For Information Purpose Only vs Balakrishnan
2021 Latest Caselaw 11925 Ker

Crl.M.Appl/1/2021 IN Crl.Rev.Pet 280/2021            1/2




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

                             Friday,the 9th day of April 2021/19th Chaithra, 1943

             For information             purpose only
                   Crl.M.Appl/1/2021 IN Crl.Rev.Pet/280/2021
CRA No.42/2014 of the I st ADDITIONAL SESSIONS COURT, THRISSUR
CC No.1007/2009 of the JUDICIAL MAGISTRATE OF FIRST CLASS , CHAVAKKAD
PETITIONER/REVISION PETITIONER
        BALAKRISHNAN,AGED 57 YEARS
        S/O GANGADHARAN, MANJIPARAMBIL HOUSE, THRITHALUR WEST,
        VADANAPPILLY P.O.VADANAPPILLY VILLAGE, THRISSUR DISTRICT,
        PIN-680 614.
RESPONDENT/RESPONDENT
        STATE OF KERALA
        REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
        ERNAKULAM, PIN-682 031.

          Application/Petition praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to suspend the execution of sentence passed against the
petitioner vide judgments in Crl.A. No. 42/2014 dated 22/12/2020 of the 1st Additional
District & Sessions Court, Thrissur and in C.C. No. 1007/2009 dated 30/01/2014 of the
Judicial First Class Magistrate Court, Chavakkad, pending disposal of the above criminal
revision petition, so as to secure ends of justice.


          This application coming on for orders upon perusing the application, and upon hearing
the arguments of M/S C.A.CHACKO, C.M.CHARISMA, Advocates for the petitioner and the
PUBLIC PROSECUTOR for the respondent, the court passed the following
                            V.G.ARUN, J.
                   ===================
                     Crl.R.P.No.280 of 2021
                  ====================
                Dated this the 09th day of April, 2021
         For information purpose only
                              ORDER

Admit. Learned Public Prosecutor takes notice for the

respondent.

Crl.M.Appln.No.1/2021

Execution of sentence imposed on the petitioner is

suspended on condition of the petitioner executing a bond for

Rs.25,000/- (Rupees twenty five thousand only) with two

solvent sureties for the like amount, to the satisfaction of trial

court and on remittance of the fine imposed, within one month,

if already not remitted at the appellate stage.

Sd/-

V.G.ARUN JUDGE

NB/09.04.2021

/true copy/ Sd/- ASSISTANT REGISTRAR