Muralidharan vs The State Of Tamilnadu Rep By Inspector ...
2026 Latest Caselaw 2721 Mad

Citation : 2026 Latest Caselaw 2721 Mad
Judgement Date : 21 May, 2026

[Cites 4, Cited by 0]

Madras High Court

Muralidharan vs The State Of Tamilnadu Rep By Inspector ... on 21 May, 2026

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                           Crl.MP(MD)No.9936 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.9936 of 2026
                                                       in
                                            Crl.A.(MD)No.585 of 2026



                     Muralidharan                                                   ... Petitioner

                                                          Vs.

                     State represented by
                     The Inspector of Police,
                     Vigilance and Anti Corruption Wing,
                     Tiruchirappalli,
                     Crime No.30/2008.                                            ... Respondent

                     Prayer : This Criminal Miscellaneous Petition filed under Section 430(1)

                     of B.N.S.S. praying to suspend the sentence of imprisonment passed in

                     Spl.C.No.97 of 2011 on the file of the learned Special Judge for

                     Prevention of Corruption Act Cases, Tiruchirappalli, dated 15.05.2026

                     and enlarge the petitioner on bail till the disposal of the criminal appeal.




                     1/6




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                                                                            Crl.MP(MD)No.9936 of 2026



                                       For Petitioner          :   Mr.V.Muthu Kamatchi

                                       For Respondent          : Mr.Abdul Kalam Azad
                                                                Government Advocate (Crl.side)


                                                          ORDER

This Criminal Miscellaneous Petition has been filed, praying to

suspend the sentence imposed on the petitioner by the learned Special

Judge for Prevention of Corruption Act Cases, Tiruchirappalli, in

Spl.C.No.97 of 2011, dated 15.05.2026.

2. The learned counsel for the petitioner would submit that the

petitioner was convicted by the learned Special Judge for Prevention of

Corruption Act Cases, Tiruchirappalli, for the offence under Section 7 of

Prevention of Corruption Act, 1988, sentenced to undergo 2 years

imprisonment and also imposed a fine of Rs.10,000/- in default to

undergo 3 months simple imprisonment and for the offence under

Sections 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988,

sentenced to undergo 2 years imprisonment and also imposed a fine of

Rs.10,000/- in default to undergo 3 months simple imprisonment.

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Aggrieved by the same, the petitioner has filed the present Criminal

Appeal in Crl.A.(MD)No.585 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 appeal, which

requires consideration. Hence, he prayed for granting suspension of

sentence and bail to petitioner.

4. The learned Government Advocate (crl.side) appearing for

respondent opposed the submissions of the learned counsel for the

petitioner and submitted that judgment passed by the Court below is as

per law after considering the entire evidence, thus the relief sought by

petitioner at this stage be refused by this Court.

5. Considering the fact that there are arguable points raised in the

appeal and taking into consideration, facts and circumstances of the case

and that it is also likely to take a while before the appeal is finally heard,

this Court is inclined to grant suspension of sentence and bail, on the

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following conditions, till the disposal of the above Criminal Appeal:

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 Special

Judge for Prevention of Corruption Act Cases, Tiruchirappalli;

ii) 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;

iii) The petitioner shall appear and sign before the Special Judge

for Prevention of Corruption Act Cases, Tiruchirappalli, on the first

working day of every month at 10.30 a.m., until the disposal of the

appeal;

iv) 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.

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5. Accordingly, this Criminal Miscellaneous Petition is ordered.





                                                                                      21.05.2026

                     rmi

                     Note: Issue Order Copy on           22.05.2026.

                     To:

1. The Special Judge for Prevention of Corruption Act Cases, Tiruchirappalli.

2. The Inspector of Police, Vigilance and Anti Corruption Wing, Tiruchirappalli.

3. The Additional Public Prosecutor, Madurai Bench of Madras High Court.

Madurai.

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R.VIJAYAKUMAR, J.

rmi

Order made in

Dated: 21.05.2026

https://www.mhc.tn.gov.in/judis