Jinu Augustine vs State Of Kerala
2022 Latest Caselaw 4924 Ker

Crl.Rev.Pet No.308/2022                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MR.JUSTICE BASANT BALAJI
              Friday, the 29th day of April 2022 / 9th Vaisakha, 1944
                 CM.APPL.NO.1/2022 IN CRL.REV.PET NO. 308 OF 2022
     CRA 169/2019 OF ADDITIONAL DISTRICT &        SESSIONS COURT,MUVATTUPUZHA
       CC 11/2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-II, MUVATTUPZHA
   PETITIONER/PETITIONER IN THE CRL.RP:

           JINU AUGUSTINE,AGED 47 YEARS,VENGATHANTHU HOUSE,THIRUMARADY P.O,
           KOOTHATTUKULAM, ERNAKULAM, PIN - 686687

   RESPONDENTS/RESPONDENTS IN THE CRL.RP:

       1. STATE OF KERALA,REPRESENTED THROUGH ITS PUBLIC PROSECUTOR, HIGH
          COURT OF KERALA, ERNAKULAM, PIN -680031
       2. NEETHI MAJU,AGED 48 YEARS,WIFE OF MAJU,PUTHENPURACKAL
          HOUSE,KOZHIPPILLY KARA,KARAMALA P.O, KOOTHATTUKULAM,PIN -686662

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the execution of sentence passed in
   Judgment dated 30-10-2021 in Crl.Appeal.No.169/2019 on the file of the
   Hon'ble Additional District & Sessions Judge,Muvattupuzha which arose from
   judgment in C.C.No.11/2016 on the file of the Hon'ble Judicial First Class
   Magistrate Court-II,Muvattupuzha,pending disposal of the above revision
   petition.
        This Application coming on for admission upon perusing the
   application , and upon hearing the arguments of T.J.MICHAEL,
   R.KRISHNAKUMAR (CHERTHALA), Advocates for the petitioners,PUBLIC
   PROSECUTOR for the 1st respondent,the court passed the following:

                                            ORDER

Admit.

Issue notice to R2 by speed post.

Execution of the sentence is suspended on condition of the petitioner executing a bond for Rs.1 lakh with two solvent sureties and depositing 20% of the fine amount before the trial court, within one month.

Sd/- BASANT BALAJI JUDGE

29-04-2022 /True Copy/ Assistant Registrar