For Information Purpose Only vs Kumaran
2021 Latest Caselaw 11965 Ker

Crl.M.Appl/1/2021 IN Crl.Rev.Pet 549/2020            1/3



                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                  Present:
                 THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

                           Tuesday,the 13th day of April 2021/23rd Chaithra, 1943
                 Crl.M.A.No.1/2021 In Crl.M.A.No.02/2020 In Crl.Rev.Pet.549/2020

             For information purpose only
CRA No.218/2016 of the Additional Sessions Court, Irinjalakuda
CC No.1106/2010 of the Judicial Magistrate of First Class, Chalakudy
Petitioner/Revision Petitioner
        Kumaran, Aged 64 years
        S/o. Kannan, Manchery Valappil House,
        Nambikkunnu,
        Thazhekkad Village

Respondent/Respondent
        State of Kerala
        Represented by the Public Prosecutor,
        High Court of Kerala, Ernakulam

          Application        praying that in the circumstances stated in the affidavit filed therewith the
High Court be pleased to modify the order in Crl.M.A.No.2/2020 passed on 02-11-2020 in the
Revision by exempting the petitioner to remit the fine of Rs. 50,000/- in the interest of justice.


          This application           coming on for orders upon perusing the application       and the
affidavit filed in support thereof, and upon hearing the arguments of M/S M.SHAJU
PURUSHOTHAMAN, K.S.RAJESH, Advocates for the petitioner and the PUBLIC
PROSECUTOR for the respondent, the court passed the following:
                 BECHU KURIAN THOMAS (J)
                 -------------------------------------
                     Crl.M.A.No.1 of 2021
                               in
     For information purpose only
                    Crl.R.P.No. 549 of 2020
                 -------------------------------------
                Dated this the 13th day of April, 2021


                            ORDER

The order dated 02.11.2020, this Court had

suspended the sentence imposed upon the petitioner on

condition that petitioner executes a bond for Rs.50,000/-(Rupees

Fifty thousand only) with two solvent sureties for the like amount

and also on remittance of Rs.50,000/- towards the fine imposed.

2. The learned counsel appearing for the petitioner

points out that as per the impugned judgment, no fine amount

has been imposed upon the revision petitioner.

3. On verification of the impugned order, the said

submission seems to be correct. Accordingly, the interim order

dated 02.11.2020, shall stand modified as below:-

Execution of sentence imposed on the petitioner

is suspended on condition of the petitioner executing a bond for Crl.M.A.No.1 of 2021 in Crl.R.P.No. 549 of 2020

Rs.50,000/- (Rupees Fifty thousand only) with two solvent

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

court.

For information purpose only

Sd/-

BECHU KURIAN THOMAS JUDGE

NR/13/04/2021

/true copy/ Sd/- ASSISTANT REGISTRAR