Supreme Court - Daily Orders
V. Ravibalan vs State Represented Of Tamil Nadu on 1 September, 2025
Author: Vikram Nath
Bench: Vikram Nath
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. OF 2025
[Arising from SLP(Crl.) No.6897/2025]
V. RAVIBALAN APPELLANT(S)
VERSUS
STATE OF TAMIL NADU RESPONDENT(S)
O R D E R
1. Leave granted.
2. This appeal is against the judgment and order dated 12.03.2024 passed by the High Court of Madras, Bench at Madurai in Criminal Appeal (MD) No.260 of 2022.
3. Having heard learned senior counsel for the parties, we find no reason to interfere with the conviction recorded by the Courts below. However, insofar as the sentence of ten years each awarded by the Courts below for the offences punishable under Section 5 of Tamil Nadu Protection of Interest of Depositors in Financial Establishments Act, 1997 (TNPID Act) and 120B of the Indian Penal Code (IPC) are concerned, we are of the view that Signature Not Verified the aforesaid sentences may be reduced from ten Digitally signed by NEETU KHAJURIA Date: 2025.09.03 14:41:30 IST Reason: years to seven years, which shall run 1 concurrently, as already directed.
4. To the above extent the impugned order shall stand modified and the appeal stands partly allowed.
5. Pending applications also stand disposed of.
....................,J.
(VIKRAM NATH) ....................,J.
(SANDEEP MEHTA) NEW DELHI;
SEPTEMBER 01, 2025.
Crl.A.@SLP(Crl.) No.6897/2025 2 ITEM NO.2 COURT NO.3 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). 6897/2025 [Arising out of impugned final judgment and order dated 12-03-2024 in CRLAMD No. 260/2022 passed by the High Court of Judicature at Madras at Madurai] V. RAVIBALAN Petitioner(s) VERSUS STATE REPRESENTED OF TAMIL NADU Respondent(s) IA No. 104347/2025 - EXEMPTION FROM FILING O.T. IA No. 104344/2025 - GRANT OF BAIL Date : 01-09-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE SANDEEP MEHTA For Petitioner(s) : Mr. Sathya Narayanan, Sr. Adv.
Mr. V. Elanchezhiyan, AOR For Respondent(s) :Mr. Amit Anand Tiwari, Sr. A.A.G. Mr. Sabarish Subramanian, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal stands partly allowed in terms of the signed order.
Pending applications also stand disposed of. (NEETU KHAJURIA) (RANJANA SHAILEY) ASST.REGISTRAR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file.) Crl.A.@SLP(Crl.) No.6897/2025 3