Tuesday vs Shafeeq
2021 Latest Caselaw 8101 Ker

Crl.Rev.Pet 173/2021                      1/3




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

                 Tuesday,the 9th day of March 2021/18th Phalguna, 1942
                       Crl.M.Appl/2/2021 IN Crl.Rev.Pet/173/2021
     For    information
      CRA No.127/2019                   purpose
                      of the III ADDITIONAL             only
                                            SESSIONS COURT, KOLLAM
          ST No.1488/2015 of the CHIEF JUDICIAL MAGISTRATE ,KOLLAM
PETITIONER/REVISION PETITIONER
       SHAFEEQ,AGED 32 YEARS
       S/O.SHOUKATH, EAGLE ENGINEER, AL AKBAR BUILDING, NEAR
       DHANYA SUPER MARKET, PALLIMUKKU, VADAKKEVILA VILLAGE,
       KOLLAM DISTRICT - 691 010.
RESPONDENT/RESPONDENT/STATE
1.       STATE OF KERALA
       REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
       ERNAKULAM - 682 031.
2.       SREE GOKULAM CHITS AND FINANCE COMPANY PVT.LTD.
       DIVISIONAL OFFICE, BISHOP JEROME NAGAR, KOLLAM, HEAD OFFICE
       AT SREE GOKULAM TOWER NO.66 ARCOT ROAD, CHENNAI,
       REPRESENTED BY AUTHORIZED EMPLOYEE MR.PRAMOD, KOLLAM
       DISTRICT - 691 001.


       Application praying that in the circumstances stated therein the High Court
be pleased to stay the further proceedings in the execution of the judgment dated
10.02.2021 in Criminal Appeal No.127/2019 of Additional Sessions Judge
III,Kollam which confirmed judgment in ST No.1488/2015 of the Chief Judicial
Magistrate Kollam        dated 30.07.2019 pending disposal of this Criminal Revision
Petition.


       This application coming on for admission upon perusing the application,and
upon hearing the arguments of M/S R.RAJESH (VARKALA), SHRI.SAMEER M
NAIR, MANU RAMACHANDRAN, M.KIRANLAL, T.S.SARATH, Advocates for the
 Crl.Rev.Pet 173/2021             2/3

petitioner and the PUBLIC PROSECUTOR for the 1st respondent, the court
passed the following:




    For information purpose only
                          V.G.ARUN, J.
                 ===================
                 Criminal R.P.No.173 of 2021
                ====================
          Dated this the 09th day of March, 2021
   For information purpose only
                             ORDER

Admit. Learned Public Prosecutor takes notice for the 1st

respondent. Issue notice to the 2nd respondent through speed

post.

Crl.M.Appl.No.2/2021

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 trial

court and on remittance of Rs.20,000/- (Rupees twenty

thousand only), towards the fine imposed.

Sd/-

V.G.ARUN JUDGE NB/09.03.2021

/true copy/ Sd/- ASSISTANT REGISTRAR