Reji Vijayan vs State Of Kerala
2022 Latest Caselaw 9665 Ker

Crl.Rev.Pet No.586/2022                           1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
             Thursday, the 25th day of August 2022 / 3rd Bhadra, 1944
               CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 586 OF 2022
            SC 341/2013 OF COURT OF THE ASST.SESSIONS JUDGE, CHERTHALA
            CRA 201/2019 OF ADDITIONAL SESSIONS COURT - II, ALAPPUZHA
   PETITIONERS/REVISION PETITIONERS:

       1. REJI VIJAYAN, AGED 39 YEARS S/O VIJAYAN ,KUNNEL VEEDU, WARD NO VII ,
          CHERTHALA SOUTH PANCHAYATH, ALAPPUZHA, PIN - 688539
       2. ANI VIJAYAN, AGED 37 YEARS S/O VIJAYAN ,KUNNEL VEEDU, WARD NO VII ,
          CHERTHALA SOUTH PANCHAYATH, ALAPPUZHA, PIN - 688539
       3. ANILKUMAR ,AGED 45 YEARS S/O NARAYANAN NAIR, ERIYAMVEEDU, WARD NO V,
          CHERTHALA SOUTH PANCHAYATH, ALAPPUZHA, PIN - 688539

   RESPONDENT/RESPONDENT/COMPLAINANT:-

           STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
           KERALA, PIN - 682031

        Application praying that in the circumstances stated therein the
   High Court be pleased to issue an order suspending the execution of the
   sentence passed against the petitioner in S.C No 341 of 2013 on the file
   of the Court of the Asst.Sessions Judge, Cherthala and the judgment in
   Criminal Appeal No 201 of 2019 on the file of the Court of Sessions Judge,
   Sessions Division, Alappuzha confirming the conviction and sentence and
   direct them to be released on bail, pending final disposal of the above
   Criminal Revision Petition.
        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S DARSAN SOMANATH, P.R.JAYASANKAR,
   P.R.JAYASANKAR, SMITHA PHILIPOSE, Advocates for the petitioners and of
   PUBLIC PROSECUTOR for the respondent, the court passed the following:
                                      ORDER

The substantive sentence of imprisonment imposed upon the petitioner shall stand suspended upon the petiioner executing a bond for Rs. 50,000/- with two solvent sureties each for the like sum to the satisfaction of the learned Magistrate.

Sd/- ZIYAD RAHMAN A.A. JUDGE

25-08-2022 /True Copy/ Assistant Registrar