Ameen vs State Of Kerala

Crl.Rev.Pet No.392/2022                           1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
             Wednesday, the 1st day of June 2022 / 11th Jyaishta, 1944
                CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 392 OF 2022
      CC 626/2010 OF COURT OF JUDICIAL MAGISTRATE OF FIRST CLASS -I,VARKALA,
                                 THIRUVANANTHAPURAM
        CRL.A 21/2019 OF ADDITIONAL SESSIONS COURT - V, THIRUVANANTHAPURAM
   PETITIONERS/REVISION PETITIONERS:

       1. AMEEN, AGED 25, SON OF ASHRAF, KADAYIL VEEDU, TV ROAD, CHILAKKOOR
          DESOM, VETTOOR VILLAGE, THIRUVANANTHAPURAM, PIN - 695312
       2. ABU, AGED 23, SON OF ASHRAF, KADAYIL VEEDU, TV ROAD, CHILAKKOOR
          DESOM, VETTOOR VILLAGE, THIRUVANANTHAPURAM, PIN - 695312

   RESPONDENT/RESPONDENT

           STATE OF KERALA, REPRESENTED THROUGH THE PUBLIC PROSECUTOR, HIGH
           COURT OF KERALA, ERNAKULAM, PIN - 682031

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the execution of conviction and sentence
   imposed on the petitoners vide judgment dated 30.11.2021 in Criminal
   Appeal No.21/2019 of the Hon'ble Additional Sessions Court-V,
   Thiruvananthapuram which arose from Judgment dated 16.1.2019 in
   CC.No.626/2010 of the Hon'ble Judicial First Class Magistrate Court-I,
   Varkala, pending disposal of the above Criminal Revision Petition.
        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of AYYAPPAN SANKAR & S.HRIDYA, Advocates
   for the petitioners and the PUBLIC PROSECUTOR for the respondent, the
   Court passed the following:
                                      ORDER

Sentence imposed upon the petitioners shall stand suspended upon the petitioners executing a bond for Rs.1 Lakh each with two solvent sureties each for the like sum to the satisfaction of the learned Magistrate.

                                                    Sd/- ZIYAD RAHMAN A.A. JUDGE




01-06-2022                          /True Copy/                             Assistant Registrar