For Information Purpose Only vs Sabulal T. S.
2021 Latest Caselaw 8787 Ker

Crl.Rev.Pet 207/2021                      1/2



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

                Tuesday,the 16th day of March 2021/25th Phalguna, 1942
                       Crl. MA 1/2021 in Crl.Rev.Pet No.207/2021

     For information purpose only
CRA No.111/2018 of the SESSIONS COURT,THRISSUR
ST No.126/2017 of the JUDICIAL FIRST CLASS MAGISTRATE COURT - VI,
THRISSUR
PETITIONER/REVISION PETITIONER
       SABULAL T. S.,AGED 41 YEARS
       S/O. SIVARAMAN, THAZHATH HOUSE, KOZHUKULLY P. O.,
       MOORKANIKKARA, THRISSUR, PIN - 680 751.
RESPONDENTS/RESPONDENTS
1.        M/S.JUBILEE AUTO HIRE PURCHASE
       P. V. COMPLEX, CIVIL LANE ROAD, WEST FORT, THRISSUR - 680004.
2.        STATE OF KERALA
       REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
       ERNAKULAM.

     Application praying that in the circumstances stated therein the High Court
be pleased to suspend the execution of sentence passed vide judgments in Crl. A.
No 111/2018 dated 23/12/2020 of Sessions Court, Thrissur and in ST. No.
126/2017 dated 5/3/2018 of Judicial First Class Magistrate - VI, Thrissur,pending
disposal of the above Criminal Revision Petition, so as to secure the ends of
justice.


       This application coming on for admission upon perusing the application and
upon hearing the arguments of M/S C.A.CHACKO, C.M.CHARISMA, Advocates for
the petitioner and the PUBLIC PROSECUTOR for the 2nd respondent, the court
passed the following
                          V.G.ARUN, J.
                 ===================
                 Criminal R.P.No.207 of 2021
                ====================
            Dated this the 16th day of March, 2021
    For information purpose only
                           ORDER

Admit. Learned Public Prosecutor takes notice for the

second respondent. Issue notice to the first respondent

through speed post.

Crl.M.Appl.No.1/2021

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 remittance of Rs.25,000/- (Rupees

twenty five thousand only), towards the fine imposed,

within one month.

Sd/-

V.G.ARUN JUDGE NB/16.03.2021

/true copy/ Sd/- ASSISTANT REGISTRAR