VIJAY Vs. STATE REP.BY

JUDGEMENT

(1.) This Criminal Miscellaneous Petition has been filed, seeking suspension of sentence and to enlarge the Petitioner on bail, in connection with the order dated, 28.02.2020, passed by the 2nd Respondent, Executive Magistrate Cum Deputy Commissioner of Police, New Washermenpet, Chennai-600 081., in MP.No.1 of 2020 in RC.No.307/Sec.Pro/DCP WPT/2019 in H6, R.K.Nagar P.S. SI.No.144/2019 for the offence under Section 107 of Cr.P.C.

(2.) This court heard the learned counsel on either side and also perused the materials placed on record.

(3.) The case of the Prosecution is that the Petitioner had executed a bond, dated 16.12.2019, to maintain peace for a period of one year, along with two sureties. While so, on 21.02.2020, during the period of bond, the Petitioner had committed the offences under Sections 294(b) , 323 , 506(ii) of IPC, based on which, a case was registered in Cr.No.13/2020, by the H-6, R.K.Nagar Police Station. Since the Petitioner/accused had violated the conditions of the earlier bail bond, dated 16.12.2019, undertaking not to involve in any crime for a period of one year, the Executive Magistrate Cum Deputy Commissioner of Police, New Washermenpet, Chennai, had passed the impugned order, dated 28.02.2020, in MP. No.01 of 2020, committing him to prison to undergo imprisonment for 297 days, under Section 122(1b) of Cr.PC. Hence, the present Criminal Revision has been filed, along with the above criminal miscellaneous petition, seeking suspension of sentence.