Pankajam vs State Of Kerala

Crl.Rev.Pet No.590/2022                           1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
            Thursday, the 25th day of August 2022 / 3rd Bhadra, 1944
              CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 590 OF 2022
           CRIME NO.143/2006 OF Koodal Police Station, Pathanamthitta
    CC 29/2007 OF JUDICIAL FIRST CLASS MAGISTRATE COURT -I,PATHANAMTHITTA,
CRL.A.NO. 179/2011 OF ADDITIONAL DISTRICT COURT & MOTOR ACCIDENT CLAIMS TRIBUNAL
               ,PATHANAMTHITTA / I ADDL. M.A.C.T., PATHANAMTHITTA
  APPLICANTS/REVISION PETITIONER:

       1. PANKAJAM, AGED 50 YEARS, D/O. BHASKARAN, PALLYMURUPPEL HOUSE,
          THATTAKUDY, KALANJOOR VILLAGE, PATHANAMTHITTA DISTRICT-689 694
       2. BINU @ KUKKI AGED 36 YEARS S/O. BHASKARAN, PALLYMURUPPEL HOUSE,
          THATTAKUDY, KALANJOOR VILLAGE, PATHANAMTHITTA DISTRICT-689 694
       3. MANOJKUMAR @ MADHU AGED 34 YEARS S/O. KOCHUKUTTY, VISHNU BHAVANAM
          VEEDU, THATTAKUDY, KALANJOOR VILLAGE, PATHANAMTHITTA DISTRICT-689
          694
       4. SANTHINI, AGED 50 YEARS W/O MADHU, VISHNU BHAVANAM VEEDU,
          THATTAKUDY, KALANJOOR VILLAGE, PATHANAMTHITTA DISTRICT-689 694

   RESPONDENTS/RESPONDENTS

           STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
           KERALA,ERNAKULAM-682 031

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentnece imposed on the applicants by
   the judgment, conviction and sentence in C.C. No.29/2007 of the Court of
   the Judicial First Class Magistrate-I, Pathanamthitta dated 23.08.2011 as
   confirmed by the judgment conviction and sentence in Crl.Appeal
   No.179/2011 of the Court of the Addl.Sessiosn Judge-I, Pathanamthitta
   dated 05.02.2018. and release the applicants on bail pending disposal of
   the above Criminal Revision Petition.
        This Application coming on for Admission upon perusing the
   application and upon hearing the arguments of Mr.AJEESH K.SASI, Advocate
   for the petitioners and the PUBLIC PROSECUTOR for the respondent, the
   Court passed the following:
                                      ORDER

Sentence imposed on the petitioners shall stand suspended upon they executing bond for Rs.50,000/-(Rupees Fifty thousand only) each, with two solvent sureties each for the like sum to the satisfaction of the learned Magistrate.

It is reported that, the petitioners 2 and 3 were already arrested and under judicial detention. In such circumstances, upon furnishing the bond as mentioned above, they shall be released on bail.

Sd/- ZIYAD RAHMAN A.A. JUDGE 25-08-2022 /True Copy/ Assistant Registrar