Satheesh Kumar vs Ranjith
2021 Latest Caselaw 13965 Ker

Crl.Rev.Pet No.381/2021                           1/2

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                              THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                    TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943

                          Crl.MA.NO.1/ 2021 IN CRL.REV.PET NO. 381 OF 2021

    ST.No.209/2017 IN JUDICIAL FIRST CLASS MAGISTRATE COURT-II,PERINTHALMANNA

  CRA 104/2019 OF SPECIAL COURT (ATROCITIES AGAINST SC/ST(POA) ACT AND NDPS ACT

                                          CASES , MANJERI

  PETITIONER :-(REVISION PETITIONER):

       1. SATHEESH KUMAR AGED 39 YEARS S/O NARAYANAN KUTTY THAZHATHETHIL HOUSE

           MANNARKKAD TALUK PO PALAKKAD DISTRIC- 678 583

  RESPONDENTS:-(RESPONDENTS)

       1. RANJITH S/O SUKUMARAN PUTHUKKUDIYIL LAKSHMI NIVAS MANNARKKAD TALUK

           PO PALAKKAD DISTRICT- 678 583

       2. STATE OF KERALA


            REPRESENTED BY PUBLIC PROSECUTOR


            HIGH COURT OF KERALA


            ERNAKULAM- 682031


                    Application praying that in the circumstances stated therein

          the High Court be pleased to           suspend the conviction and sentence

          imposed on the petitioner as per the Judgment in Criminal Appeal

          No.104/2019 of the Special Court for Sc/ST (POA) Act and NDPS Act

          Cases Manjeri dated 18/02/2021 and in ST.No.209/2017 of Judicial

          First Class Magistrate II,Perinthalmanna dated 07/05/2019 ,pending

          disposal of the Criminal Revision Petition.

                     This Application coming on for orders upon perusing the

          application upon hearing the arguments of K.JAYESH MOHANKUMAR,

          PUSHPARAJAN KODOTH, VANDANA MENON, VIMAL VIJAY, K.BALASUBRAMANIAN,

          Advocates for the petitioner,and the Public Prosecutor for the second

          respondent        the court passed the following:
 Crl.Rev.Pet No.381/2021                            2/2




                              P. SOMARAJAN, J.
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                         Crl.R.P. No. 381 of 2021
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                   Dated this the 06th day of July, 2021
                                             O R D E R

Crl.M.A. 1/2021

Sentence on the petitioner will stand suspended on executing a bond for Rs.50,000/- (Rupees fifty thousand only) with two sureties each for the like sum to the satisfaction of the learned Magistrate and also by depositing Rs.1,00,000/- (Rupees one lakh only) within one month from today, failing which, the order of suspension of sentence will stand vacated.

Crl.R.P.

Admit. Adv.Sri.Vimal Vijay appeared on behalf of the revision petitioner.

Issue notice to the 1st respondent. Learned Public Prosecutor takes notice for the 2nd respondent.

Sd/-

P. SOMARAJAN

JUDGE

SPV

06-07-2021 /True Copy/ Assistant Registrar