For Information Purpose Only vs Sudharsana
2021 Latest Caselaw 7397 Ker

Crl.Rev.Pet 160/2021                     1/2



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

               Wednesday,the 3rd day of March 2021/12th Phalguna, 1942
                               Crl.Rev.Pet No.160/2021

    For information purpose only
ST No.467/2016 of the CHIEF JUDICIAL MAGISTRATE COURT, PALAKKAD
CRL.A. No.254/2016 of the ADDITIONAL SESSIONS COURT - IV, PALAKKAD
APPLICANT/REVISION PETITIONER:
       SUDHARSANA,AGED 39 YEARS
       W/O RAJESH, PADMASREE, MANDEKKAD,
       KINAVALLUR P.O.,PALAKKAD.
RESPONDENTS/RESPONDENTS/COMPLAINANT AND STATE:
1. SATHEESH,AGED 45 YEARS
    S/O MADHAVAN, MIDHILA, KAVILPPAD,
    OLAVAKKODE, PALAKKAD-678 002.
2. STATE OF KERALA,
    REPRESENTED BY 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 by the judgment of
conviction and sentence in S.T.No.467/2016 of the Court of Chief Judicial
Magistrate ,Palakkad, dated 05.10.2016 as confirmed by the judgment of
conviction and sentence in Crl.Appeal.No.254/2016 of the Court of the Additional
Sessions Judge-IV, Palakkad dated 04.01.2021 and release the applicant on bail
pending disposal of the above criminal revision petition.


  This application coming on for admission upon perusing the application and
upon hearing the arguments of M/S V.A.JOHNSON (VARIKKAPPALLIL), Advocate
for the petitioner and the PUBLIC PROSECUTOR for the respondent, the court
passed the following:
 Crl.Rev.Pet 160/2021                      2/2




                                    SHIRCY V., J.
                                      -------------
                            Crl.Rev.Pet No.160 of 2021
                                      -------------
                        Dated this the 3rd day of March 2021


      For information purpose only
                   ORDER

Heard. Admit.

The learned Public Prosecutor takes notice for the second respondent. Issue notice to the first respondent by speed post. Crl.M.Appl.No.1 of 2021 There is no possibility of the appeal being taken up for hearing immediately. Hence, considering the nature of the offences, object of legislation and the contention raised by the revision 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.

Petitioner is also directed to deposit Rs.25,000/- towards the fine

amount within a period of one month from today.

Sd/-

SHIRCY V. , JUDGE SMA Sd/-

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