SURESH Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to set aside the order dtd. 21/6/2022 made in Crl.M.P.No.1221 of 2022 in Crl.A.No.49 of 2022 on the file of learned Principal Sessions Judge, Namakkal and enlarge the petitioner on bail.

(2.) The learned counsel for the petitioner would submit that the petitioner was charged for the offences under Ss. 454, 380 of IPC and the matter was taken cognizance in C.C.No.75 of 2020 on the file of learned Judicial Magistrate, Sendamangalam, wherein, the learned Magistrate had ordered sentence for 2 years and fine of Rs.1000.00 in default he ought to undergo simple imprisonment for 3 months. Aggrieved by the same, an appeal has been preferred in C.A.No.49 of 2022 on the file of learned Principal Sessions Judge, Namakkal, wherein, the learned Sessions Judge had dismissed the suspension petition filed by the petitioner vide order dtd. 21/6/2022 made in Crl.M.P.No.1221 of 2022 in Crl.A.No.49 of 2022. Aggrieved over the same, the present petition has been filed to set aside the dismissal order.

(3.) Heard the learned counsel for the petitioner and learned Government Advocate (Crl.side) for the respondent.