Anil K vs State Of Kerala
2021 Latest Caselaw 15111 Ker

Citation : 2021 Latest Caselaw 15111 Ker
Judgement Date : 16 July, 2021

Kerala High Court

Anil K vs State Of Kerala on 16 July, 2021

Crl.Rev.Pet No.396/2021                           1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE ASHOK MENON
                    Friday, the 16th day of July 2021 / 25th Ashadha, 1943
                     CRL.M.APPL.NO.1/2021 IN CRL.REV.PET NO. 396 OF 2021

            CRL.A.NO. 71/2014 OF IIIRD ADDITIONAL SESSIONS COURT, THRISSUR.

       CC.NO.65/2008 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT, CHAVAKKAD.

   PETITIONER/REVISION PETITIONER

           ANIL K., S/O UNNIKRISHNAN,AGED 40 YEARS, KOTTATHALACHIYIL HOUSE,
           MADAVANNUR DESOM, (POST) MEZHATHUR (NOT MEDATHOOR AS SHOWN IN THE
           TRIAL COURT JUDGMENT), THRITHALA (VIA), PATTAMBI TALUK, PALAKKAD
           DISTRICT, PIN-679 534.

   RESPONDENT/RESPONDENT

           STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
           KERALA, ERNAKULAM, PIN-682 031.

        Application praying that in the circumstances stated therein the
    High Court be pleased to suspend the sentence entered against teh
   petitioner/accused in CC.65/2008 dated 31.01.2014 on the files of
   JFCM,Chavakkad and confirmed in Crl.A.71/2014 dated 20.04.2021 by IIIrd
   Additional Sessions Judge, Thrissur pending disposal of the above Criminal
   Revision Petition.
        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of M/s. P.K.MOHANAN(PALAKKAD) & THAREEQ
   ANVER K., Advocates for the petitioner and the Public Prosecutor for the
   respondent, the Court passed the following:
                                      ORDER

Sentence of imprisonment shall stand suspended on execution of a bond for Rs.10,000/-(Rupees ten thousand only) with two solvent sureties to the satisfaction of the jurisdictional Court and on depoist of balance fine amount within a period of one month.

Sd/-

ASHOK MENON

JUDGE

16-07-2021 /True Copy/ Assistant Registrar