IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
Tuesday, the 10th day of May 2022 / 20th Vaisakha, 1944
CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 330 OF 2022
CRA 134/2021 OF ADDITIONAL SESSIONS COURT - VI, THIRUVANANTHAPURAM
ST 372/2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT (FOREST OFFENCES),
THIRUVANANTHAPURAM
PETITIONER/PETITIONER:
VINAYARAJ.R AGED 51 YEARS S/O. K.RAJAPPAN, SUB INSPECTOR OF POLICE,
SAP CAMP, RESIDING AT FAMILY QUARTERS, H-BLOCK, PEROORKADA,
THIRUVANANTHAPURAM, PIN - 695005
RESPONDENTS/RESPONDENTS:
1. USHA.B, W/O MOHANAN NAIR, KARTHIKA, ELAVATTOM, ELAVATTOM P.O,
THIRUVANANTHAPURAM, PIN - 695561
2. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
Application praying that in the circumstances stated therein the
High Court be pleased to suspend the sentence and conviction imposed
against the Revision Petitioner by the Judgment dt 17-03-2022 in
Crl.Appeal No 134 of 2021 of the Addl. District and Sessions Judge-VI,
Thiruvananthapuram, which arose from Judgment dt 06-09-2021 in S.T No 372
of 2016 of the Judicial First Class Magistrate Court for the trial of
Forest Offences, Nedumangad and kindly enlarge him on bail, pending
disposal of the Revision Petition, for the ends of justice.
This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S BIJU BALAKRISHNAN, AJMAL P.,
PARVATHY S.R., V.S.RAKHEE, K.J.GISHA, Advocates for the petitioner and
PUBLIC PROSECUTOR for the second respondent , the court passed the
following:
[p.t.o]
GOPINATH P., J.
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Crl. Rev. Petition No.330/2022
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Dated: 10th May, 2022
ORDER
Admit.
Learned Public Prosecutor takes notice for second respondent. Issue notice by speed post to first respondent. Crl.M.A No.1/2022 The sentence imposed on the revision petitioner by judgment dated 17.03.2022 in Crl.Appeal No.134/2021 on the file of the Additional District & Sessions Judge-VI, Thiruvananthapuram arising out of judgment dated 06.09.2021 in ST No.372/2016 on the file of the Judicial First Class Magistrate Court for the trial of Forest Offences, Nedumangadu shall remain suspended on the condition that the petitioner deposits a sum of Rs.1 lakh before the Trial Court, within one month from today.
Sd/-
GOPINATH P.
JUDGE JS 10-05-2022 /True Copy/ Assistant Registrar