Kochukudiyil Agencies vs Nirmal Associates
2021 Latest Caselaw 22495 Ker

Crl.Rev.Pet No.613/2021                          1/2

                            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.APPL.NO.1/2021 IN CRL.REV.PET NO. 613 OF 2021
                  CRA 470/2019 OF ADDITIONAL SESSIONS COURT I, KOZHIKODE

                            ST 804/2017 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-IV,KOZHIKODE

        PETITIONERS/REVISION PETITIONERS

        1.KOCHUKUDIYIL AGENCIES,REPRESENTED BY ITS PARTNER,AJESH,AGED 37
YEARS,VATAKARA.P.O,KOZHIKODE DISTRICT,PIN 673101

        2.AJESH,AGED 37 YEARS,PARTNER,KOCHUKUDIYIL AGENCIES,VATAKARA.P.O,KOZHIKODE
DISTRICT,PIN-673101




   RESPONDENTS/RESPONDENTS:


       1. M/S NIRMAL ASSOCIATES,5-93, B-12,ERANHIPALAM, KOZHIKODE, PIN-673
          006, REPRESENTED BY ITS PARTNER C.VIJAYAN, AGED 60 YEARS, S/O CHOYI,
          PULPARAMBIL HOUSE, PADANILAM (PO),KOZHIKODE DISTRICT PIN-673 571.
       2. STATE OF KERALA,REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM, PIN-682 031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the execution of the sentence imposed by
   the JudiciaL First Class Magistrate Court-IV,Kozhikode in S.T.No.804/2017
   dated 21.10.2019 as confirmed by the judgment dated 30.03.2021 in Criminal
   Appeal No.470/2019 on the files of the Court of the 1st Additional
   Sessions Judge,Kozhikode,pending final disposal of the above Criminal
   Revision Petition.

        This Application coming on for admission upon perusing the
   application, and upon hearing the arguments of R.BINDU (SASTHAMANGALAM),
   G.RAJAGOPAL (KUMMANAM), Advocates for the petitioners,and PUBLIC
   PROSECUTOR for the 2nd respondent,the court passed the following:
 Crl.Rev.Pet No.613/2021                     2/2

                                       ORDER

Learned counsel for the revision petitioners submits that Rs.20,000/- has already been deposited at the Appellant Court.

The sentence shall stand suspended on deposit of a further sum of Rs.10,000/-(Rupees Ten Thousand Only) at the court below within two months,and also on execution of a bond of Rs.1,00,000/-(Rupees One lakh only) with two solvent sureties for the like sum each to the satisfaction of the trial court.

Sd/- DR. KAUSER EDAPPAGATH JUDGE

09-11-2021 /True Copy/ Assistant Registrar