Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sumesh vs State Of Kerala
2022 Latest Caselaw 11960 Ker

Citation : 2022 Latest Caselaw 11960 Ker
Judgement Date : 21 December, 2022

Kerala High Court
Sumesh vs State Of Kerala on 21 December, 2022
Crl.Rev.Pet No.904/2022                           1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
         Wednesday, the 21st day of December 2022 / 30th Agrahayana, 1944
               CRL.M.APPL.NO.2/2022 IN CRL.REV.PET NO. 904 OF 2022
             CRA 261/2012 OF ADDITIONAL SESSIONS COURT, IRINJALAKUDA
        CC 752/2010 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, KODUNGALLUR
   PETITIONER/REVISION PETITIONER:

           SUMESH AGED 24 YEARS S/O MOHANAN, KORATTYPARAMBIL HOUSE, 32 COLONY,
           CHAPPARA DESOM, PULLUT VILLAGE, THRISSUR DISTRICT,, PIN - 680663

   RESPONDENT/RESPONDENT:

           STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
           KERALA, HIGH COURT P O, ERNAKULAM, PIN - 682031

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the execution of sentence imposed by
   Judgment dated 30.12.2017 in Crl.Appeal No 261/2012 on the file of the
   Additional Sessions Judge, Irinjalakuda arising out of the Judgment dated
   18.4.2012 on C.C No 752/2010 on the file of Judicial First Class
   Magistrate Court, Kodungallur and to enlarge the petitioner on bail,
   pending disposal of the Criminal Revision Petition.
        This Application coming on for orders upon perusing the
   application and upon hearing the arguments of Sri. D.ANIL KUMAR, Advocate
   for the petitioner and PUBLIC PROSECUTOR for the respodnent, the court
   passed the following:
                                      ORDER

The sentence imposed upon the petitioner shall stand suspended upon he executes a bond for Rs. 1 lakh with two solvent sureties each for the like sum to the satisfaction of the Judicial First Class Magistrate Court, Kodungalloor.

Upon execution of the bond he shall be released forthwith.

Sd/- ZIYAD RAHMAN A.A. JUDGE

21-12-2022 /True Copy/ Assistant Registrar

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter