For Information Purpose vs Johny
2021 Latest Caselaw 10042 Ker

Crl.M.Appl/1/2021 IN Crl.Rev.Pet 233/2021         1/2



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

                        Wednesday,the 24th day of March 2021/3rd Chaithra, 1943
                           Crl.M.Appl No. 1/2021 IN Crl.Rev.Pet No. 233/2021

        For     information            purpose
CRA No.163/2016 of the ADDITIONAL SESSIONS
                                                      only
                                             COURT, IRINJALAKUDA
CC No.2758/2012 of the JUDICIAL MAGISTRATE OF FIRST CLASS, CHALAKUDY
PETITIONER/REVISION PETITIONER
        JOHNY,AGED 42YEARS
        S/O. CHACKO, RESIDING VARIKKADU, CHAIPANKUZHI DESOM,
        KUTTICHIRA VILLAGE FORMERLY PART OF MUKUNDAPURAM TALUK
        NOW IN CHALAKUDY TALUK, NOW RESIDING AT VARIKKADU HOUSE,
        KAVAKKADU P.O, MUVATTUPUZHA TALUK, 686668.
RESPONDEN/TRESPONDENT
        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 sentence imposed vide judgment dated 26/02/2021 in Criminal Appeal no.
163/2016 on the files of the Additional District and Sessions Court Irinjalakuda and judgment
dated 24/06/2016 in CC No. 2758/2012 on the files of the Judicial First Class Magistrate
Court, Chalakudy


                    This application coming on for orders upon perusing the application, and upon
hearing the arguments of M/S L.RAM MOHAN, M.AUBREY ABRAHAM ISAAC,
Advocates for the petitioner and the PUBLIC PROSECUTOR for the respondent, the court
passed the following




                                                                                       [P.T.O]
                               V.G.ARUN, J.
               -----------------------------------------------
                     Crl.M.Appl.No. 1 of 2021
                                     in
          For information purpose only
                       Crl.R.P.No. 233 of 2021
               -----------------------------------------------
              Dated this the 24th day of March, 2021

                                ORDER

Execution of the sentence imposed on the petitioner is

suspended on condition of the petitioner executing a bond for

Rs.25,000/- (rupees twentyfive thousand only) with two solvent

sureties for the like amount, to the satisfaction of the trial court.

Sd/-

V.G.ARUN, JUDGE

vgs

/true copy/ Sd/- ASSISTANT REGISTRAR