For Information Purpose Only vs Stephen
2021 Latest Caselaw 10646 Ker

Crl.M.Appl/1/2021 IN Crl.Rev.Pet 252/2021           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/252/2021

             For information purpose only
CRA No.32/2019 of the ADDITIONAL DISTRICT & SESSIONS
COURT,MOOVATTUPUZHA
CC No.679/2015 of the JUDICIAL FIRST CLASS MAGISTRATE COURT, PIRAVOM
PETITIONER/REVISION PETITIONER
        STEPHEN,AGED 54 YEARS
        S/O. MANUEL, PALAPARAMBIL HOUSE, PUNNACKAL
        BHAGOM,ELAMAKKARA, EDAPPILLY SOUTH VILLAGE, ERNAKULAM
        DISTRICT 682 026.
RESPONDENT/RESPONDENT
        STATE OF KERALA
        REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT FO KERALA,
        ERNAKULAM 682 031.

          Application praying that in the circumstances stated therein the High Court be pleased
to suspend the execution of sentence passed against the petitioner vide judgments in
Crl.A.No.32/2019 dated 23/02/2021 of the Additional District & Sessions
Court,Muvattupuzha and in C.C.No.679/2015 dated 31/12/2018 of the Judicial First Class
Magistrate Court,Piravom,pending disposal of the above criminal revision petition,so as to
secure the ends of justice.


          This application coming on for admission upon perusing the application , and upon
hearing the arguments of M/S C.A.CHACKO, C.M.CHARISMA, Advocates for the petitioner
and the PUBLIC PROSECUTOR for the 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. 252 of 2021
               -----------------------------------------------
              Dated this the 29th 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 and

on remittance of Rs.5000/- towards the fine imposed.

Sd/-

V.G.ARUN, JUDGE

vgs

/true copy/ Sd/- ASSISTANT REGISTRAR