Monday vs Azeem
2021 Latest Caselaw 10642 Ker

Citation : 2021 Latest Caselaw 10642 Ker
Judgement Date : 29 March, 2021

Kerala High Court

Monday vs Azeem on 29 March, 2021

Crl.M.Appl/1/2021 IN Crl.Rev.Pet 241/2021          1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                 Present:
                            THE HONOURABLE MRS. JUSTICE SHIRCY V.

                           Monday,the 29th day of March 2021/8th Chaithra, 1943
                       Crl.M.Appl/1/2021 IN Crl.Rev.Pet/241/2021
ST No.33/2011 of the JUDICIAL MAGISTRATE OF FIRST CLASS -VI,
NEYYATTINKARA
             For information purpose only
CRA No.227/2018 of the II ADDITIONAL SESSIONS COURT,
THIRUVANANTHAPURAM
PETITIONER/REVISION PETITIONER
     AZEEM,AGED 41 YEARS
     S/O SHAHUL HAMEED, NAZEEM MANZIL , OPPOSITE POLICE STATION,
     THIRUPURAM VILLAGE , POOVAR P.O.THIRUVANANTHAPURAM
RESPONDENTS/RESPONDENTS
1.RAJENDRAN
     S/O MUTHUNAYAKAM, PAMBUKALA VEEDU, KARUMKULAM,
     KARUMKULAM VILLAGE, PIN-695 626.
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 in judgment in Criminal Appeal NO.227/2018 on the ﬁle of the
Addl.Sessions Judge-II, Thiruvananthapuram dated 11.11.2020 and against the judgment in
S.T.No.33/2011 on the ﬁle of Judicial First Class Magistrate-VI, Neyyattinkara dated
28.11.2018, during the pendency of the above Crl.R.P in order to meet the ends of justice.

  This application coming on for orders upon perusing the application , and upon hearing the
arguments of M/S JAIBY PAUL, ANITA GLENDA PHILIP Advocates for the petitioner and
the PUBLIC PROSECUTOR for the 2nd respondent, the court passed the following
                                         ORDER

There is no possibility of the revision petition being taken up for hearing immediately. Hence, considering the nature of the oﬀences, object of legislation and the contention raised by the petitioner, sentence is suspended and interim bail is granted on the following condition:

Petitioner shall execute a bond for Rs.1,00,000/-( Rupees One lakh only) with two solvent sureties for the like sum each to the satisfaction of the trial court within one month from this day.

29-03-2021 Sd/-

SHIRCY V, JUDGE

/true copy/ Sd/-

Crl.M.Appl/1/2021 IN Crl.Rev.Pet 241/2021 2/2

ASSISTANT REGISTRAR

For information purpose only