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Judgment
Heard the learned counsel for the petitioner.
Learned counsel for the petitioner submitted that this court vide order dated 05.07.2024, while granting suspension of sentence to the petitioner, imposed the following condition:
‘8 (a) The petitioner is directed to deposit a sum of Rs.25,000/- (Rupees twenty five thousand only) in C.C.No.45 of 2014 on the file of the learned Judicial Magistrate-IV, Coimbatore within a period of four weeks from the date of receipt of copy of this order.”
He further submitted that since the petitioner was put under financial crisis, he was not able to arrange the amount, hence he could not able to comply with the abovesaid order. Due to non compliance of the order, he was arrested and at present he was in Jail since 10.09.2026.
Learned counsel for the petitioner further submitted that subsequently the petitioner has arranged the amount by taking loan from his friends and relatives and now he is ready to comply with the condition imposed at paragraph 8(a) of the order dated 05.07.2024. Hence, he submitted that a direction may be given to the learned Judicial Magistrate -IV, Coimbatore to accept the amount, as directed in paragraph 8(a) of the order dated 05.07.2024 .
In view of the submission and request made by the learned counsel for the petitioner, the petitioner is directed to deposit Rs.25,000/- in C.C.No.45 of 2014 before the learned Judicial Magistrate IV, Coimbatore within a period three weeks from today and shall produce the deposit receipt before this Court on or before 29.10.2026. On production of deposit receipt, the application for suspension of sentence and bail shall be considered by this Court, in the interest of justice.
It is made clear that the other conditions imposed by this Court vide order dated 05.07.2026 shall also be complied with by the petitioner thereafter.
Accordingly, put up this case for orders on 29.10.2026.