BALAJI Vs. STATE

JUDGEMENT

(1.) This Criminal Miscellaneous Petition has been filed to relax the condition to appear before the District Munsif cum Judicial Magistrate Court, Boothapandy, on all working days at 10.30 a.m., imposed upon the Revision Petitioner in Crl.MP(MD)No.10473 of 2025 in Crl.RC(MD) No.1013 of 2025, dtd. 7/8/2025.

(2.) The Co-ordinate Bench of this Court, while granting suspension of sentence imposed the following conditions in Crl.MP(MD)No.10473 of 2025 in Crl.RC(MD)No.1013 of 2025, vide order, dtd. 7/8/2025:

(3.) Today, when the matter is being taken up, Mr.N.Pragalathan, learned Counsel for the Revision Petitioner submits that the Revision Petitioner has been complying with the conditions imposed in Crl.MP(MD)No.10473 of 2025 in Crl.RC(MD)No.1013 of 2025, dtd. 7/8/2025, without fail. Thus, the learned Counsel for the Revision Petitioner prays this Court that the condition No.(iii) of the order dtd. 7/8/2025 passed in Crl.MP(MD)No.10473 of 2025 in Crl.RC(MD)No. 1013 of 2025, imposed on the Revision Petitioner may be relaxed and the Revision Petitioner may be directed to appear before the District Munsif cum Judicial Magistrate Court, Boothapandy, once in a month.