M/S. Floor Magic vs Mr. Amit Kumar Sah
2022 Latest Caselaw 4264 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
                 CRLMA 1/2022 IN CRL.REV.PET NO. 252 OF 2022
              CRA 212/2020 OF ADDL SESSIONS COURT I, ERNAKULAM
    ST 452/2018 OF ADDITIONAL CHIEF JUDICIAL MAGISTRATE COURT,ERNAKULAM
PETITIONERS/PETITIONERS:

  1. M/S. FLOOR MAGIC DOOR NO. 6/583-A TO T,GURUVAYOOR ROAD, PATTAMBI,
     NHANGATIRI POST, PALAKKAD- 679303
  2. MR. NISHAD,AGED 36 YEARS,PARTNER, M/S. FLOOR MAGIC, DOOR NO. 6/583-A
     TO T, GURUVAYOOR ROAD, PATTAMBI, NHANGATIRI POST,PALAKKAD- 679303

RESPONDENTS/RESPONDENTS:

  1. MR. AMIT KUMAR SAH,PROPRIETOR, M/S. VARMORA CERAMICS, 36/1083, SOBHA
     ROAD, NH BYE PASS, CHAKKARAPARAMBIL, ERNAKULAM- 682028
  2. STATE OF KERALA,REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
     KERALA,ERANAKULAM-682031



     Petition praying that in the circumstances stated therein the
Highcourt be pleased to suspend sentence as per judgment dated 06.12.2021
in Crl.A.No.212 of 2020 passed by the Additional Sessions Court-
I,Ernakulam and judgment dated 29.06.2020 in S.T.No.452 of 2018 passed by
Additional Chief Judicial Magistrate Court,Ernakulam(For the Trial of
Criminal Cases Against Sitting MPs/MLAs of the State).

     This petition coming on for admission,upon perusing the petition and
upon hearing the arguments of Mr.Ahamed Fazil.E.C,Advocate for the
petitioner,PUBLIC PROSECUTOR for the 2nd respondent,the court on the same
day passed the following:
                                            1




                             ZIYAD RAHMAN A.A., J.
                      ---------------------------------------------
                         Crl.Rev.Petition.No.252 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.

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