For Information Purpose Only vs Anju N.
2021 Latest Caselaw 11161 Ker

Crl.Rev.Pet 258/2021                             1/2



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              Present:
                          THE HONOURABLE MR.JUSTICE V.G.ARUN

                       Wednesday,the 7th day of April 2021/17th Chaithra, 1943
                            Crl.M.Appl/1/2021 IN Crl.Rev.Pet/258/2021

             For information purpose    only
CRA No.257/2019 of the IST ADDITIONAL SESSIONS COURT, KOZHIKODE
ST No.1623/2017 of the JUDICIAL FIRST CLASS
                               MAGISTRATE COURT (SPECIAL
COURT)FOR TRIAL OF CASES U/S.138, NI ACT,KOZHIKODE
REVISION PETITIONER/APPELLANT/ACCUSED
        ANJU N.,AGED 29 YEARS
        W/O.DHANUSH, PROPRIETOR M/S.VEENUS MARKETING, B.P.III/1296,
        SARAVANA COMPOUND, KATTAKKADA ROAD, BALARAMAPURAM,
        THIRUVANANTHAPURAM, RESIDING AT PANAYARATHALA (H), VAIKOM,
        ATHIYOOR, BALARAMAPURAM, THIRUVANANTHAPURAM - 695 501.
RESPONDENTS/RESPONDENTS/COMPLAINANT & THE STATE
1.KABEERATH K.P.,AGED 41 YEARS
     W/O.ASHRAF, PROPRIETOR OCTA TRADING COMPANY, MINARVA
     BUILDING, M.P.ROAD, KOZHIKODE, REP. BY POWER OF ATTORNEY
     HOLDER ASHRAF M.E., AGED 46 YEARS, S/O.IBRAHIM, M.A.HOUSE,
     JAWAHAR NAGAR COLONY, ERANHIPALAM P.O., KOZHIKODE - 673 006.
2.THE STATE OF KERALA
     REPRESENTED BY THE 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 operation of the conviction and sentence imposed in the judgment dated
18-01-2021 in Criminal Appeal No.257/2019 on the file of the Court of Session,Kozhikode
Division(1st Addl. Sessions Judge),confirming the conviction and sentence in the judgment
dated 07-05-2019 in ST No.1623/2017 on the file of the Special Judicial First Class
Magistrate(NI cases),Kozhikode.


          This application coming on for admission upon perusing the application , and upon
hearing the arguments of M/S SRINATH GIRISH, P.JERIL BABU, Advocates for the
petitioner and the PUBLIC PROSECUTOR for the 2nd respondent, the court passed the
following
                    V.G.ARUN, J.

-------------------------------------------

Criminal M.Appl. No.1 of 2021 in Crl.R.P. No.258 of 2021

---------------------------------------

Dated: 7th April, 2021

For information ORDER purpose only

Admit.

Criminal M.Appl. No.1 of 2021

Execution of the sentence imposed on the

petitioner is suspended on condition of the

petitioner executing a bond for Rs.50,000/-

(Rupees Fifty Thousand only) with two solvent

sureties for the like sum, to the satisfaction of

the trial court and on remittance of Rs.5,000/-

towards the fine imposed, within a period of one

month.

Sd/-

                                          V.G.ARUN
     ss                                     JUDGE




                           /true copy/       Sd/- ASSISTANT REGISTRAR