Surendran vs State Of Kerala
2021 Latest Caselaw 13594 Ker

Crl.Rev.Pet No.364/2021                            1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                             PRESENT

                            THE HONOURABLE MRS. JUSTICE SHIRCY V.

                 THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943

                              CRL.MA.1/2021 IN CRL.RP.NO.364/2021

        CRA 390/2019 OF II ADDITIONAL DISTRICT & SESSIONS COURT,N.PARAVUR


       C.C.NO.915/2017 OF JUDICIAL MAGISTRATE OF FIRST CLASS, KALAMASSERY


PETITIONER/REVISION PETITIONER:



   1. SURENDRAN, AGED 64 YEARS,


      S/o Sreedharan, Eeraparambil House, Manjummel Kara, Eloor Village, Parur Taluk,
      ERNAKULAM



RESPONDENTS/RESPONDENTS:



   1. STATE OF KERALA REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
      ERNAKULAM


   2. SUB INSPECTOR OF POLICE, ELOOR POLICE STATION, ERNAKULAM



Application praying that in the circumstances stated therein the High Court be pleased to suspend
the execution of sentence in C.C.No.915/2017 on the files of Judicial First Class Magistrate Court,
Kalamassery, which is confirmed and modified in the judgment in Crl.Appeal No.390/2019 on the
files of Addl.District and Sessions Judge-II, North Paravur, till the disposal of the revision and
enlarge the revision petitioner on bail.




This Application coming on for admission upon perusing the application and upon hearing the
arguments of M/S.VARGHESE C.KURIAKOSE, P.J JOSE AND SUSANTH SHAJI Advocates for the
petitioner and of the Public Prosecutor for the respondents, the court passed the following:
 Crl.Rev.Pet No.364/2021                             2/2




                                    SHIRCY V., J
                     ---------------------------------------------
                               Crl.R.P.No.364 of 2021
                 ------------------------------------------------------
                         Dated this the 1st day of July, 2021.

                                            ORDER

Heard. Admit.

Public Prosecutor takes notice for the respondents.

Post on 01.09.2021.

Crl.M.Appl.No.1 of 2021

There is no possibility of the revision petition being taken

up for hearing immediately. Hence, considering the nature of the

offences, object of legislation and the contention raised by the

petitioner, sentence is suspended and interim bail is granted on the

following condition:

Petitioner shall execute a bond for Rs.25,000/-

(Rupees twenty five thousand only) with two solvent

sureties for the like sum to the satisfaction of the trial

court within one month from this day.

Sd/-

SHIRCY V.

JUDGE mpm

01-07-2021 /True Copy/ Assistant Registrar