Prameela Muraleedharan vs Sooryanarayanan
2022 Latest Caselaw 4126 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
          Thursday, the 7th day of April 2022 / 17th Chaithra, 1944
             CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 226 OF 2022
            CRA 15/2020 OF ADDITIONAL SESSIONS COURT - I,MANJERI

       ST 186/2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, PONNANI

PETITIONER/REVISION PETITIONER:

     PRAMEELA MURALEEDHARAN, AGED 61 YEARS, W/O. MURALEEDHARAN, PANAKKAL
     PUTHANVEEDU, C/O. JAYALAKSHMI HOTEL, WEST NADA GURUVAYUR, CHAVAKKAD
     TALUK, THRISSUR.

RESPONDENTS/RESPONDENTS:

  1. SOORYANARAYANAN, AGED 53 YEARS, S/O. APPU NAIR, UNNIKKAATTU HOUSE,
     KUMARANELLUR AMSOM, AMETTIIKKARA DESOM, OTTAPPALAM TALUK, PALAKKAD
     DISTRICT, PIN - 679101
  2. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
     KERALA, PIN - 682031


     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the sentence of imprisonment and fine and
default sentence imposed on the Petitioner/Revision Petitioner in the
judgment in ST.No. 186/2016 of Judicial First Class Magistrate Court,
Ponnani which is confirmed in Crl.Appeal No. 15/2020, Additional Sessions
Court - I, Manjery, and release the petitioner on bail pending disposal of
the above Crl.R.P.




     This Application coming on for admission upon perusing the
application, and upon hearing the arguments of M.PROMODH KUMAR, MAYA
CHANDRAN, ABIMALEK C VALSAN, Advocates for the petitioner, and the PUBLIC
PROSECUTOR for the 2nd respondent, the court passed the following:
                                                1




                                 ZIYAD RAHMAN A.A., J.
                          ---------------------------------------------
                                    Crl.M.A.No.1 of 2022
                                                &
                             Crl.Rev.Petition.No.226 of 2022
                              --------------------------------------
                           Dated this the 7th day of April, 2022


                                         ORDER

Admit.

Issue notice to the 1st respondent. Learned Public

Prosecutor takes notice for the 2nd respondent.

Crl.M.A.No.1 of 2022

Sentence imposed upon the petitioner shall stand

suspended on execution of a bond for Rs.50,000/- (Rupees fifty

thousand only) with two solvent sureties each, for the likesum

to the satisfaction of the learned Magistrate concerned and

also on deposit of Rs.75,000/- (Rupees seventy five thousand

only) within a period of one month.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE

DG/7.4.22

07-04-2022 /True Copy/ Assistant Registrar