For Information Purpose Only vs Abdul Khader @ Manaf
2021 Latest Caselaw 8240 Ker

Crl.Rev.Pet 367/2020                        1/2



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         Present:
                       THE HONOURABLE MR. JUSTICE P.SOMARAJAN

              Wednesday,the 10th day of March 2021/19th Phalguna, 1942
                        Crl.MA.No.1/2020 in Crl.Rev.Pet No.367/2020

    For information purpose only
CRA No.291/2016 of the SESSIONS COURT ,KASARAGOD
CC No.123/2016 of the CHIEF JUDICIAL MAGISTRATE COURT ,KASARAGOD
PETITIONER/PETITIONER
       ABDUL KHADER @ MANAF,AGED 34 YEARS
       S/O. AHAMMED, BERKA HOUSE, CHENGALA, 4th MILE, CHENGALA
       VILLAGE, KASARAGOD DISTRICT.
RESPONDENT/RESPONDENT
       THE STATE OF KERALA
       REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
       ERNAKULAM.rl.MA will stand allowed. he proceedings against the
       petitioner in Crl.Appeal No.291/2016 dated 20/2/2020 of Sessions
       Court,Kasaragod and the judgment in CC.No.123/2016 dated 22/11/2016 of
       CJM Court,Kasaragod

  Criminal Revision Petition praying that in the circumstances stated therein the
High Court be pleased to stay the            proceedings against the petitioner in
Crl.Appeal No.291/2016 dated 20/2/2020 of Sessions Court,Kasaragod and the
judgment in CC.No.123/2016 dated 22/11/2016 of CJM Court,Kasaragod


   This application coming on for orders and upon perusing the application
and upon hearing the arguments of M/S I.V.PRAMOD, SAIRA SOURAJ P.,
K.V.SASIDHARAN, Advocates for the petitioner and the PUBLIC PROSECUTOR
for the respondent, the court passed the following
 Crl.Rev.Pet 367/2020                   2/2



                                   ORDER

Sentence will stand suspended on the petitioner executing a bond for Rs.1,00,000/-(Rupees one lakh only) with two solvent sureties each for the like sum to the satisfaction of the learned trial Judge.Granting of bail subject to the condition that the petitioner shall not involve in any offence in future.

Crl.MA will stand allowed.

For information purpose only 10-03-2021 Sd/-

P.SOMARAJAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR