Chandrasekharan vs Priya
2021 Latest Caselaw 22447 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
        Tuesday, the 9th day of November 2021 / 18th Karthika, 1943
               CRL.M.A.NO.1/2021 IN CRL.R.P NO. 516 OF 2021

   ST 121/2017 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I, PERINTHALMANNA

       Crl.A.No. 165/2019 OF ADDITIONAL SESSIONS COURT - III, MANJERI
APPLICANT/REVISION PETITIONER:

     CHANDRASEKHARAN, AGED 59 YEARS, S/O.NARAYANAN NAIR, APPATTUTHODI
     HOUSE, EDATHARA, THOOTHA POST, MALAPPURAM DISTRICT-679 357.

RESPONDENTS/RESPONDNTS:

  1. PRIYA, AGED 36 YEARS W/O.PRAMOD, PRAMOD NIVAS, ANGADIPURAM POST,
     MALAPPURAM DISTRICT-679 321.
  2. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, ERNAKULAM, COCHIN-682 031.

     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the conviction and sentence passed in
S.T. case No. 121/2017 of the Court of Judicial First Class Magistarte-I,
Perinthalmanna dated 29-08-2019 confirmed in Crl. Appeal No. 165 of 2019
of the Court of Additional Sessions Judge No. III, Manjeri by judgment
dated 14-07-2021 and to pass an interim order to that effect till the
disposal of the above Criminal Revision Petition.
     This application coming on for admission upon perusing the
application, and upon hearing the arguments of R.SREEHARI, Advocate for
the petitioner, and the Public Prosecutor for the 2nd respondent, the
court passed the following:




                                                           [P.T.O]
                              Dr. Kauser Edappagath, J
                        -------------------------------
                                 Crl.R.P.No.516/2021
                       -------------------------------
                       Dated this the 9th day of November, 2021
                       --------------------------------

                                             ORDER

Admit. Issue notice to the 1 st respondent. The Public

Prosecutor takes notice for the 2nd respondent.

Crl.M.A.No.1/2021

The sentence shall stand suspended on condition that the

revision petitioner deposits a sum of `50,000/-(Rupees fifty

thousand) at the trial court within two months and also on

execution of a bond of `1,00,000/-(Rupees one lakh) with two

solvent sureties for the like sum each.

Sd/-

DR. KAUSER EDAPPAGATH, JUDGE

kp

09-11-2021 /True Copy/ Assistant Registrar