V.D.Mathew vs State Of Kerala
2021 Latest Caselaw 17523 Ker

Crl.Rev.Pet No.467/2021                     1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                            THE HONOURABLE MR. JUSTICE K.HARIPAL
                  Thursday, the 26th day of August 2021 / 4th Bhadra, 1943
                CRL.M.APPL.NO.1/2021 IN CRL.REV.PET NO. 467 OF 2021

CRA 21/2016 OF II ADDITIONAL SESSIONS COURT (SPECIAL COURT), KOTTAYAM
CC. No. 32/2012 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-I, ETTUMANOOR

   PETITIONERS/REVISION PETITIONERS:
       1. V.D.MATHEW, AGED 63 YEARS, S/O. DEVASSIA, KANNAMBEL HOUSE,
          PERUMBAIKKADU VILLAGE (RENTED AT VALIYAPARAMPIL KANNUKULAM BHAGOM,
          MANNANAM KARA, ATHIRAMPUZHA VILLAGE, KOTTAYAM).
       2. SHANU, AGED 40 YEARS, S/O. YOHANNAN, PAZHANILATHU HOUSE, MEVADA
          KARA, MEENACHIL VILLAGE, KOTTAYAM.
       3. SHAJI, AGED 49 YEARS, S/O. JOSEPH, THADIYANTHADATHIL HOUSE,
          KURAVILANGADU VILLAGE, KOTTAYAM.
       4. THANKACHAN, AGED 52 YEARS, S/O. MICHALE, KOLLAMPARAMPIL HOUSE,
          KARIYATTUKUNNU BHAGOM, KAIPUZHA VILLAGE, KOTTAYAM.
       5. THANKACHAN, AGED 60 YEARS, S/O. YOHANNAN, VELAMPARAMPIL HOUSE,
          SREEKANDAMANGALAM KARA, ATHIRAMPUZHA VILLAGE, KOTTAYAM.
       6. MANU MATHEW, AGED 32 YEARS, S/O. N.D MATHEW, KANNAMBEL HOUSE,
          KANNUKULAM BHAGOM, MANNANAM KARA, ATHIRAMPUZHA VILLAGE, KOTTAYAM.
       7. JOLLY PETER, AGED 40 YEARS, S/O. PATHROSE, PLAPARAMPIL HOUSE,
          MANNANAM KARA, ATHIRAMPUZHA VILLAGE, KOTTAYAM.

   RESPONDENT/RESPONDENT/COMPLAINANT/STATE:
           STATE OF KERALA, REPRESENTED BY STATION HOUSE OFFICER, GANDHINAGAR
           POLICE STATION, THROUGH THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
           ERNAKULAM.


        Application praying that in the circumstances stated in the
   memorandum of Crl.Revision Petition the High Court be pleased to suspend
   the execution of sentence as against the Petitioners/Accused 1 to 7
   ordered vide judgment dated 26.07.2021 in Crl.Appeal No.21/2016 of the
   Additional Sessions Court-II (Special), Kottayam, arising from judgment
   dated 19.01.2016 in C.C.No.32/12 of the Judicial First Class Magistrate
   Court-I, Ettumanoor, pending disposal of this Criminal Revision Petition
   in the interest of justice.


        This Application coming on for admission upon perusing the
   application, and upon hearing the arguments of SHRI. SURIN GEORGE IPE,
   SHRI. ADITHYA RAJEEV, SHRI. SREEDEV U, Advocates for the petitioners, and
   the PUBLIC PROSECUTOR for the respondent, the Court passed the following:

                                                           [P.T.O]
 Crl.Rev.Pet No.467/2021                      2/2




                                         ORDER

The execution of sentence shall stands suspended on the petitioners executing bond for Rs. 25,000/- each with two solvent sureties each for the like amount to the satisfaction of the trial Court and also on deposit of the fine amount within 30 days from today.

Post after three weeks.

Sd/-

K.HARIPAL

JUDGE

26-08-2021 /True Copy/ Assistant Registrar