Jamsheela vs State Of Kerala
2021 Latest Caselaw 22497 Ker

Crl.Rev.Pet No.591/2021                            1/1

                            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. 591 OF 2021




       ST 87/2016 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I, PERINTHALMANNA
             CRA 209/2019 OF ADDITIONAL SESSIONS COURT - III, MANJERI
   PETITIONER/REVISION PETITIONER:

           JAMSHEELA, AGED 28 YEARS, W/O. ASHRAF, KONKATH HOUSE, MULLUMPADI,
           BHEEMANADU, ALANALLUR, MANNARKKAD TALUK, PALAKKAD DISTRICT.

   RESPONDENTS/RESPONDENTS:

       1. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM 31
       2. ANSAL K AGED 29 YEARS S/O. HAMZA, KIZHISSERI HOUSE, HOUSING COLONY
          ROAD, PERINTHALMANNA, MALAPPURAM DISTRICT 679 322

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence of imprisonment and
   compensation imposed on the petitioner vide judgment dated 23.07.2021 in
   Crl.A. No. 209/2019 of the Additional Sessions Judge-III, Manjeri and
   judgment dated 31.10.2019 in S.T.Case No.87/2016 of the Judicial First
   Class Magistrate Court-I, Perinthalmanna, pending disposal of the above
   Crl.R.P.
        This application coming on for orders upon perusing the application,
   and upon hearing the arguments of T.K.SANDEEP, VEENA HARIKUMAR, Advocates
   for the petitioner, and the Public Prosecutor for the 1st respondent, the
   court passed the following:
                                      ORDER

Sentence shall stand suspended on condition that the revision petitioner deposits a sum of Rs. 1,50,000/- (Rupees one lakh fifty thousand only) at the court below within three months from today and also on execution of a bond for Rs. 2,00,000/- 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