M N Sudhakaran vs Premier Auto Leasing
2022 Latest Caselaw 4367 Ker

Crl.Rev.Pet No.199/2022                           1/1

                            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. 199 OF 2022
         CRA 96/2019 OF ADDITIONAL SESSIONS COURT,MUVATTUPUZHA, ERNAKULAM
   CC 83/2016 OF COURT OF JUDICIAL MAGISTRATE OF FIRST CLASS -II, MUVATTUPUZHA,
                                     ERNAKULAM
   PETITIONER/REVISION PETITIONER:

           M N SUDHAKARAN, AGED 45 YEARS ,SON OF NARAYANAN, MANTHANATHU HOUSE,
           KOOVAKANDAM, POOMALA, THODUPUZHA, IDUKKI

   RESPONDENTS/RESPONDENTS:

       1. PREMIER AUTO LEASING ARAMANA COMPLEX,         MUVATTUPUZHA, REP. BY ITS
          MANAGING PARTNER, JACOB VARGHESE, SON         OF K.V VARGHESE, KALLUMKAL
          HOUSE, KEERAMPARA, KOTHAMANGALAM, PIN         - 686691
       2. STATE OF KERALA REPRESENTED BY PUBLIC         PROCECUTOR, HIGH COURT OF
          KERALA, PIN - 682031

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the execution of the sentence in the
   judgment dated 20.01.2022 in Criminal Appeal no. 96/2019 of the Court of
   Addl. Sessions, Muvattupuzha in C.C.No. 83/2016 of the Judicial First
   Class Magistrate Court-II, Muvattupuzha, pending disposal of this criminal
   revision petition.
        This Application coming on for orders upon perusing the application,
   and upon hearing the arguments of BYJU KURIAKOSE, GIGIMON ISSAC,
   K.VIJEESHDAS, TOBIAS TOGI MATHEW, Advocates for the petitioner, and of
   public prosecutor for the second respondent, the court passed the
   following:
                                      ORDER

Admit.

Issue notice to the first respondent.Learned public prosecutor takes notice for the second respondent.

Sentence imposed upon the petitioner shall stand suspended on execution of bond for Rs.50,000/- with two solvent sureties each, for the like sum to the satisfaction of the learned Magistrate concerned and also on deposit of Rs.25,000/-(Rupees twenty five thousand only) within a period of one month.

Sd/- ZIYAD RAHMAN A.A. JUDGE

07-04-2022 /True Copy/ Assistant Registrar