Bindu V. S vs Sureshkumar P.D
2021 Latest Caselaw 24064 Ker

Crl.Rev.Pet No.658/2021                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
             Tuesday, the 28th day of December 2021 / 7th Pousha, 1943
                CRL.M.APPL.NO.1/2021 IN CRL.REV.PET NO. 658 OF 2021
                       CRA 46/2019 OF SESSIONS COURT,KOTTAYAM
           CC 4/2017 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II, VAIKOM
   PETITIONER/REVISION PETITIONER:

           BINDU V. S.,AGED 46 YEARS, D/O. VIJAYAMMA, VIJAYA BHAVAN HOUSE,
           EDAVATTOM P. O., KULASEKHARAMANGALAM, VAIKOM TALUK.

   RESPONDENTS/RESPONDENTS:

       1. SURESHKUMAR P.D., AGED 46 YEARS S/O. DAMODHARAN, PUTHENPARAMBIL
          HOUSE, VAIKAPRAYAR P. O., VADAKKEMURI VILLAGE, VAIKOM TALUK,
          KOTTAYAM - 686146.
       2. STATE OF KERALA,REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the execution of the sentence passed
   against the petitioner in judgment dated 23.02.2021 in Crl.A.No.46 of 2019
   of the Court of Sessions Judge, Kottayam and judgment dated 29.1.2019 in
   C.C.No.4 of 2017 of the Court of Judicial First Class magistrate -II,
   Vaikom,pending final disposal of the above Criminal Revision Petition.

        This Application coming on for admission upon perusing the
   application, and upon hearing the arguments of S.MOHAMMED AL RAFI,
   Advocates for the petitioners, PUBLIC PROSECUTOR for the second
   respondent,the court passed the following:

                                            ORDER

Sentence suspended and bail granted on condition that the revision petitioner shall execute a bond of Rs.25,000/-(Rupees twenty five thousand only) with two solvent sureties for the like sum each to the satisfaction of the trial court and with a further condition that the revision petitioner deposits an amount of Rs.75,000/-(Rupees Seventy five thousand only) towards fine imposed within a period of one month.

                                                       Sd/- VIJU ABRAHAM JUDGE




28-12-2021                         /True Copy/                              Assistant Registrar