Lalitha vs State Of Kerala
2021 Latest Caselaw 23830 Ker

Crl.Rev.Pet No.706/2021                            1/2




                              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                              PRESENT
                               THE HONOURABLE MRS. JUSTICE M.R.ANITHA
              Saturday, the 4th day of December 2021 / 13th Agrahayana, 1943
                     CRL.M.A.NO.2/2021 IN CRL.R.P. NO. 706 OF 2021

ST 27/2007 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-II, VARKALA                             CRA
602/2010 OF VII ADDITIONAL SESSIONS COURT, THIRUVANANTHAPURAM

   PETITIONER/REVISION PETITIONER:
           LALITHA, AGED 45 YEARS, W/O. SASI G. NAIR, RESIDING AT SHALI BHAVAN,
           THERAKULAM, KURAKKANNI, VARKALA, THIRUVANANTHAPURAM DISTRICT-695141.

   RESPONDENTS/RESPONDENTS:
       1. STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM-682031.
       2. SHIBU, AGED 44 YEARS, S/O. RAMACHANDRAN, RESIDING AT POTTAKULAM
          VEEDU, PUNNAMOODU, VARKALA, THIRUVANANTHAPURAM-695042.


           Application praying that in the circumstances stated therein, the
   High Court be pleased to stay the further proceedings in the execution of
   the judgment dated 31.10.2014 in Criminal Appeal No. 602/2010 of
   Additional         Sessions      Judge-VII,   Thiruvananthapuram     which   confirmed
   judgement in S.T.No. 27/2007 of the Judicial First Class Magistrate Court
   II, Varkala dated 17.07.2010 and the petitioner may be released on bail
   pending disposal of this criminal revision petition.



           This Application coming on for admission, upon perusing the
   application , and upon hearing the arguments of SRI. M.KIRANLAL, SRI.
   R.RAJESH (VARKALA), SRI. MANU RAMACHANDRAN, SRI. T.S.SARATH, SAMEER M
   NAIR, Advocates for the petitioner, of the PUBLIC PROSECUTOR for the 1st
   respondent and of SRI.SABIKH MOHAMMED V.S, Advocate for the 2nd
   respondent, the Court passed the following:




                          [P.T.O]
 Crl.Rev.Pet No.706/2021                       2/2




                                         ORDER

Heard both sides.

It has come out that the petitioner paid the entire amount and settled the matter with defacto complainant.

In the said circumstances, sentence suspended on petitioner/accused executing self bond for Rs. 25,000/- (Rupees twenty five thousand only).

Post next week.

Sd/-

M.R.ANITHA

JUDGE

04-12-2021 /True Copy/ Assistant Registrar