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Anil Lal vs State Of Kerala
2022 Latest Caselaw 12588 Ker

Citation : 2022 Latest Caselaw 12588 Ker
Judgement Date : 23 December, 2022

Kerala High Court
Anil Lal vs State Of Kerala on 23 December, 2022
Crl.Rev.Pet No.917/2022                           1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
             Friday, the 23rd day of December 2022 / 2nd Pousha, 1944
               CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 917 OF 2022
     CC 593/2012 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I, THIRUVANANTHAPURAM
        CRA 29/2019 OF ADDITIONAL SESSIONS COURT - VII, THIRUVANANTHAPURAM
   PETITIONER/REVISION PETITIONER:

           ANIL LAL S/O DEVDASAN, ANIL LALVILASOM, NEAR MYLODE TEM HIGH SCHOOL,
           MYLODE WARD, POOYAPPALLY VILLAGE , KOTTARAKKARA TALUK, KOLLAM
           DISTRICT, PIN - 691537

   RESPONDENT/RESPONDENT:

           STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
           KERALA, ERNAKULAM, 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 C.C.No.593/2012 of the file of
   the Judicial First Class Magistrate Court-1, Thiruvananthapuram as
   confirmed by judgment in Crl. Appeal.No. 29/2019 of the Court of the
   Additional Sessions Judge-VII, Thiruvananthapuram, and direct him to be
   released on bail, pending final disposal of the above Criminal Revision
   Petition .
        This Application coming on for admission, upon perusing the
   application, and upon hearing the arguments of M.T.SURESHKUMAR,
   A.R.DILEEP, Advocates for the petitioner and of PUBLIC PROSECUTOR for the
   respondent, the court passed the following:
                                      ORDER

The substantive sentence of imprisonment shall stand suspended upon the petitioner executing bond for Rs.1,00,000/- with two solvent sureties each for the like sum to the satisfaction of the Judicial First Class Magistrate Court-I, Thiruvananthapuram.

Sd/- ZIYAD RAHMAN A.A. JUDGE

23-12-2022 /True Copy/ Assistant Registrar

 
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