For Information Purpose Only vs Mani
2021 Latest Caselaw 8729 Ker

Crl.Rev.Pet 203/2021                       1/2



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         Present:
                       THE HONOURABLE MRS. JUSTICE SHIRCY V.

                Tuesday,the 16th day of March 2021/25th Phalguna, 1942
                       Crl.M.A.No.1/2021 IN Crl.Rev.Pet No.203/2021

    For information purpose only
CRL.A.No.40/2019 of the ADDITIONAL SESSIONS COURT,MOOVATTUPUZHA
CC No.1177/2012 of the JUDICIAL FIRST CLASS MAGISTRATE COURT,
KOLENCHERRY
PETITIONER/REVISION PETITIONER
       MANI,AGED 40 YEARS
       S/O. PAPPU, RAMANCHIRANGARA VEEDU, AIRAPURAM KARA,
       AIRAPURAM VILLAGE, ERNAKULAM DISTRICT.
RESPONDENT/RESPONDENT
       STATE OF KERALA
       REPRESENTED BY THE PUBLIC PROSECUTOR,
       HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031.

   Application praying that in the circumstances stated therein the High Court
be pleased to suspend the execution of sentence awarded on the petitioner by the
Additional District and Sessions Court, Muvattupuzha in Criminal Appeal
No.40/2019 dated 11/2/2021 confirming the judgment in C.C.No.1177/2012 of
Judicial First Class Magistrate Court, Kolencherry, dated 17/1/2019, pending
disposal of the above Criminal Revision Petition.


       This application coming on for admission upon perusing the application and
upon hearing the arguments of M/S T.A.UNNIKRISHNAN and K.K.AKHIL,
Advocates for the petitioner and the PUBLIC PROSECUTOR for the respondent,
the court passed the following:
                           SHIRCY V., J
           ---------------------------------------------
                     Crl.R.P.No.203 of 2021
       ------------------------------------------------------
              Dated this the 16th day of March, 2021

                            ORDER

For information purpose only Heard. Admit.

Public Prosecutor takes notice for the respondent.

Post on 08.06.2021.

Crl.M.Appl.No.1 of 2021

There is no possibility of the revision petition being taken

up for hearing immediately. Hence, considering the nature of the

offences, object of legislation and the contention raised by the

revision petitioner, sentence is suspended and interim bail is

granted on the following condition :

Petitioner shall execute a bond for Rs.50,000/-

(Rupees fifty thousand only) with two solvent sureties

for the like sum each to the satisfaction of the trial

court within one month from this day.

Sd/-

SHIRCY V.

JUDGE

SMA

/true copy/ Sd/- ASSISTANT REGISTRAR