Abdul Haris vs Pious Mathew
2021 Latest Caselaw 9335 Ker

Crl.M.Appl/1/2021 IN Crl.Rev.Pet 186/2021             1/2



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

                          Friday, the 19th day of March 2021/28th Phalguna, 1942
                              Crl.M.Appl.No.1/2021 in Crl.Rev.Pet.186/2021

             For information
CRA No.403/2018 of Additional      purpose
                       Sessions Court, Moovattupuzha only
CC No.58/2018 of                Judicial First Class Magistrate Court, Koothatukulam


PETITIONER/REVISION PETITIONER:
        ABDUL HARIS,AGED 51 YEARS, S/O. MAMMUS,
        PERINGALATHUPARAMBIL HOUSE, PANCHIKAVU.P.O,
        CHANGANASSERY, NOW RESIDING AT APPARTMENT NO. 10(A), JEWEL
        BAY VEW FLATS, JANATHA ROAD, NEAR MANAMEL TEMPLE, VYTTILA
        P.O., ERNAKULAM.

RESPONDENTS/RESPONDENTS:
1.        PIOUS MATHEW,AGED 49 YEARS, S/O. MATHEW,
        VELLILAMTHADATHIL HOUSE, VELIYANOOR VILLAGE,
        PUTHUVELI, P.O, PIN-686641.

2.        STATE OF KERALA,
        REPRESENTED BY PUBLIC PROSECUTOR,
        HIGH COURT OF KERALA, ERNAKULAM -682031.

          Application praying that in the circumstances stated therein filed, the High Court be
pleased to suspend the execution of sentence in Judgment dated 05.02.2021 in Criminal
Appeal No. 403/2018 on the file of the Addl. District and Sessions Judge, Muvattupuzha, and
further pleased to enlarge the petitioner on bail till the disposal of this Criminal Revision
Petition.


          This application coming on for orders upon perusing the application and upon hearing
the arguments of M/S SREEKANTH S. NAIR, Advocate for the petitioner and the PUBLIC
PROSECUTOR for the 2nd respondent, the court passed the following:
                             V.G.ARUN, J.
                 ============================
                   Crl.R.P. No.186 of 2021
                  ---------------------------
        Dated this the 19th day of March, 2021
      For information
                 ORDER

purpose only Admit.

Issue notice to the first respondent through

speed post. Learned Public Prosecutor takes

notice for the second respondent.

Crl.M.Appl.No.1 of 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 the trial court and on remittance of

Rs.50,000/- (Rupees fifty thousand only) towards

the fine imposed.

Sd/-

V.G.ARUN JUDGE Scl/19.03.2021

/true copy/ Sd/- ASSISTANT REGISTRAR