Ummusalma vs Kalpetta Co-Operative Employees ...
2022 Latest Caselaw 4411 Ker

Crl.Rev.Pet No.82/2022                           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.2/2021 IN CRL.REV.PET NO. 82 OF 2022
                       CRA 53/2019 OF SESIONS JUDGE,KALPETTA
        STC 65/2018 OF JUDICIAL MAGISTRATE COURT OF FIRST CLASS, KALPETTA
   PETITIONER/REVISION PETITIONER:

           UMMUSALMA, AGED 59 YEARS, D/O.KUNHIMUHAMMED, SHANKUVANTHODIYIL
           HOUSE, PERUMTHATTA, CHANDALE P.O., VYTHIRI TALUK, WAYANAD
           DISTRICT-673 576.

   RESPONDENTS/RESPONDENTS:

       1. KALPETTA CO-OPERATIVE EMPLOYEES CO-OPERATIVE SOCIETY,REPRESENTED BY
          SECRETARY, JOBIN P.J., AGED 29 YEARS, S/O.JOSEPH C.J, PACHIKKAL
          HOUSE, CHELLANKODE P.O., MUPPAINAD VILLAGE, VYTHIRI TALUK, WAYAND
          DISTRICT-673 576.
       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 may be pleased to suspend the execution of the sentence imposed
   on the petitioner vide judgment dated 24/09/2021 in Criminal Appeal No.
   53/2019 of the Sessions Judge, Kalpetta in STC 65/2018 of the Judicial
   First Class Magistrate Court, Kalpetta dated 30/5/2019.


        This Application coming on for admission, upon perusing the
   application and upon hearing the arguments of SMT. CELINE JOSEPH, Advocate
   for the petitioner and the Public Prosecutor for the second respondent,
    the court passed the following:

                                            ORDER

The sentence imposed upon the petitioner shall stand suspended on condition that the petitioner shall execute a bond for Rs. 50,000/- with two solvent sureties each for the like sum to the satisfaction of the learned Magistrate and also on depositing an amount of Rs. 15,000/- within a period of one month.

                                                  Sd/- ZIYAD RAHMAN A.A. JUDGE




07-04-2022                         /True Copy/                            Assistant Registrar