K.K.Ramakrishnan, J
1. On 13.08.2025, when these matter were taken up for hearing, this Court passed the following order:
This Bench has been constituted as Special Bench as per the direction of the Hon'ble Supreme Court to take up all Criminal Appeals/Criminal Revisions involving offences which are punishable with imprisonment up to three years (Dedicated Bench). Hence, Registry has posted the matter today before this Bench.
2.The learned counsel for the petitioner seeks time to make the submissions on merit. Hence, this case is adjourned finally to 22.08.2025.
2.On 22.08.2025, this Court passed the following order:
When these matter were taken up for hearing today, the learned counsel appearing for the petitioner in Crl.R.C. (MD).No.642 of 2019 reported no instructions. Hence, this Court is inclined to issue bailable warrant against him executable by 29.08.2025.
2.Hence, this Court issues bailable warrant against the petitioner in Crl.R.C.(MD).No.642 of 2019 and the jurisdictional police is directed to execute the same and produce the petitioner in Crl.R.C.(MD).No.642 of 2019 before this Court on 29.08.2025.
3. Post these matters on 29.08.2025
3.On 29.08.2025, when these cases were taken up for hearing, the learned Government Advocate (Criminal Side) sought time to execute the warrant. Therefore, this Court adjourned these cases on 03.09.2025.
4.On 03.09.2025, when these cases were taken up for hearing, pursuant to the direction issued by this Court dated 22.08.2025, the jurisdictional police officer, executed the bailable warrant and produced the accused/petitioner before this Court. The petitioner/accused sought adjournment for making his submission on merits. In view of the request made by the petitioner/accused, this Court adjourned these cases to 23.09.2025.
5.Thereafter, on 23.09.2025, there was no representation on behalf of the petitioner/accused. Hence, this Court adjourned these cases to 25.09.2025.
6.On 25.09.2025 this Court passed the following order:
5.On 25.09.2025, when these matters were taken up for hearing, again, there was no representation on behalf of the petitioner/accused. Therefore, considering facts and circumstances of these cases and the attitude of the petitioner/accused, this Court is inclined to issue non-bailable warrant against the petitioner/accused.
6.Accordingly, this Court issues non-bailable warrant against the petitioner/accused. The jurisdictional police officer is hereby directed to execute the Non-bailable warrant by securing the petitioner/accused and report before this Court 06.10.2025.
7.List on 06.10.2025
7.On 10.10.2025 this Court passed the following order:
On 07.10.2025, this Court passed the following order: 2.Pursuant to the order of this Court dated 25.09.2025, the jurisdictional police officer, has executed the warrant by arresting the accused/petitioner and produced him before this Court.
3.This Court directed the Jurisdictional police officer to confine the accused in Central Prison, Madurai, to undergo the remaining period of imprisonment, imposed by the learned Judicial Magistrate, Fast Track Court, Karur, in C.C.No.538 of 2016 dated 22.11.2018 and confirming the order passed in Crl.A.No.15 of 2019 on the file of the Additional Principal District Court, Karur.
4.List these cases in the regular course.
2.As per the direction of this Court dated 07.10.2025, the accused has been confined in Central Prison, Madurai, to serve his remaining period of sentence of imprisonment.
3.The learned counsel for the petitioner would submit that the petitioner has already paid 50% of the cheque amount in C.C.No.538 of 2019 and now, he is willing to pay further sum of Rs.1,00,000/- ( Rupees One Lakh) in C.C.No.463 of 2017 within a period of ten days and he seeks further period of two months to pay the remaining amount in both cases.
4.The learned counsel for the respondent, on instructions, would accept the deposit of 50% of the cheque amount and seeks permission to withdraw the same.
5.Considering the payment of 50% of cheque amount and his further willingness to pay a sum of Rs.1,00,000/- within a period of ten days, this Court is inclined to suspend the sentence of imprisonment till 31.10.2025.
6.Accordingly, this Court grants suspension of sentence of imprisonment imposed by the learned Judicial Magistrate, Fast Track Court, (JM Level) Karur in C.C.No.538 of 2016 dated 22.11.2018, and C.C.No.463 of 2017 dated 22.11.2018 respectively, upon execution of a surety bond for the value of Rs.10,000/- to the satisfaction of the Superintendent of Prison, Central Prison, Madurai.
7.Accordingly, the respondent/complainant is permitted to withdraw the deposited amount.
8.Upon receipt of this order copy, the Superintendent of Prison, Central Prison, Madurai is hereby directed to release him upon receiving the surety bond for the value of Rs.10,000/- (Rupees Ten Thousands) forthwith.
9.List these cases on 27.10.2025.
8.Today, (27.10.2025) when these matters were taken up for hearing, the learned counsel for the petitioner would submit that inspite of his advice, the petitioner/accused is not willing to settle the matter as per the undertaking given before this Court.
9.Therefore, considering facts and circumstances of these cases and the lethargic attitude of the petitioner/accused, this Court is inclined to issue non-bailable warrant against the petitioner/accused.
10.Accordingly, this Court issues non-bailable warrant against the petitioner/accused. The jurisdictional police officer is hereby directed to execute the Non-bailable warrant by securing the petitioner/accused and confine him in prison to undergo the remaining period of imprisonment imposed against him vide judgment dated 22.11.2018 in C.C.No.538 of 2016 on the file of the Judicial Magistrate Fast Track Court, Karur and report before this Court 03.11.2025.
11. List these cases on 03.11.2025.
