Nidheesh vs State Of Kerala
2021 Latest Caselaw 22272 Ker

Crl.Rev.Pet No.604/2021                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                            THE HONOURABLE MR. JUSTICE K.HARIPAL
            Friday, the 5th day of November 2021 / 14th Karthika, 1943
               CRL.M.APPL.NO.1/2021 IN CRL.REV.PET NO. 604 OF 2021
             CRA NO.15/2015 OF ADDITIONAL SESSIONS COURT-I, THRISSUR
        SC NO. 377/2012 OF II ADDITIONAL ASSISTANT SESSIONS COURT,THRISSUR
   PETITIONER/PETITIONER:

           NIDHEESH , AGED 30 YEARS, S/O. RADHAKRISHNAN, NECHULLI HOUSE, ARIYUR
           VILLAGE, ARIAMBAVU DESOM, PALAKKAD DISTRICT-678 583

   RESPONDENT/RESPONDENT:

           STATE OF KERALA, REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA-682
           031

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence imposed as per judgment
   dated 30.09.2021 in Crl.Appeal No.15/2015 arising from the files of the I
   Additional Sessions Judge, Thrissur arising from S.C.377/12 on the files
   of the II Additional Assistant Sessions Judge, Thrissur, pending
   consideration of this criminal revison petition.
        This application coming on for orders upon perusing the application
   and upon hearing the arguments of Sri.RAJIT, Advocate for the petitioner
   and of the Public Prosecutor for the respondent, the court passed the
   following:
                                      ORDER

Sentence shall stand suepended on the petitioner executing bond for Rs.50,000/-( Rupees Fifty thousand only) with two solvent sureties each for the like amount to the satisfaction of the trial court and also on deposit of the fine amount within 30 days from today.

Sd/- K.HARIPAL JUDGE

05-11-2021 /True Copy/ Assistant Registrar