P.K.Jayan vs N.Hamsa
2021 Latest Caselaw 16351 Ker

Citation : 2021 Latest Caselaw 16351 Ker
Judgement Date : 4 August, 2021

Kerala High Court

P.K.Jayan vs N.Hamsa on 4 August, 2021

Crl.Rev.Pet No.376/2021                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                 Wednesday, the 4th day of August 2021 / 13th Sravana, 1943
                    CRL.M.APPL.NO.4/2021 IN CRL.REV.PET NO. 376 OF 2021

                          CRA 492/2006 OF SESSIONS COURT, PALAKKAD

           ST 4600/2004 OF JUDICIAL FIRST CLASS MAGISTRATE COURT,MANNARKKAD

   PETITIONER/REVISION PETITIONER:

           P.K.JAYAN AGED 54 YEARS,S/O KRISHNAN,PARUTHIKKATTIL HOUSE
           P.O.,ANJALITHANAM, KAVIYOOR, PATHANAMTHITTA DISTRICT

   RESPONDENTS/RESPONDENTS:

       1. N.HAMSA,AGED 43 YEARS,S/O NEERANI KUNHEEDU, KOTTIYODU, VIYYAKURUSSI
          AMSOM DESOM, MANNARKKAD TALUK.
       2. STATE OF KERALA, REP BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
          ERNAKULAM

        Application praying that in the circumstances stated therein the
   High Court be pleased to pass an order suspending the execution of
   sentence and the order of compensation passed against the
   petitioner/revision petitioner vide the judgment in Crl.A.No.492/2006 of
   the Sessions Court,Palakkad in S.T.No.4600/2004 on the file of the
   Judicial First Class Magistrate Court, Mannarkad, pending disposal of this
   Crl.RP.
        This Application coming on for admission upon perusing the
   application,and upon hearing the arguments of Sri.B.PRAMOD, Advocates for
   the petitioner,and THE PUBLIC PROSECUTOR for the 2nd respondent,the court
   passed the following:
                                      ORDER

The sentence on the petitioner will stand suspended on executing bond for Rs.50,000/-(Rupees fifty thousand only) with two solvent sureties each for the like sum to the satisfaction of the learned magistrate and also to deposit 20% of the cheque amount within one month from today.

Sd/-

P.SOMARAJAN

JUDGE

04-08-2021 /True Copy/ Assistant Registrar