R. SARAVANAN Vs. M.M. SYED SIKKANDER

JUDGEMENT

(1.) This Court vide order dtd. 5/5/2021 had suspended the sentence of the petitioner in Crl.M.P.No.5646 of 2021 in Crl.R.C.No.267 of 2021 and granted bail on condition that the petitioner Mrs.S.S.Mohamed Fouzia to execute a bond for a sum of Rs.10,000.00 with two sureties each for a like sum to the satisfaction of the learned Metropolitan Magistrate, Fast track Court-II, Allikulam, Chennai and on further condition that the petitioner shall appear before the said Court at 10.30. a.m. on the first working day of every English Calendar month regularly pending Revision.

(2.) The learned counsel for the respondent in Crl.R.C.No.267 of 2021 submitted that though the order has been passed on 5/5/2021, the conditions have not been complied is the instructions. To verify and report the same, he seeks accommodation.

(3.) It is seen that the petitioner in Crl.R.C.No.267 of 2021 viz. Mrs.S.S.Mohamed Fouzia, W/o.M.M.Syed Sikkanthar, No.9, Narayana Naicken Third Lane, Pudupet, Chennai-600 002, was convicted by the trial Court in C.C.No.6434 of 2016 vide judgment dtd. 11/12/2019 for offence under Sec. 138 of Negotiable Instruments Act, and sentenced to one (1) year Simple Imprisonment and to pay the cheque amount of Rs.2.00 lakhs as compensation. Aggrieved against the same, the petitioner in Crl.R.C.No.267 of 2021 had preferred an appeal in C.A.No.5 of 2020, before the VI Additional Sessions Court and the Sessions Court dismissed the appeal confirming the conviction and sentence of the trial Court, against which the present Revision has been filed, and at that time the above order of suspension of sentence was granted.