Jancy Anthony vs P. K. Haridas
2021 Latest Caselaw 15645 Ker

Crl.Rev.Pet No.408/2021                        1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                    Tuesday, the 27th day of July 2021 / 5th Sravana, 1943

                     CRL.M.APPL.NO.1/2021 IN CRL.REV.PET NO. 408 OF 2021

               CRA 408/2018 OF THE    ADDITIONAL SESSIONS COURT-V, ERNAKULAM

    CC.No.671/2015 OF JUDICIAL FIRST CLASS MAGISTRATE COURT(NI Act cases) COURT
                                    ,ERNAKULAM



           PETITIONER/PETITIONER:

           JANCY ANTHONY,AGED 57 YEARS ,

           W/O MR. ANTHONY GEORGE,

           FLAT NO/11B.GREAT ORCHARD,

           PANAMPILLY NAGAR, KOCCHI-682 020,

           PRESENTLY RESIDING AT ALUPARAMBIL HOUSE,

           CANAL WARD, ALAPPUZHA-688 522.

           RESPONDENTS/RESPONDENTS:

           1.P.K.HARIDAS,S/O T.N. RAMA PANICKER, 413,

            ORLAND STREET, EDISON, NEW JERSEY 08817,

            USA HAVING ADDRESS IN INDIA AT ELANJIYIL HOUSE,

            MAYITHARA P.O.CHERTHALA,

            SOUTH VILLAGE, ALAPPUZHA DISTRICT,

            REPRESENTED BY HIS POWER OF ATTORNEY HOLDER MR. R. SIVAKUMAR,

         S/O T.N. RAMA PANICKER, ARANYA, 11/129, PADAMUGAL, KAKKANAD,
   KOCHI-682 030.

           2.STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,

              HIGH COURT OF KERALA,

               ERNAKULAM-682 031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the operation of the sentence passed by
   the learned Judicial Magistrate of the First Class(NI Act cases),Ernakulam
   in Common Judgment dated 17/09/2018 in CC.No.671/2015 as confirmed by the
   learned Sessions Judge,Ernakulam in Judgment dated 29/03/2021 in
 Crl.Rev.Pet No.408/2021                     2/2

   Crl.A.No.408/2018 ,till the disposal of the Criminal Revision Petition.

        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of VIVEK VARGHESE P.J., VARUGHESE M EASO,
   Advocates for the petitioner and the PUBLIC PROSECUTOR for the second
   respondent , the court passed the following:



                                              ORDER

The sentence on appellant will stand suspended on executing bond for Rs.50,000/-(Rupees fifty thousand only) with two solvent sureties each for the like sum to the satisfaction of the learned Magistrate , within three weeks from today.

Sd/-

P.SOMARAJAN

JUDGE

27-07-2021 /True Copy/ Assistant Registrar