For Information Purpose Only vs V.Surendran
2021 Latest Caselaw 8102 Ker

Crl.Rev.Pet 13/2021                          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.A.No.2/2021 in Crl.Rev.Pet No.13/2021

     For information purpose only
CRA No.137/2019 of the II ADDITIONAL SESSIONS COURT,
THIRUVANANTHAPURAM.
CC No.154/2010 of the JUDICIAL              MAGISTRATE COURT          -V,
THIRUVANANTHAURAM.(SPECIAL COURT FOR MARKLIST CASES).FIRST
CLASS


PETITIONERS/REVISION PETITIONERS

       V.SURENDRAN,
       S/O. LATE APPU, SURALEKSHMI APARTMENTS, SBI OFFICERS COLONY,
       KOZHIKODE , NO. 2 RESIDING AT PARVATHI APARTMENTS, CHEKKOTTU
       PARAMBA, CHEVARAMBALAM P.O, KOZHIKODE-673 017.

RESPONDENTS/RESPONDENTS

1.          MOHINUDDIN @ MOUNUDEEN
       S/O. MUHAMMED KANNU, THATTAM VILAKOM VEEDU, ALUMMOODU,
       KANIYAPURAM P.O, THIRUVANANTHAPURAM-695 301
2.          STATE OF KERALA,
       REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
       ERNAKULAM-682 031

     Application        praying that in the circumstances stated in the affidavit filed
along with the Crl.Rev.Pet the High Court be pleased to         allow the petitioner to
execute the bond as ordered by this Hon'ble Court in any Magistrate Court at
Kozhikode, to meet the ends of justice.


       This petition again coming on for orders upon perusing the petition and the
affidavit filed in support of Crl.Rev.Pet and this Court's order dated 08/01/2021
and upon hearing the arguments of M/S. T.G.RAJENDRAN, T.R.TARIN &
 Crl.Rev.Pet 13/2021                      2/3

V.A.VINOD, Advocates for the petitioner and the PUBLIC PROSECUTOR for the
2nd     respondent, the court passed the following:




    For information purpose only
                       V.G.ARUN, J.
               ===================
                 Crl.R.P.No. 13 of 2021
               ===================
          Dated this the 09th day of March, 2021
     For information purpose only
                                ORDER

Crl.M.Appl.No.2/2021

Taking into account the submission of learned

Counsel for the petitioner that the petitioner has complied

with the condition of remittance of Rs.2,00,000/- (Rupees

two lakh only), towards the compensation as directed by

this court vide order dated 08.01.2021, the physical

condition of the petitioner, as is discernible from

Annexure-1 medical certificate, the requirement of

executing bond for Rs.50,000/- (Rupees fifty thousand

only) with two solvent sureties, is kept in abeyance for two

weeks. No coercive steps shall be taken against the

petitioner in execution of the sentence imposed on him as

per the judgment in C.C.No.154/2010 of the Judicial First

Class Magistrate-V, Thiruvananthapuram, for two weeks.

Sd/-

V.G.ARUN JUDGE NB

/true copy/ Sd/- ASSISTANT REGISTRAR