For Information vs Justin
2021 Latest Caselaw 11431 Ker

Crl.Rev.Pet 254/2021                             1/2



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                               Present:
                         THE HONOURABLE MRS. JUSTICE SHIRCY V.

                        Thursday,the 8th day of April 2021/18th Chaithra, 1943
                            Crl.M.Appl/1/2021 IN Crl.Rev.Pet/254/2021

        For     information
CRA No.313/2018 of the
                                       purpose only
                         SESSIONS COURT,THRISSUR
CC No.1456/2013 of the JUDICIAL FIRST CLASS MAGISTRATE COURT,
WADAKKANCHERY
PETITIONERS/REVISION PETITIONER
1.JUSTIN,AGED 37 YEARS
     S/O. JOSEPH, PALAYUR HOUSE, NAYARANGADI, THEKKUMKARA
     VILLAGE, 769563.
2.SELEENA,AGED 62 YEARS
     D/O. LAZAR, PALAYUR HOUSE, NAYARANGADI, THEKKUMKARA
     VILLAGE, 769563.
RESPONDENT/RESPONDENT
        STATE OF KERALA
        REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
        ERNAKULAM - 682031.

          Application praying that in the circumstances stated therein the High Court be pleased
to issue an interim order suspending the further execution of the sentence passed against them
in Crl. Appleal No. 313 of 2018 in the Court of Sessions, Thrissur from the Judgment in CC
No. 1456/2013 of the Judicial Magistrate of First Class, Wadakkanchery, pending final
disposal of the above Criminal Revision Petition.


          This application coming on for admission upon perusing the application, and upon
hearing the arguments of M/S V.M.SYAM KUMAR, P.F.ROSY, SNEHA RAJIV, Advocates
for the petitioners and the PUBLIC PROSECUTOR for the respondent, the court passed the
following:

                                                                                       P.T.O.
                          SHIRCY V., J
          ---------------------------------------------

Crl.R.P.No.254 of 2021

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

Dated this the 8th day of April, 2021.

        For information
                   O R D Epurpose
                           R      only
        Heard. Admit.

Public Prosecutor takes notice for the respondent.

Post on 6.7.2021.

Crl.M.Appl.No.1 of 2021

There is no possibility of the revision petition being taken

up for hearing immediately. Hence, considering the nature of the

offences, object of legislation and the contention raised by the

petitioners, sentence is suspended and interim bail is granted on

the following condition

Petitioners shall execute a bond for

Rs.1,00,000/- (Rupees one lakh only) each with two

solvent sureties for the like sum to the satisfaction of

the trial court within one month from this day.

Sd/-

SHIRCY V.

JUDGE smm

/true copy/ Sd/- ASSISTANT REGISTRAR