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Krishnankutti vs State Of Kerala
2021 Latest Caselaw 17591 Ker

Citation : 2021 Latest Caselaw 17591 Ker
Judgement Date : 26 August, 2021

Kerala High Court
Krishnankutti vs State Of Kerala on 26 August, 2021
Crl.Rev.Pet No.466/2021                         1/1

                          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. 466 OF 2021

CC 467/2009 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-I, PALAKKAD
 CRA No.276/2016 OF SESSIONS DIVISION COURT, PALAKKAD

   PETITIONER/REVISION PETITIONER:
           KRISHNANKUTTI, AGED 66 YEARS, S/O. CHAMI, AANAKALLINKKAL VEEDU,
           ODUVANKODE, PERINGOTTUKURUSSI, PALAKKAD.

   RESPONDENTS/RESPONDENTS:
       1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA-682 031.
       2. THE SUB INSPECTOR OF POLICE, KOTTAYI POLICE STATION,
          PALAKKAD-678001.


           Application praying that in the circumstances stated therein, the
   High Court be pleased to suspend the conviction and sentence ordered in CC
   No. 467/2009 by judgment dated 24.11.2016 of the JFCM-I, Palakkad which
   was confirmed by Judgment dated 15.02.2021 in Crl.Appeal No.276/2016 in
   the Court of the Sessions Division, Palakkad pending disposal of the
   Criminal Revision Petition.



           This     Application   coming   on   for   admission   upon   perusing    the
   application, and upon hearing the arguments of SHRI.K.ANAND, SHRI.BENNY
   ANTONY PAREL, SHRI.N.RAJESH, Advocates for the petitioner, and the PUBLIC
   PROSECUTOR for the respondent, the Court passed the following:

                                            ORDER

The execution of sentence shall stand suspended on the petitioner executing bond for Rs.25,000/- with two solvent sureties each for the like amount to the satisfaction of the trial court and also on depositing the fine amount of Rs.25,000/- before the trial court within 30 days.

Sd/-

K.HARIPAL

JUDGE

26-08-2021 /True Copy/ Assistant Registrar

 
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