appellate court Principal District and
Sessions Judge Chennai to advance the hearing of Crl.MP.No.2565 of 2026 in
Crl.A.filing No.3462 of 2026 against CC.No.2204 of 2006 from 02.06.2026 to
any other earlier date to dispose the condone delay petition at the earliest and
pass such further or other orders.
For Petitioners: Mr.P.Chandrasekar in all Crl.OPs
For Respondent: Mr.A.Damodaran
Additional Public Prosecutor (Crl.Side)
__________
Page2 of 6
https://www.mhc.tn.gov.in/judis
CRL OP Nos. 11785, 11788, 11791, 11794 and 11796 of 2026
COMMON ORDER
These Criminal Original Petitions have been filed under Section 482 of
B.N.S.S., seeking a direction to the learned Principal District and Sessions
Judge, Chennai to advance the hearing of Crl.MP.Nos 2561 to 2565 of 2026 in
Crl.A.SR.Nos.3457 and 3459 to 3462 of 2026 arising out of C.C.Nos. 2202 to
2206 of 2006 from 02.06.2026 to an earlier date, and to dispose of the delay
condonation petitions at the earliest.
2. The case of the prosecution is that the petitioners have preferred
Criminal Appeals challenging the judgment dated 04.08.2025 passed in
C.C.Nos.2202 to 2206 of 2006 dated 04.08.2025 by the learned Metropolitan
Magistrate, Additional Court for Exclusive Trial of Central Crime Branch
Egmore, Chennai, whereby, sentences were imposed upon the petitioners. The
said Criminal Appeals were filed with a delay of 190 days, along with petitions
seeking condonation of delay in Crl.M.P.No.2561 to 2565 of 2026 before the
learned Principal District & Sessions Judge at Chennai. Since the said petitions
are still pending consideration, the present Criminal Original Petitions have
been filed before this Court seeking for an early disposal of the same.
3. The learned counsel appearing for the petitioners submitted that the
petitioners are senior citizens and that they are convicted for the offence under
__________
Page3 of 6
https://www.mhc.tn.gov.in/judis
CRL OP Nos. 11785, 11788, 11791, 11794 and 11796 of 2026
Section 420 read with Section 34 of the Indian Penal Code and they are
sentenced to undergo two years of simple imprisonment. The petitioners were
remanded to judicial custody on 03.03.2026. The learned counsel for the
petitioners further contended that though the Criminal Appeals, along with the
petitions for condonation of delay have been pending for nearly seven hearings,
no orders have been passed yet. Hence, the learned counsel prayed for a
direction to the Appellate Court to take up the delay condonation petitions and
dispose them at an early date.
4. Considering the facts and circumstances of the case, and taking note of
the submissions made by the learned counsel for the petitioners, this Court
directs the learned Principal District and Sessions Judge, Chennai, to dispose of
the petitions filed for condonation of delay in Crl.M.P.Nos. 2561 to 2565 of
2026 in Crl.A.SR.Nos. 3457 and 3459 to 3462 of 2026, on or before
10.06.2026 on its own merits and in accordance with law.
5. Accordingly, these Criminal Original Petitions are disposed of.
06-05-2026
av/dna
__________
Page4 of 6
https://www.mhc.tn.gov.in/judis
CRL OP Nos. 11785, 11788, 11791, 11794 and 11796 of 2026
Note:
1. Registry is directed to forthwith upload this order in the Official Website of
this Court.
2. All concerned to act on this order being uploaded in Official Website of this
Court without insisting on certified hard copies. To be noted, this order when
uploaded in the official website of this Court will be watermarked and will also
have a QR code.
To:
1. The Principal District and Sessions Judge Chennai.
2. The Special for Women Puzhal.
3. The Central Prison (convict) Puzhal.
4. The Inspector of Police, Central Crime Branch, Vepery,
Chennai – 600 007.
5. The Public Prosecutor, High Court of Madras.
__________
Page5 of 6
https://www.mhc.tn.gov.in/judis
CRL OP Nos. 11785, 11788, 11791, 11794 and 11796 of 2026
L.VICTORIA GOWRI, J.
av/dna
CRL OP Nos. 11785, 11788, 11791,
11794 and 11796 of 2026
06-05-2026
__________
Page6 of 6
https://www.mhc.tn.gov.in/judis
