MANIKANDAN Vs. STATE

JUDGEMENT

(1.) This criminal miscellaneous petition is filed to suspend the execution of the sentence passed on 6/12/2021, in S.C.No.371 of 2018, by the Session Judge, Mahila Court, Cuddalore and enlarge the petitioner/appellant/accused on bail pending disposal of the above appeal.

(2.) Today when the matter came up for hearing, it is represented by the learned counsel for the petitioner that the petitioner is in incarcenation from 8/12/2021. The learned counsel also represented that the petitioner is ready to live with the victim. As a matter of fact, the marriage ceremony was earlier performed. Therefore, considering the said circumstances and the undertaking given by the petitioner that he is ready and willing to live with the victim, if the victim still choses to do so, I am of the view that this is a fit case to grant suspension of sentence, pending disposal of the appeal.

(3.) Accordingly, the substantive sentence of imprisonment is suspended and the petitioner is enlarged on bail, pending disposal of the appeal on the following conditions: