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Mohanapriyadharshini vs The State Rep. By Its Inspector Of Police on 16 May, 2025

Author: Sudhanshu Dhulia

Bench: Sudhanshu Dhulia

                                                          1

     ITEM NO.52                                 COURT NO.9                      SECTION II-C

                                      S U P R E M E C O U R T O F         I N D I A
                                              RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.)                         No(s).     7505/2025

     [Arising out of impugned final judgment and order dated 08-04-2025
     in CRLMP No. 1251/2023 passed by the High Court of Judicature at
     Madras]

     MOHANAPRIYADHARSHINI                                                        Petitioner(s)

                                                        VERSUS

     THE STATE                 REP. BY ITS INSPECTOR OF POLICE                   Respondent(s)

     IA No. 125660/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT, IA No. 125659/2025 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES

     Date : 16-05-2025 This matter was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE SUDHANSHU DHULIA
                             HON'BLE MR. JUSTICE K. VINOD CHANDRAN

     For Petitioner(s) : Mr. Richardson Wilson, Adv.
                         Mr. Apoorv Malhotra, Adv.
                         Mr. Lokesh Krishna, Adv.
                         Mr. N Kalaivani, Adv.
                         Mr. Aditya Ojha, Adv.
                         Ms. Anuradha Arputham, AOR

     For Respondent(s) :

                          UPON hearing the counsel the Court made the following
                                           O R D E R

The petitioner has been convicted under Section 420 read with Section 120-B of the Indian Penal Code and Section 5 of the Tamil Nadu Protection of Interests of Depositors (TNPID) Act and has been sentenced to undergo 24 years of rigorous imprisonment. Her appeal is pending before the High Court.

Initially, the sentence was suspended and she was granted 17:56:07 IST Reason:

bail, but consequently, the order of suspension of sentence was  2 recalled.

We have been informed that the petitioner, who is the wife of the main accused, is suffering from cervical cancer. For this reason alone and on a purely humanitarian ground, we are of the view that the petitioner need not surrender till 09.06.2025 and shall appear before the court concerned on 09.06.2025 and seek suspension of sentence, which application shall be considered in accordance with law.

Till then, no coercive steps shall be taken against the petitioner.

In view of above, the Special Leave Petition is disposed of. Pending interlocutory application(s), if any, is/are disposed of.

(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR