Dibesh .E.R vs Manoj.A
2021 Latest Caselaw 16037 Ker

Crl.Rev.Pet No.427/2021                         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.1/21 in CRL.REV.PET NO. 427 OF 2021

CR.A No. 423/2019 OF ADDITIONAL SESSIONS COURT-III, KOZHIKODE



S.T.No. 27/2019 OF CHIEF JUDICIAL MAGISTRATE COURT, KOZHIKODE

   PETITIONER/REVISION PETITIONER/APPELLANT/ACCUSED:
           DIBESH E.K., AGED 40 YEARS, S/O. DASAN, EYYAKUNNATH (H),
           KALATHILTHODI,
           AREEKAD, NALLALAM POST, KOZHIKODE-673027

   RESPONDENTS/RESPONDENTS/RESPONDENTS/COMPLAINANT & STATE:
       1. MANOJ.A, AGED 38 YEARS, S/O. SHIVADASAN, AISWARYA NIVAS,
          CHEMBILATHODIPARAMBA, MEENCHANDA, PANNIYANKARA, CALICUT ARTS &
          SCIENCE COLLEGE, KOZHIKODE-673018

       2. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR,

             HIGH COURT OF KERALA, ERNAKULAM 682031.


           Application praying that in the circumstances stated therein, the

   High Court be pleased to suspend the operation of conviction and sentence

   imposed in the Judgment dated 18-08-2020 in Criminal Appeal No. 423/2019

   on the file of the Court of Session, Kozhikode Division (III Additional
   Sessions Judge), confirming the conviction and sentence in the Judgment

   dated 09-10-2019 in S.T. No. 27/2019 on the file of the Chief Judicial

   Magistrate Court, Kozhikode.



           This     Application   coming   on   for   admission   upon   perusing   the

   application, and upon hearing the arguments of SHRI. SRINATH GIRISH, SHRI.

   P.JERIL BABU, Advocates for the petitioner, and the PUBLIC PROSECUTOR for

   the 2nd respondent, the Court passed the following:



                                                              [P.T.O]
 Crl.Rev.Pet No.427/2021                            2/2




                          P. SOMARAJAN, J.
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                        CRL.R.P.NO.427/2021
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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

It is reported that 20% of the amount

already deposited with the trial court. Hence, the

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 within one month from today, besides

deposit the 20% of the amount already effected.

Sd/-

P. SOMARAJAN JUDGE SPV

02-08-2021 /True Copy/ Assistant Registrar