Benny Philip vs State Of Kerala
2021 Latest Caselaw 12377 Ker

Crl.M.Appl/1/2021 IN Crl.MC 2539/2021               1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          Present:
                         THE HONOURABLE MR. JUSTICE GOPINATH P.
                            Friday,the 7th day of May 2021/17th Vaisakha, 1943
                               Crl.M.Appl/1/2021 IN Crl.MC/2539/2021
Crl. M.P. No.1336/2021 in Crl.A No.53/2021 of the DISTRICT COURT&SESSIONS COURT, PALAKKAD
C.C. No. 378/2011 of the Judicial First Class Magistrate Court I, Alathur

            For information purpose only
CRIME NO.287/2011 OF Vadakkancherry Police Station , Palakkad.
PETITIONER/ACCUSED:
        BENNY PHILIP,AGED 49 YEARS
        S/O.VARGHESE, CHIRAMBATTU HOUSE, PANTHALAMPADAM, PANNIYANKARA PO,
        PALAKKAD.
RESPONDENTS/COMPLAINANT:
        STATE OF KERALA
        REP.BY SUB INSPECTOR OF POLICE, VADAKKENCHERRY POLICE STATION, PALAKKAD
        DISTRICT, THROUGH PUBLIC PROSECUTOR,
        HIGH COURT OF KERALA, ERNAKULAM 682 031
         Petition praying that in the circumstances stated therein the High Court be pleased to
stay all further proceedings pursuant to Annexure A/4, and suspend the sentence imposed on
the petitioner by Annexure A/1 judgement, in the interest of justice.
         This petition coming on for orders upon perusing the petition           and upon hearing the
arguments of Mr. L.RAJESH NARAYAN, Advocate for the petitioner and the PUBLIC
PROSECUTOR for the respondent, the court passed the following
                                               ORDER

Admit.

The learned Public Prosecutor takes notice for the respondent. Taking into account the totality of the facts and circumstances of the case, it is ordered that no disciplinary proceedings shall be continued against the petitioner on account of his conviction in CC.No.378/2011 on the file of the Judicial First Class Magistrate Court-I, Alathur, as affirmed in Crl.A.No.53/2021 on the file of the Session's Court, Palakkad, for a period of three months.

07-05-2021 Sd/-

GOPINATH P.,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR agk ANNEXURE A/1 - TRUE COPY OF THE JUDGMENT DATED 10.3.2021 IN CC NO.378 OF 2011 ON THE Crl.M.Appl/1/2021 IN Crl.MC 2539/2021 2/2

FILES OF THE JUDICIAL FIRST CLASS MAGISTRATE-1, ALATHUR. ANNEXURE A/4 - TRUE COPY OF THE ORDER DATED 29.4.2021 IN CRL.M.P.NO.1336/2021 IN CRL.APPEAL NO.53/2021 BEFORE THE HON'BLE SESSIONS COURT, PALAKKAD.

For information purpose only