Julie Solaman vs Hafi Biotech, Rep.By Its Managing ...
2022 Latest Caselaw 4722 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE K. BABU
          Tuesday, the 26th day of April 2022 / 6th Vaisakha, 1944
            CRL.M.APPL.NO.2/2022 IN CRL.REV.PET NO. 304 OF 2022
            CRA 65/2019 OF ADDITIONAL SESSIONS COURT V ERNAKULAM
       ST 4432/2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT,KAKKANAD
REVISION PETITIONER/REVISION PETITIONER

     JULIE SOLAMAN,AGED 43 YEARS W/O SOLAMAN,M.G, FLAT NO. 2, BLOCK-8,
     POLICE QUARTERS, HIGH COURT JUNCTION,ERNAKULAM,PIN-682031

RESPONDENTS/RESPONDENTS

  1. M/S HAFI BIOTECH, REP.BY ITS MANAGING PARTNER, B.A .ASHRAF AGED 55
     YEARS,AYYALIL HOUSE, HAFI COMPOUND,PUKKATTUPADI, ERNAKULAM,
     PIN-683561, PIN - 683561
  2. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR,HIGH COURT OF
     KERALA AT ERNAKULAM, PIN - 682031

     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the execution of sentence passed by the
Hon'ble Sessions Judge, Ernakulam against the petitioner vide Judgment
dated 29.03.2022 in Crl.Appeal No.65/2019 on the file of Vth Additional
Sessions Court, Ernakulam and the Judgment dated 28.01.2019 in
S.T.No.4432/2016 on the file of the Hon'ble Judicial First Class
Magistrate Court Kakkanad during the pendency of the above Crl.Revision,
so as to secure the ends of justice.
     This Application coming on for admission upon perusing the
application, and upon hearing the arguments of Mr.P.A.MUJEEB, Advocate for
the petitioner and the PUBLIC PROSECUTOR for the 2nd respondent, the Court
passed the following:
                                   K. BABU, J
              ----------------------------------------------------
                     Crl. Rev. Petition No.304 of 2022
              -----------------------------------------------------
                     Dated this the 26th day of April, 2022


                                   ORDER

Admit. Learned Public Prosecutor takes notice for the 2 nd

respondent. Issue notice to the 1st respondent.

Crl.M.A.No.2/2022

Sentence suspended and bail granted to the petitioner on her

executing bond for Rs.50,000/- (Rupees Fifty Thousand only) with

two solvent sureties each for the like sum to the satisfaction of the

court below. The petitioner shall deposit the fine amount of

Rs.50,000/- (Rupees Fifty Thousand only) in the court below, within

a period of one month from this date.

Sd/-

K.BABU JUDGE SSK/26/04

26-04-2022 /True Copy/ Assistant Registrar