For Information Purpose Only vs Deepthi
2021 Latest Caselaw 8574 Ker

Crl.M.Appl/2/2021 IN Crl.Rev.Pet 206/2021     1/2



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

                Tuesday,the 16th day of March 2021/24th Phalguna, 1942
                         Crl.M.Appl/2/2021 IN Crl.Rev.Pet/206/2021

     For information purpose only
CRA No.220/2017 of the ADDITIONAL SESSIONS COURT-I, MAVELIKKARA
ST No.1353/2016 of the JUDICIAL MAGISTRATE OF FIRST CLASS -II, HARIPAD
PETITIONER/REVISION PETITIONER
       DEEPTHI,,AGED 38 YEARS
       W/O. PRADEEPKUMAR, KATTUVADAKKATHIL, KARUVATTA NORTH,
       KARUVATTA, ALAPPUZHA DISTRICT 690 517
RESPONDENT/RESPONDENT/STATE
1.       STATE OF KERALA
       REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
       ERNAKULAM 682 031
2.       OMANA S. NAIR @ OMANAMMA,,AGED 65 YEARS
       W/O. SASIDHARAN NAIR, VALIYAVEETTIL, AYAPARAMBU P.O,
       CHERUTHANA, ALAPPUZHA DISTRICT 690 517

       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 16.12.2020 in Criminal Appeal No. 220/2017 of Additional Sessions Judge-I,
Mavelikkara which confirmed judgment in S.T. No. 1353/2016 of the Judicial First
Class Magistrate Court-II, Haripad dated 17.10.2017 pending pending disposal of
this Criminal Revision Petition.


       This application coming on for orders upon perusing the application, and
upon hearing the arguments of M/S M.KIRANLAL, SHRI.SAMEER M NAIR,
MANU RAMACHANDRAN, T.S.SARATH, Advocates for the petitioner and the
PUBLIC PROSECUTOR for the 1st respondent, the court passed the following
                          V.G.ARUN, J.
                 ===================
                 Criminal R.P.No.206 of 2021
                ====================
            Dated this the 16th day of March, 2021
    For information purpose only
                           ORDER

Admit. Learned Public Prosecutor takes notice for the

first respondent. Issue notice to the second 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 for the like amount, to the satisfaction of

trial court and on deposit of 20% of the cheque amount.

Sd/-

V.G.ARUN JUDGE NB/16.03.2021

/true copy/ Sd/- ASSISTANT REGISTRAR