KALEESWARAN Vs. STATE

JUDGEMENT

(1.) THIS petition coming on for orders upon perusing the petition and the grounds in C.A.241/05 and upon hearing the arguments of Mr. A.K. Azagarsami, Advocate for the petitioner and of Mr. A. Muthukaruppan, Govt. Advocate (Cri. Side) on behalf of the State, the Court made the following order: -

(2.) CONSIDERING the facts and circumstances of the case, the substantive sentence of imprisonment alone is suspended, and the petitioner is directed to be released on bail on his executing a bond for Rs. 5,000/ - (Rupees Five thousand) with two sureties each for a like -sum to the satisfaction of the learned Judicial Magistrate No. II, Madurai and on such release, the petitioner shall appear before the concerned Magistrate on the first working day of every month at 10.30 a.m., pending disposal of the above appeal. Order accordingly.