For Information Purpose Only vs Vishnu S.V
2021 Latest Caselaw 10043 Ker

Crl.M.Appl/1/2021 IN Crl.Rev.Pet 224/2021           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/1/2021 IN Crl.Rev.Pet/224/2021

             For information purpose only
CRA No.186/2019 of the II ADDITIONAL SESSIONS COURT, TRIVANDRUM
ST No.78/2014 of the JUDICIAL FIRST CLASS MAGISTRATE COURT -X,
TRIVANDRUM
PETITIONER/REVISION PETITIONER
        VISHNU S.V, AGED 31 YEARS
        S/O.SREEKANTAN, TC 42/1892, 'NARAYANA', THERAKAM JN., MANACADU
        PO, THIRUVANANTHAPURAM 695 009
RESPONDENTS/RESPONDENTS
1. SATHY SREEKUMAR
     W/O.LATE SREEKUMARAN NAIR K., AGED 55, 'SREE VISHAK', LUCKY
     GARDEN, SNRA 364, BUND ROAD, KARAMANA, THIRUVANANTHAPURAM
     695 002
2. STATE OF KERALA
     REP.BY THE 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 execution of sentence imposed in judgment dated 19.09.2019 passed in ST No
78/14 on the file of Judicial First Class Magistrate Court -X, Thiruvanthapuram and confirmed
by Judgment dated 10.02.2021 passed in Crl.A.No 186/19 on the file of II Addl. Sessions
Court, Thiruvananthapuram pending disposal of the above revision petition.


  This application coming on for orders upon perusing the application and upon hearing the
arguments of M/S LIJU. M.P, Advocate for the petitioner and the PUBLIC PROSECUTOR
for the second respondent, the court passed the following
 Crl.M.Appl/1/2021 IN Crl.Rev.Pet 224/2021       2/2




                                            ORDER

Crl.M.A No1/2021

Execution of sentence imposed on the petitioner is suspended on condition of the For information purpose only petitioner executing a bond Rs.50,000/- ((Rupees fifty thousand only) wtih two solvent sureties for the like amount, to the satisfaction of the trial court and on remittance of Rs. 3 lakhs (Rupees three lakhs) towards the compensation ordered, within a period of one month.

24-03-2021 Sd/-

V.G.ARUN,JUDGE

/true copy/ Sd/-

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