Madras High Court
P. Kumar @ Rajkumar vs The State Of Tamil Nadu on 28 August, 2020
Author: P.N. Prakash
Bench: P.N. Prakash
Crl.R.C. No.646 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.08.2020
CORAM :
THE HON'BLE MR. JUSTICE P.N. PRAKASH
Crl.R.C. No.646 of 2020 & Crl.M.P. No.4765 of 2020
P. Kumar @ Rajkumar Petitioner
vs.
1 The State of Tamil Nadu
represented by the Executive Magistrate/
Revenue Divisional Officer
Ponneri Taluk
Tiruvallur District
2 The Tahsildar
Ponneri Taluk
Tiruvallur District
3 The Inspector of Police
E-3 Minjur Police Station
Tiruvallur District Respondents
Criminal Revision under Section 397 read with Section 401 Cr.P.C.
seeking to set aside the detention order dated 20.06.2020 passed against
the revision petitioner in Na.Kaa.No.642/2020/Aa/(1) on the file of the
first respondent under Section 122(1)(b) Cr.P.C.
For petitioner Mr. C.K.M. Appaji
For respondents Mrs. P. Kritika Kamal
Govt. Advocate (Crl. Side)
http://www.judis.nic.in -----
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Crl.R.C. No.646 of 2020
ORDER
This criminal revision has been preferred challenging the order dated 20.06.2020 passed by the first respondent sentencing the petitioner under Section 122(1)(b) Cr.P.C. to undergo imprisonment till 02.09.2020 and to remit the surety amount of Rs.5,000/- in a nationalised bank.
2 Heard Mr.C.K.M. Appaji, learned counsel for the petitioner and Mrs. P. Kritika Kamal, learned Government Advocate (Crl. Side) appearing for the respondents.
3 It is the case of the first respondent that the petitioner executed a bond for good behaviour under Section 110 Cr.P.C. in M.C.No.57 of 2020 on 02.03.2020 and thereafter, the petitioner was involved in a case in Minjur P.S. Cr.No.1789 of 2020 under Section 392 IPC on 03.06.2020 and hence, was liable to be sentenced under Section 122(1)(b) Cr.P.C. for breach of bond.
4 A perusal of the bond dated 02.03.2020 executed by the petitioner shows that it was executed for good behaviour under Section 110 Cr.P.C. for the breach of which, he cannot be convicted and sentenced http://www.judis.nic.in Page 2 of 4 Crl.R.C. No.646 of 2020 under Section 122(1)(b) Cr.P.C., since a conviction and sentence is possible only in a case where there was breach of bond executed under Section 107 Cr.P.C. for keeping peace.
In view of the above and also by following the earlier order passed by this Court in Muthu @ Muthuraja vs. State1, the impugned order dated 20.06.2020 passed by the first respondent in M.C. No.57 of 2020 is set aside and as a sequel, this criminal revision stands allowed. Connected Crl.M.P. stands closed. The petitioner is directed to be released from custody, if not required in connection with any other case.
28.08.2020 cad Note to Office: Issue order copy today itself http://www.judis.nic.in 1 Crl.O.P. No.20997 of 2016 decided on 02.11.2016 Page 3 of 4 Crl.R.C. No.646 of 2020 P.N. PRAKASH, J.
cad To 1 The Executive Magistrate/ Revenue Divisional Officer Ponneri Taluk Tiruvallur District 2 The Tahsildar Ponneri Taluk Tiruvallur District 3 The Inspector of Police E-3 Minjur Police Station Tiruvallur District 4 The Public Prosecutor High Court, Madras Crl.R.C. No.646 of 2020 28.08.2020 http://www.judis.nic.in Page 4 of 4