Mony Abdul Kalam vs State Of Kerala
2021 Latest Caselaw 20766 Ker

Crl.Rev.Pet No.533/2021                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MRS. JUSTICE M.R.ANITHA
                  Tuesday, the 5th day of October 2021 / 13th Aswina, 1943
                    CRL.M.APPL.NO.1/2021 IN CRL.REV.PET NO. 533 OF 2021

            CRL.A 192/2016 OF    THE ADDITIONAL SESSIONS COURT -I, MAVELIKARA

          C.C 233/12 OF THE JUDICIAL FIRST CLASS MAGISTRATE -I, MAVELIKKARA

   PETITIONER/REVISION PETITIONER:

           MONY ABDUL KALAM, AGED 57 YEARS, S/O. ABDUL SALAM, PUTHUMANGALATH
           PUTHEN VEEDU, PONAKAM MURI, THEKKEKARA VILLAGE, MAVELIKARA TALUK.

   RESPONDENTS/RESPONDENTS

           STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
           KERALA, ERNAKULAM. (THROUGH SUB INSPECTOR OF POLICE, MAVELIKKARA)

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence of imprisonment and fine
   imposed on the petitioner by judgment dated 31.03.2021 in
   Crl.A.No.192/2016 on the files of the Additional District and Sessions
   Judge-I, Mavelikara which confimed the judgmnet dated 31.08.2016 in
   C.C.No.233/2012 on the files of the Judicial First Class Magistrate Court-
   I, Mavelikara, pending disposal of the above Criminal Revision Petition.
        This Application coming on for admission upon perusing the
   application and upon hearing the arguments of Mr.H.JAWHAR, Advocate for
   the petitioner and the Public Prosecutor for the respondent, the Court
   passed the following:
                                      ORDER

Heard. Sentence suspended on condition of the petitioner executing bond for Rs.50,000/-(Fifty Thousand only) with two solvent sureties each for the like sum to the satisfaction of the trial Court.

Sd/- M.R.ANITHA JUDGE

05-10-2021 /True Copy/ Assistant Registrar