Mukund U Pillai vs K.G.Raju
2021 Latest Caselaw 19744 Ker

Crl.Rev.Pet No.719/2020                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MRS. JUSTICE MARY JOSEPH
                 Monday, the 20th day of September 2021 / 29th Bhadra, 1943

                     CRL.M.APPL.NO.1/2020 IN CRL.REV.PET NO. 719 OF 2020

         Crl. Appeal No. 122/2018 of Additional Sessions Judge-I, Mavelikkara

  S.T. No.1352/2016 of the Court of Judicial           Magistrate   of the 1st Class -II,
                                     Haripad

   PETITIONER/REVISION PETITIONER:

           MUKUND U PILLAI AGED 26 YEARS S/O. UNNIKRISHNA PILLAI, PATTOLIL
           HOUSE, PUTHIYAVILA MURI, KANDALLOOR VILLAGE, KARTHIKAPPALLY TALUK
           690 531.

   RESPONDENTS/RESPONDENTS:

       1. K.G.RAJU S/O. GOPALAN, KOTTATHIRAYIL HOUSE, PITHIYAVILA MURI,
          KANDALLOOR VILLAGE 690 531.
       2. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM 682 031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the convictionand sentence ordered in S T
   No. 1352/2016 dated 30.04.2018 in Court of the Judicial Magistrate of the
   1st Class-II, Haeipad, which was modified by judmentdated 25.09.2020 in
   Crl. Appeal No. 122/2018 in the Court of Additional Sessions Judge-I,
   Mavelikkara, pending disposal of this criminal revision petition.
        This Application coming on for orders upon perusing the application,
   and upon hearing the arguments of SRI. SAIBY JOSE KIDANGOOR, SRI.BENNY
   ANTONY PAREL, SMT.S.SIBHA, KUM.PARVATHY VIJAYAN, SRI.ANOOP SEBASTIAN,
   SMT.DEEPA VALENTINE LESLIE, Advocates for the petitioner, and public
   prosecutor for the 2nd respondent the court passed the following:

                                            ORDER

The sentence ordered in S.T.No. 1352/2016 by judgment dated 30.04.2018 of Judicial First Class Magistrate Court-II, Haripad which was modified by judgment dated 25.09.2020 in Crl. Appeal No. 122/2018 of Additional Sessions Judge-I, Mavelikkara stands suspended on petitioner executing a bond for Rs. 1,00,000/- with two solvent sureties each for the like sum to the satisfaction of the trial court and on deposit of 20% of the fine amount before the trial court within two weeks.

Post after two weeks on 05.10.2021.

                                                        Sd/- MARY JOSEPH JUDGE




20-09-2021                         /True Copy/                               Assistant Registrar