Cra No.7/2013 Of The Iii ... vs Asharaf
2021 Latest Caselaw 12452 Ker

Crl.M.Appl/1/2021 IN Crl.Rev.Pet 336/2021           1/1



                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                 Present:
                    THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

                            Friday,the 14th day of May 2021/24th Vaisakha, 1943
                                 Crl.M.Appl/1/2021 IN Crl.Rev.Pet/336/2021

             For information purpose only
SC No.458/2008 of the I ADDITIONAL ASSISTANT SESSIONS COURT, THRISSUR
CRA No.7/2013 of the III ADDITIONAL SESSIONS COURT, THRISSUR
REVISION PETITIONER/APPELLANT/ACCUSED NO.1
        ASHARAF,AGED 53 YEARS
        S/O. PANIKKAVEETTIL SAIDUMUHAMMED, PANIKKAVEETTIL HOUSE,
        VENMANAD DESOM, PAVARATTY VILLAGE, THRISSUR DISTRICT-680507.
RESPONDENT/RESPONDENT/COMPLAINANT
        STATE OF KERALA
        REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA AT
        ERNAKULAM-682031.

   Application praying that in the circumstances stated therein the High Court be pleased to
suspend the execution of sentence ordered dated 20-12-2012 in S.C. No. 458/2008 by the 1st
Addl. Assistant Sessions Court, Thrissur and the judgment dated 19-04-2021 in Crl.Apl.No.
07/2013 of the Hon'ble Addl. Sessions Court-III, Thrissur, in the interest of justice.


  This application coming on for orders upon perusing the application, and upon hearing the
arguments of M/S E.A.HARIS, Advocate for the petitioner and the PUBLIC PROSECUTOR
for the respondent, the court passed the following
                                                ORDER

The sentence imposed on the petitioner is suspended on condition that the petitioner will execute a bond for Rs: 50,000/- (Rupees Fifty Thousand Only) with two solvant sureties for the like sum to the satisfaction of the trial court 14-05-2021 Sd/-

P.V.KUNHIKRISHNAN,JUDGE

/true copy/ Sd/-

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