For Information Purpose Only vs Sheeba Joji
2021 Latest Caselaw 10801 Ker

Crl.M.Appl/1/2021 IN Crl.Rev.Pet 262/2021               1/2



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

                           Tuesday,the 30th day of March 2021/9th Chaithra, 1943
                                 Crl.M.Appl/1/2021 IN Crl.Rev.Pet/262/2021

             For information purpose only
CRA No.240/2017 of the ADDITIONAL SESSIONS COURT-V ,ERNAKULAM
CC No.100/2015 of the JUDICIAL FIRST CLASS MAGISTRATE COURT(N.I ACT
CASES),KOCHI
APPLICANT/REVISION PETITIONER
        SHEEBA JOJI,AGED 48 YEARS
        W/O JOJI DAVID, PADICKAPARAMBIL HOUSE, YKTRRA 93, BABY
        SMARAKA ROAD, ELAMAKKARA P.O.KANAYANNUR TALUK, ERNAKULAM
        DISTRICT, PIN-682 026.
RESPONDENTS/RESPONDENTS
1.SREE GOKULAM CHIT AND FINANCE CO.(P) LTD.,
     REGISTERED OFFICE AT NO 66, ARCOT ROAD, KODAMBACKAM,
     CHENNAI-600024, REPRESENTED BY ITS POWER OF ATTORNEY HOLDER,
     LENIN K.N. AGED 43 YEARS, S/O LATE NARAYANAN, DEPUTY MANAGER
     SREE GOKULAM CHIT AND FINANCE CO (P) LTD, VYTTILA BRANCH,
     ERNAKULAM, PIN-682 019.
2.STATE OF KERALA,
     REPRESENTED 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 sentence imposed on the applicant/revision petitioner by the judgment
of guilty conviction and sentence in C.C No 100 of 2015 passed by the Court of the Judicial
Magistrate of First Class (N.I Act Cases ), Kochi dated 30.06.2017 as modified in Crl Appeal
No 240/2017 vide judgment dated 04.03.2021 passed by the Court of the Additional Sessions
Judge-V, Ernakulam and grant bail to the applicant/revision petitioner, pending disposal of the
above criminal revision petition in the interests of justice.


          This application coming on for orders upon perusing the application and upon hearing
the arguments of M/S M.REVIKRISHNAN, Advocate for the petitioner and the PUBLIC
PROSECUTOR for the second                   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. 262 of 2021
               -----------------------------------------------
              Dated this the 30th 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.50,000/- (rupees fifty thousand only) with two solvent sureties for

the like amount, to the satisfaction of the trial court and on depositing

an amount of Rs.1,00,000/- (rupees one lakh only) towards the fine

imposed, within one month.

Sd/-

V.G.ARUN, JUDGE

vgs

/true copy/ Sd/- ASSISTANT REGISTRAR