Akku.V.Sarang vs State Of Kerala
2021 Latest Caselaw 17264 Ker

Crl.Rev.Pet No.453/2021                         1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE ASHOK MENON
                  Friday, the 13th day of August 2021 / 22nd Sravana, 1943

                     CRL.M.APPL.NO.2/2021 IN CRL.REV.PET NO. 453 OF 2021

              Crl. A 233/2019 OF ADDITIONAL SESSIONS COURT III, MAVELIKKARA


           CC 961/2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, KAYAMKULAM

   PETITIONER/REVISION PETITIONER:

           AKKU.V.SARANG, AGED 24 YEARS, S/O.VIDYADHARAN, SARANGU VEEDU,
           ARATTUKULAM, PATHIYOOR MURI, PATHIYOOR VILLAGE, ALAPUZHA DISTRICT.

   RESPONDENT/RESPONDENT/STATE

           STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, ERNAKULAM, PIN-682031, REPRESENTING THE SUB
           INSPECTOF OF POLICE,
           TRAFIC UNIT, KAYAMKULAM POLICE STATION, ALAPPUZHA DISTRICT.


        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence passed by the Hon'ble
   Judicial First Class Magistrate Court, Kayamkulam in CC.No.961/2016 as per
   judgmnet dated 11.11.2019 and its partial confirmation by Hon'ble
   Additional Sessions Judge-III, Mavelikkara as per judgment in Crl.Appeal
   233/2019 dt.10.03.2021, against the petitioner/ Revision petitioner,
   pending disposal of the Crimial Revision Petition.
        This Application coming on for admission upon perusing the
   application and upon hearing the arguments of M/s. M.V.THAMBAN, R.REJI,
   ARUN BOSE, B.BIPIN, THARA THAMBAN & N.SUNIL JOSEPH, Advocates for the
   petitioner and the Public Prosecutor for the respondent, the Court passed
   the following:
                                      ORDER

The sentence of imprisonment shall stand suspended on payment of Rs.5000/- before the Jurisdictional Court and on the execution fo a bond for Rs.50,000/- (Rupees fifty thousand only) with two solvent sureties, each for the like amount to the satisfaction fo the jurisdictional Court.

Sd/-

ASHOK MENON

JUDGE

13-08-2021 /True Copy/ Assistant Registrar