[Cites 2, Cited by 0]
Madras High Court
Dr.S.Sadasivam vs M/S.Sunstar Capital, A Registered Firm on 21 May, 2026
Author: R.Vijayakumar
Bench: R.Vijayakumar
Crl.MP(MD)No.9943 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 21.05.2026
CORAM
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
Crl.MP(MD)No.9943 of 2026
in
Crl.RC.(MD)No.857 of 2026
S.Sadasivam ... Petitioner
Vs.
M/s.Sunstar Capital a Registered Firm
Represented by its Managing Partner K.L.N.Kesavan
S/o.Natchimuthu,
Carrying on Business at No.12-H.R.K.Guest House
No.31, 33, Old Bypass Road,
Karur-639 001. ... Respondent
Prayer : This Criminal Miscellaneous Petition filed under Section
438(1) r/w 442 of B.N.S.S. praying to suspend the conviction and
sentence imposed in C.A.No.185 of 2024. After hearing the appeal, the
learned District and Sessions Judge, Karur, dated 07.02.2026, confirming
the sentence passed by the learned Fast Track Court Judicial Magistrate
1/7
https://www.mhc.tn.gov.in/judis
Crl.MP(MD)No.9943 of 2026
(at Magistrate Level), Karur in S.T.C.No.525 of 2019, dated 05.07.2024.
For Petitioner : Mr.R.Karunanidhi
ORDER
This Criminal Miscellaneous Petition has been filed, praying
to suspend the sentence imposed on the petitioner by the Fast Track
Court Judicial Magistrate, Karur, in S.T.C.No.525 of 2019, dated
05.07.2024, which was confirmed by the District and Sessions
Court, Karur in C.A.No.185 of 2024, dated 07.02.2026.
2. The learned counsel for the petitioner would submit that the
petitioner was convicted by the Fast Track Court Judicial
Magistrate, Karur for the offence under Section 138 of the
Negotiable Instrument Act and sentenced him to undergo Simple
Imprisonment for a period of six months and to pay compensation
of Rs.1,50,000/- to the complainant within a period of one month
from the date of Judgment, and in default of payment of
compensation, to undergo simple imprisonment for a period of one
https://www.mhc.tn.gov.in/judis
month. Aggrieved by the same, the petitioner filed C.A.No.185 of
2024, before the District and Sessions Court, Karur and the lower
Appellate Court vide order dated 07.02.2026, dismissed the appeal
confirming the judgment passed by Trial Court. Aggrieved by the
same, the petitioner has filed present the Criminal Revision Petition
in Crl.RC(MD)No.857 of 2026 before this Court along with the
instant miscellaneous petition seeking suspension of sentence and
bail.
3. The learned Counsel for the petitioner would further submit
that the petitioner has raised substantial grounds in the above
revision, which requires consideration. Hence, he prayed for
granting suspension of sentence and bail to petitioner.
4. Considering the fact that there are arguable points raised in
revision and taking into consideration, facts and circumstances of
the case and that it is also likely to take a while before the revision is
https://www.mhc.tn.gov.in/judis
finally heard, this Court is inclined to grant suspension of sentence
and bail, on the following conditions, till the disposal of the above
Criminal Revision:
i) The petitioner is directed to be enlarged on bail on his
executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand
only) with two sureties each for a like sum to the satisfaction of the
learned District and Sessions Judge, Karur;
ii) The petitioner shall deposit a sum of Rs.50,000/- to the
credit of S.T.C.No.525 of 2019 on the file of the Fast Track Court
Judicial Magistrate (at Magistrate Level), Karur.
iii) The petitioner and sureties shall affix their photographs
and Left Thumb Impression in the bond and the above said Court
may obtain a copy of their Aadhaar card or Bank pass Book to
ensure their identity;
https://www.mhc.tn.gov.in/judis
iv) The petitioner shall appear and sign before the District and
Sessions Judge, Karur, on the first working day of every month at 10.30
a.m., until the disposal of the revision;
v) In case, if the petitioner is not able to appear before the trial
Court on any day, he shall make arrangements to file an application
under Section 317 Cr.P.C. (corresponding to 355 B.N.S.S) and shall
appear before the trial Court on any other day in lieu of the date of his
absence, as directed by the trial Court.
5. Accordingly, this Criminal Miscellaneous Petition is ordered.
21.05.2026
rmi
Note: Issue Order Copy on 21.05.2026.
https://www.mhc.tn.gov.in/judis
To:
1. The District and Sessions Judge, Karur.
2. The Fast Track Court Judicial Magistrate (at Magistrate Level),
Karur.
3. The Superintendent,
Central Prison, Trichy.
4. The Additional Public Prosecutor,
Madurai Bench of Madras High Court.
Madurai.
https://www.mhc.tn.gov.in/judis
R.VIJAYAKUMAR, J.
rmi
Order made in
in
Dated: 21.05.2026
https://www.mhc.tn.gov.in/judis
