For Information Purpose Only vs Arifa V.M.
2021 Latest Caselaw 10624 Ker

Crl.M.Appl/1/2021 IN Crl.Rev.Pet 255/2021           1/2



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

                           Monday,the 29th day of March 2021/8th Chaithra, 1943
                                 Crl.M.Appl/1/2021 IN Crl.Rev.Pet/255/2021

             For information purpose only
CRA No.181/2019 of the ADDITIONAL SESSIONS COURT-V,ERNAKULAM
CC No.1705/2015 of the JUDICIAL FIRST CLASS MAGISTRATE COURT(NIA
CASES),ERNAKULAM
PETITIONERS/REVISION PETITIONERS
1.ARIFA V.M.,AGED 51 YEARS
     WIFE OF V.M.ABDU,PALLIKULANGARA HOUSE, FLAT NO. SF-3, SURABHI
     SAGAR APARTMENTS, JANATHA ROAD, KOCHI, PIN-682 027.
2.V.M. ABDU,,AGED 61 YEARS
     S/O. V. MOIDEENKUTTY, PALLIKULANAGARA HOUSE, FLAT NO. SF 3,
     SURABHI SAGAR APARTMENTS, JANATHA ROAD, KOCHI, PIN-682 027
RESPONDENTS/RESPONDENTS
1.SREE GOKULAM CHIT AND FINANCE CO.PVT LTD
     REPRESENTED BY ITS POWER OF ATTORNEY HOLDER, BROADWAY
     BRANCH IV FLOOR, PUTHERIKAL BUILDING, MARKET ROAD,
     ERNAKULAM, PIN-682 035.
2.STATE OF KERALA,
     REPRESENTED BY THE 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 passed by Judicial First Class Magistrate Court(NI Act
Cases),Ernakulam in C.C.No.1705/2015 dated 23.05.2019 unde Section 138 of the Negotiable
Instruments Act,which is modified in Criminal Appeal No.181/2019 by the Additional
Sessions Judge-V,Ernakulam by judgment dated 28.01.2021,pending disposal of the above
revision petition.


          This application coming on for admission upon perusing the application, and upon
hearing the arguments of M/S SUSHANTH.J., KRISHNAPRIYA B., C.K.PREM RAJ,
Advocates for the petitioner and the PUBLIC PROSECUTOR for the 2nd respondent, the
court passed the following
                               V.G.ARUN, J.
               -----------------------------------------------
                     Crl.M.Appl.No. 1 of 2021
                                     in
          For information purpose only
                       Crl.R.P.No. 255 of 2021
               -----------------------------------------------
              Dated this the 29th day of March, 2021

                                ORDER

Execution of the sentence imposed on the petitioners is

suspended on condition of the petitioners executing bond for

Rs.50,000/- (rupees fifty thousand only) each with two solvent sureties

for the like amount, to the satisfaction of the trial court on condition of

remitting Rs.40,000/- towards the fine imposed, within two months.

Sd/-

V.G.ARUN, JUDGE

vgs

/true copy/ Sd/- ASSISTANT REGISTRAR