S. RENUGADEVI Vs. M.B. RADHAKRISHNAN

JUDGEMENT

(1.) Heard Mr.M.Karunanithi, learned Counsel for the Revision Petitioner.

(2.) This Criminal Miscellaneous Petition has been preferred seeking to suspend the sentence imposed upon the Revision Petitioner by the learned Judicial Magistrate, Fast Track Court, Srivilliputhur in C.C.No. 334 of 2021, dtd. 15/2/2023, which was confirmed by the learned Principal District and Sessions Court, Virudhunagar District at Srivilliputhur in Crl.A.No.24 of 2023, dtd. 25/9/2025, wherein, the Revision Petitioner, was convicted for the offence under Sec. 138 of Negotiable Instruments Act, 1881, and sentenced to undergo simple imprisonment for two years and to pay a compensation of Rs.2,00,000.00, within two months, in default, to undergo simple imprisonment for three months. Challenging the above conviction and sentence, the Revision Petitioner has filed the above Criminal Revision Case in Crl.R.C(MD)No.1402 of 2025 along with the instant Miscellaneous Petition, seeking suspension of sentence and bail.

(3.) When the matter was taken up on 5/11/2025, the learned Counsel for the Revision Petitioner submitted that the Revision Petitioner has already deposited 20% of the compensation amount, ie., Rs.40,000.00 out of the total compensation amount of Rs.2,00,000.00 to the credit of C.C.No.334 of 2021 on the file of the Fast Track Judicial Magistrate, Srivilliputhur and the Revision Petitioner was ready to deposit a further 20% of the compensation amount ie., a sum of Rs.40,000.00 and accordingly, the case was posted to today (25/11/2025).