Sasikumar vs State Of Kerala
2021 Latest Caselaw 16036 Ker

Crl.Rev.Pet No.428/2021                           1/2

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                           THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                           Monday, the 2nd day of August 2021 / 11th Sravana, 1943

                  Crl.M.A.NO.1/2021 in CRL.REV.PET NO. 428 OF 2021

CRA 161/2017 OF II ADDITIONAL SESSIONS COURT (SPECIAL), KOTTAYAM


S.T.No. 163/2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT- IV, KOTTAYAM

   PETITIONER/REVISION PETITIONER:
           SASIKUMAR, AGED 67 YEARS, CHINMUDRA, MILMA BOOTH, PUTHETTU JUNCTION,
           S.H. MOUNT P.O., KOTTAYAM

   RESPONDENTS/RESPONDENTS:
       1. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM 682031

       2. V.K.RAVEENDRA VARMA, S/O.KRISHNARAJ VARMA, THEKKUMKORE PALACE,
          S.H.MOUNT P.O., KOTTAYAM PIN 686006


           Application praying that in the circumstances stated therein, the

   High Court be pleased to suspend the execution of sentence imposed by

   Judgment dated 08.04.2021 in Crl. Appeal No. 161/2017 on the file of the

   Additional         Sessions   Judge-II,    (Special),    Kottayam   confirming     the

   conviction in Judgment dated 03.08.2017 in S.T.No. 163/2016 on the file of

   the Judicial First Class Magistrate Court-IV, Kottayam, pending disposal

   of this Criminal Revision Petition.



           This     Application   coming     on   for   admission   upon   perusing   the

   application, and upon hearing the arguments of SHRI. V.P.MOHAMMED NIYAZ,

   SHRI. SHEREEF J., Advocates for the petitioners, and the PUBLIC PROSECUTOR

   for the first respondent, the Court passed the following:




           [P.T.O]
 Crl.Rev.Pet No.428/2021                              2/2




                             P. SOMARAJAN, J.
             - - - - - - - - - - - - - - - - - - - - - - - -
                           CRL.R.P.NO.428/2021
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                 Dated this the 02nd day of August, 2021
                                               O R D E R

Admit. Issue notice to the respondent

No.2. Learned Public Prosecutor takes notice

for the respondent No.1.

Post after completion of service.

Crl.M.A.No.1/2021

Sentence on the review petitioner/appellant

will stand suspended on executing a bond for

Rs.20,000/- with two solvent sureties each for

the like sum to the satisfaction of the learned

Magistrate, besides deposit of 20% of the amount

within one month from today.

Sd/-

P. SOMARAJAN JUDGE

SPV

02-08-2021 /True Copy/ Assistant Registrar