Citation : 2021 Latest Caselaw 8568 Ker
Judgement Date : 15 March, 2021
Crl.M.Appl/1/2021 IN Crl.Rev.Pet 199/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE V.G.ARUN
Monday,the 15th day of March 2021/24th Phalguna, 1942
Crl.M.Appl/1/2021 IN Crl.Rev.Pet/199/2021
CRL.A.No.26/2017 of the ADDITIONAL SESSIONS COURT - IV, THIRUVANANTHAPURAM
For information purpose only
CC No.564/2007 of the JUDICIAL FIRST CLASS MAGISTRATE COURT -I, NEYYATINKARA
REVISION PETITIONER/APPELLANT/COUNTER PETITIONER
SALIM,AGED 55 YEARS
S/O PEERUMOHAMMED, KALLUMMOODU, MADATHUVILAKATHU VEEDU,NEAR
NEMOM CORPORATION OFFICE, UPANIYOOR DESOM,NEMOM,
THIRUVANANTHAPURAM
RESPONDENT/RESPONDENTS/COMPLAINANT
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM.
Application praying that in the circumstances stated therein the High Court be
pleased to stay the Judgment of Addl.Sessions Judge, Thiruvananthapuram -IV in
Crl.Appeal No.26/2017 dated 11th November 2020 arising out of judgment of
Judicial First Class Magistrate's Court -I, Neyyattinkara in CC number 564/2007
dated 14th December 2016 till disposal of the Criminal Revision Petition.
This application coming on for admission upon perusing the application, and
upon hearing the arguments of M/S R.SUNIL KUMAR and A.SALINI LAL,
Advocates for the petitioner and the PUBLIC PROSECUTOR for the respondent,
the court passed the following:
ORDER
Execution of the sentence imposed on the petitioner is suspended on condition of the petitioner executing a bond for Rs.25,000/- (Rupees twenty five thousand only) with two solvent sureties for the like amount to the satisfaction of the trial court.
15-03-2021 Sd/-
V.G.ARUN,JUDGE /true copy/ Sd/-
Crl.M.Appl/1/2021 IN Crl.Rev.Pet 199/2021 2/2
ASSISTANT REGISTRAR
For information purpose only
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