SENTHILKUMAR Vs. K.GANESHBABU

JUDGEMENT

(1.) These Criminal Miscellaneous Petitions have been preferred by the petitioner/accused, seeking to suspend the sentence of imprisonment imposed upon him, by judgment and order dtd. 8/4/2021 passed in Crl.A.No.72 of 2019 by the learned III Additional Sessions Judge, Villupuram @ Kallakurichi, confirming the order of the learned Judicial Magistrate (Fast Track Court Level), Kallakurichi in C.C.No.54 of 2018 dtd. 12/9/2019 and to enlarge the petitioner on bail and seeking to exempt him from surrendering before the trial Court.

(2.) The petitioner herein is the accused in C.C.No.54 of 2018 on the file of the learned Judicial Magistrate (Fast Track Court Level), Kallakurichi. He was found guilty of the offence under Sec. 138 of NI Act and has been convicted and sentenced as under:

(3.) According to the learned counsel for the petitioner/accused, there are arguable points available in the Criminal Revision Petition and the petitioner/accused has got a fair chance of succeeding in the Criminal Revision Petition and hence, the substantive sentence imposed against the petitioner/accused may be suspended and the petitioner may be exempted from surrendering before the trial Court. He would submit that the petitioner is ready to abide the condition imposed by this Court.