For Information Purpose Only vs Thayyil Abdul Nazar
2021 Latest Caselaw 7999 Ker

Crl.Rev.Pet 138/2021                      1/2

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

                 Monday,the 8th day of March 2021/17th Phalguna, 1942
                       Crl.M.Appl/1/2021 IN Crl.Rev.Pet/138/2021
CRA No.72/2020 of the ADDITIONAL SESSIONS COURT KOZHIKODE- II

     For information purpose only
CC No.805/2016 of the JUDICIAL FIRST CLASS MAGISTRATE COURT -
IV,KOZHIKODE
REVISION PETITIONER/RESPONDENT
       THAYYIL ABDUL NAZAR,AGED 60 YEARS
       S/O. MOIDEEN, PULLANIPARAMBIL KOTTILANGADI,
       RAVANEESHWARAM POST, MUTHUNILAM VAYAL, THAMBI ROAD,
       BEYPORE-673 015.
RESPONDENTS/RESPONDENTS
1.       THE STATE OF KERALA
       REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
       ERNAKULAM, KOCHI-31
2.       THE STATION HOUSE OFFICER
       TOWN POLICE STATION (CRIME NO.243/12), KOZHIKODE-673 001.

       Application praying that in the circumstances stated therein the High Court
be pleased to suspend the conviction and sentence passed against the judgment
dated 03/12/2020 in Crl.Appeal 72/2020 of Court of Session,Kozhikode against the
judgment dated 10.01.2020 in C.C.No.805/2016 of Judicial First Class Magistrate
Court,IV,Kozhikode in the interest of justice.


       This application coming on for admission upon perusing the application ,and
upon hearing the arguments of M/S REENA ABRAHAM, Advocate for the
petitioner and the PUBLIC PROSECUTOR for the respondents, the court passed
the following
                     V.G.ARUN, J.

=================== Criminal R.P.No.138 of 2021 =================== Dated this the 08th day of March, 2021

ORDE For information R purpose only Admit. Learned Public Prosecutor takes notice

for the respondents.

Crl.M.Appl.No.1/2021

Execution of 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 each for the like amount, to the

satisfaction of the trial court and on remittance of the fine

imposed.

Sd/-

V.G.ARUN JUDGE NB

/true copy/ Sd/- ASSISTANT REGISTRAR