For Information Purpose Only vs Avin Jayaram @ Shambhu
2021 Latest Caselaw 7469 Ker

Crl.Rev.Pet 159/2021                       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.M.A.NO.1/2021 IN Crl.Rev.Pet No.159/2021

    For information purpose only
CRL.A. No.232/2018 of the ADDITIONALSESSIONS COURT-II , MAVELIKKARA
CC No.726/2014 of the JUDICIAL FIRST CLASS MAGISTRATE COURT ,
KAYAMKULAM
PETITIONER/REVISION PETITIONER
       AVIN JAYARAM @ SHAMBHU,AGED 31 YEARS
       S/O. JAYARAM, KOCHUMULLASSERIL VEEDU, KMC-32ND WARD,
       CHIRAKKADAVAM, KAYAMKULAM, ALAPPUZHA, PIN-690 502.
RESPONDENT/RESPONDENT
       STATE OF KERALA
       REPRESENTED BY THE SUB INSPECTOR OF POLICE, KAYAMKULAM
       POLICE STATION, THROUGH 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 conviction and sentence Judgment of conviction and
sentence dated 25.08.2020 in Criminal Appeal No.232/2018 on the files of the
learned Additional Sessions Judge- II, Mavelikkara and the judgment of conviction
and sentence dated 22.11.2018 in C.C.No.726/2014 passed by the learned Judicial
First Class Magistrate Court, Kayamkulam, and grant bail to the revision
petitioner, pending disposal of the Criminal Revision Petition, in the interest of
justice.


  This application coming on for admission upon perusing the application and
upon hearing the arguments of M/S S.SAMEER, Advocate for the petitioner and
the PUBLIC PROSECUTOR for the respondent, the court passed the following:
 Crl.Rev.Pet 159/2021                        2/2




                                     SHIRCY V., J.
                                       -------------
                             Crl.Rev.Pet No.159 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 respondent. Post on 25.05.2021.

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.

Sd/-

SHIRCY V.

JUDGE SMA

/true copy/ Sd/-