Sudheepan vs State Of Kerala
2021 Latest Caselaw 19918 Ker

Crl.Rev.Pet No.508/2021                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                            THE HONOURABLE MR. JUSTICE K.HARIPAL
                Thursday, the 23rd day of September 2021 / 1st Aswina, 1943
                CRL.M.APPL.NO.1/2021 IN CRL.REV.PET NO. 508 OF 2021

   CRA No.58/2014 OF ADDITIONAL SESSIONS COURT - IV, THALASSERY
   SC No.166/2009 OF ADDITIONAL ASSISTANT SESSIONS COURT, THALASSERY

   PETITIONERS/REVISION PETITIONERS:


       1. SUDHEEPAN, AGED 38 YEARS, S/O. BHASKARAN, ENGINEER, KINARULLATHIL,
          P.O.OLAVILAM, THALASSERY TALUK, KANNUR DISTRICT. PIN - 673313.
       2. KISHORE T.K., AGED 41 YEARS, S/O. RAJAN, COOLIE, THARAL THAZHE
          KUNIYIL, P.O.OLAVILAM, THALASSERY TALUK, KANNUR DISTRICT. PIN -
          673313.


   RESPONDENT/RESPONDENT:


           STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
           KERALA, ERNAKULAM-682031


                   Application praying that in the circumstances stated therein,
   the High Court be pleased to suspend the sentence passed by the Hon'ble
   Sessions Court, Thalassery in Crl.A.No.58/2014 dated 14/07/2021 against
   the Judgment in S.C. 166/2009 of Hon'ble Addl. Assistant Sessions Judge,
   Thalassery dated 18/01/2014 pending disposal of the above Criminal
   Revision Petiton.
                 This Application coming on for admission upon perusing the
   application, and upon hearing the arguments of SHRI.K.VISWAN, SHRI.D.ARUN
   BOSE, Advocates for the petitioners, and of the PUBLIC PROSECUTOR for the
   respondent, the Court passed the following:

                                            ORDER

Heard. Sentence shall stand suspended on the petitioners executing bond for Rs.25,000/- (Rupees twenty five thousand only) each with two solvent surieties each for the like amount to the satisfaction of the trial court and on deposist of fine amount before the trial court within thirty days from today.

Sd/-

K.HARIPAL,JUDGE

23-09-2021 /True Copy/ Assistant Registrar