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Madras High Court
Ranjith vs State Of Tamilnadu Rep By Inspector Of ... on 21 May, 2026
Author: R. Vijayakumar
Bench: R.Vijayakumar
CRL MP(MD) Nos.9923 & 9924 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 21-05-2026
CORAM
THE HONOURABLE MR JUSTICE R.VIJAYAKUMAR
CRL MP(MD) Nos.9923 & 9924 of 2026
IN
CRL RC(MD) No.852 of 2026
Ranjith
Petitioner(s)
in both petitions
Vs
State Of Tamilnadu Rep By
Inspector Of Police,
Thiruppathur Town Police Station
Sivagangai District.
(Crime No. 161/2015)
Respondent(s)
in both petitions
For Petitioner(s):
Mr.A.Anbalakan
Prayer for Crl.M.P(MD)No.9923/2026:
To suspend the sentence imposed on the petitioner by means of the judgment
passed by the Hon'ble Principal Sessions Court, Sivagangai District vide Crl.A.No.
80/2025 dated 10.04.2026 in connection with the judgment dated 07.11.2025 passed by
the learned Principal District Munsif cum Judicial Magistrate, Thiruppathur, Sivagangai
District vide C.C.No.102 of 2015, pending disposal of the above Criminal Revision
Case.
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https://www.mhc.tn.gov.in/judis
CRL MP(MD) Nos.9923 & 9924 of 2026
Prayer for Crl.M.P(MD)No.9924/2026:
To pass an order to exempt the petitioner from being surrender for undergoing
judicial custody in connection with the conviction and sentence imposed on him by
means of a judgment passed by the Hon'ble Principal Sessions Court, Sivagangai
District vide Crl.A.No.80 of 2025 dated 10.04.2026 in connection with the judgement
dated 07.11.2025 passed by the learned Principal District Munsif cum Judicial
Magistrate, Thiruppathur, Sivagangai District vide C.C.No.102 of 2015, pending
disposal of the above Criminal Revision Case.
COMMON ORDER
Heard Mr.A.Anbalakan, learned Counsel for the petitioner and Mr.Abul
Kalam Azad, learned Government Advocate (crl.side) and perused the materials
available on record.
2. Criminal Miscellaneous Petitions have been filed praying to suspend the
sentence imposed upon petitioner by Principal District Munsif cum Judicial Magistrate,
Thirupatthur in C.C.No.102 of 2015 dated 07.11.2025, which was modified by Principal
Sessions Court, Sivagangai District in Crl.A.No.80 of 2025, dated 10.04.2026 and to
exempt the petitioner from surrendering before the Court below.
https://www.mhc.tn.gov.in/judis
CRL MP(MD) Nos.9923 & 9924 of 2026
3. The learned Counsel appearing for the petitioner would submit that the
petitioner was convicted by the Principal District Munsif cum Judicial Magistrate,
Thirupatthur, Sivagangai District for the offences punishable under Sections 279, 304A
of IPC in C.C.No.102 of 2015 dated 07.11.2025 and sentenced as follows:-
(I) For the offence under Section 279 of IPC, to undergo one month Rigorous
Imprisonment and to pay fine of Rs.1,000/- in defult, to undergo 2 weeks default
sentence.
(ii) For the offence under section 304A of IPC, to undergo one year Rigorous
Imprisonment and to pay a fine of Rs.5,000/- in default, to undergo three months
default sentence.
4. Aggrieved, the petitioner herein filed Criminal Appeal No.80 of 2025,
before the learned Principal Sessions Judge, Sivagangai District, the lower Appellate
Court vide order dated 10.04.2026, dismissed the appeal and modified the judgment
passed by the Trial Court. The sentence passed by the learned Principal Sessions Judge,
Sivagangai District vide order 10.04.2026 are as follows:
(I) For the offences under section 304A of IPC, to undergo six month
Rigorous imprisonment and to pay fine of Rs.5,000/- in default, to undergo three months
default sentence.
https://www.mhc.tn.gov.in/judis
CRL MP(MD) Nos.9923 & 9924 of 2026
(ii) For the offence under Section 279 of IPC, to undergo one month Rigorous
Imprisonment and to pay fine of Rs.1,000/- in defult, to undergo 2 weeks default
sentence.
5. Challenging the above conviction and sentence, petitioner has filed
Criminal Revision case in Crl.RC(MD)No.852 of 2026 before this Court along with the
instant miscellaneous petitions seeking suspension of sentence, bail and exemption from
surrender.
6. The learned Counsel appearing for the petitioner would further submit that
petitioner has raised substantial grounds in the above revision, which requires
consideration. Hence, he prayed for granting suspension of sentence and bail to
petitioner.
7. Learned Government Advocate appearing for the respondent has opposed
the submissions made by the learned Counsel for the petitioner and submits that the
judgments passed by both the Courts are as per law after considering the entire evidence,
thus the relief sought by the petitioner at this stage be refused by this Court.
https://www.mhc.tn.gov.in/judis
CRL MP(MD) Nos.9923 & 9924 of 2026
8. Considering the fact that there are arguable points raised in revision and
taking into consideration of the facts and circumstances of the case, this Court is
inclined to grant suspension of sentence, bail and exempt the petitioner from
surrendering before the trial court, on the following conditions, till the disposal of the
above Criminal Revision:
i) 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 Principal District Munsif cum Judicial Magistrate,
Thiruppathur, Sivagangai District;
ii) 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) Petitioner shall appear and sign before the learned Principal District
Munsif cum Judicial Magistrate, Thiruppathur, Sivagangai District, on the first working
day of every English calendar month at 10.30 a.m., until further orders;
iv) In case, petitioner is not able to appear before the said 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 said Court on any other day in lieu of the
date of his absence, as directed by the said Court.
https://www.mhc.tn.gov.in/judis
CRL MP(MD) Nos.9923 & 9924 of 2026
9. Accordingly, these Criminal Miscellaneous Petitions are ordered.
21.05.2026
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gvn
To
1.The Principal District Munsif cum Judicial Magistrate,
Thiruppathur, Sivagangai District
2.The Principal Sessions Court,
Sivagangai District.
3. The Inspector Of Police,
Thiruppathur Town Police Station,
Sivagangai District.
4.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
CRL MP(MD) Nos.9923 & 9924 of 2026
R. VIJAYAKUMAR, J.
gvn
ORDER
IN
CRL MP(MD) Nos.9923 & 9924 of 2026
IN
Date : 21.05.2026
https://www.mhc.tn.gov.in/judis
