Pradeep Kumar.P vs The State Of Kerala
2021 Latest Caselaw 6756 Ker

Crl.M.Appl/1/2021 IN Crl.Rev.Pet 141/2021     1/2



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            Present:
                        THE HONOURABLE MR.JUSTICE V.G.ARUN

               Thursday,the 25th day of February 2021/6th Phalguna, 1942


                      Crl.M.Appl.No. 1/2021 in Crl.Rev.Pet.141/2021
    For information purpose only
CRA No.191/2016 of the ADDITIONAL DISTRICT COURT-I, MAVELIKKARA
ST No.24/2015 of the JUDICIAL MAGISTRATE OF FIRST CLASS -III,
MAVELIKKARA

PETITIONER/APPELLANT:
       PRADEEP KUMAR.P,AGED 50 YEARS
       S/O. PARAMESWARAN PILLAI, KRISHNALAYAM, KADAVOOR,
       KARIPPUZHA P.O. MAVELIKARA 690 103.

RESPONDENTS/RESPONDENTS:
1. THE STATE OF KERALA
    REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
    ERNAKULAM 682 018.

2. V. GANESH ACHARY,,AGED 63 YEARS
    S/O. VELAYUDHAN ACHARY, SATHEESH VILLA, KIZHAKKETHERVU P.O.
    KOTTARAKKARA, KOLLAM 691 531.

    Application praying that in the circumstances stated therein, the High Court
may be pleased to pass an order suspending the sentence imposed on the
petitioner by Judgement dated 08/06/2016 of the Judicial First Class Magistrate
Court-III, Mavelikkara in S.T.No.24/2015 as confirmed by Judgment dated
06/08/2019 of the Addl. Sessions Court I, Mavelikara in Crl. Appeal No.191/2016,
pending disposal of the above Criminal R.P.

  This application coming on for admission upon perusing the application and
upon hearing the arguments of M/S RINNY STEPHEN CHAMAPARAMPIL, ASHA
ELIZABETH MATHEW, Advocates for the petitioner and the PUBLIC

PROSECUTOR for the 1st respondent, the court passed the following:

P.T.O.
 Crl.M.Appl/1/2021 IN Crl.Rev.Pet 141/2021       2/2




                                      V.G.ARUN, J.
                                         ------------
                   Crl.M.Appl 1 of 2021 IN Crl.Rev.Pet No.141 of 2021
                                         ------------
                        Dated this the 25th day of February 2021


    For information purpose only
                 ORDER

Admit.

Learned Public Prosecutor takes notice for the first respondent. Issue

notice to the second respondent through speed post.

Crl.M.Appl.No.1 of 2021 Execution of sentence imposed on the petitioner is suspended on

condition of the petitioner executing a bond for Rs.50,000/- (Rupees fifty

thousand only) with two solvent sureties for the like amount, to the

satisfaction of the trial court and on remittance of Rs.50,000/- (Rupees

fifty thousand only) towards the fine imposed

Sd/-

V.G.ARUN,JUDGE scl/25.02.2021

/true copy/ Sd/-

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