R Sivakumar vs The State Of Tamil Nadu on 3 February, 2026

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Supreme Court - Daily Orders

R Sivakumar vs The State Of Tamil Nadu on 3 February, 2026

Bench: Prashant Kumar Mishra

     ITEM NO.5                             COURT NO.17                        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). 20456/2025

     [Arising out of impugned final judgment and order dated 12-11-2025
     in CRLMP No. 1901/2025 passed by the High Court of Judicature at
     Madras]

     R SIVAKUMAR                                                               Petitioner(s)

                                                      VERSUS

     THE STATE OF TAMIL NADU                                                   Respondent(s)


     IA No. 327418/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

Date : 03-02-2026 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA HON'BLE MR. JUSTICE N.V. ANJARIA For Petitioner(s) :Mr. S. Hari Haran, Adv.

Mr. Angel Bharadwal, Adv.

Mr. Vikash Singh, 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

1. On State's application supported with affidavit of Deputy Superintendent of Police, the High Court has canceled the anticipatory bail granted to the petitioner on the ground that the petitioner has failed to deposit a sum of Rs.6,05,000/- as directed in the High Court's order dated 23.01.2020.

Signature Not Verified

Digitally signed by MINI Date: 2026.02.04

2. Attention of this Court is drawn to the order dated 17:21:04 IST Reason: 07.03.2024 passed by the Special Judge, Special Court under the Tamil Nadu Protection of Interests of Depositors (TNPID) Act, 1997, Coimbatore, wherein it is recorded that the petitioner has already paid a sum of Rs.6,05,000/- towards remuneration by way of two demand drafts.

3. Despite this the State moved an application on 03.12.2024 before the High Court seeking cancellation of bail on the ground of non-deposit.

4. In the teeth of the order passed by the trial Court and the demand drafts (Annexure P-5), affidavit filed by the Deputy Superintendent of Police appears to be false.

5. Let the concerned Deputy Superintendent of Police file a show-cause affidavit, as to why action should not be taken against him for making false representation before the High Court, and obtaining cancellation of bail. Show- cause Affidavit be filed within two weeks from today.

6. List on 19.02.2026.

7. Interim order dated 19.12.2025, to continue, till the next date of hearing.

(MINI)                                             (CHETNA BALOONI)
COURT MASTER (SH)                                 COURT MASTER (NSH)

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Supreme Court - Daily Orders