Sathian.P.K vs Chacko @ James
2022 Latest Caselaw 1987 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MRS. JUSTICE MARY JOSEPH
         Friday, the 18th day of February 2022 / 29th Magha, 1943
           CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 140 OF 2022
     CRL.A 52/2021 OF ADDITIONAL SESSIONS COURT (ADHOC)-II,KOZHIKODE.

    ST.NO. 853/2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-I,PERAMBRA

PETITIONER/REVISION PETITIONER:

     SATHIAN.P.K, S/O. KELAPPAN, AGED 46, PUTHIYEDATH MEETHAL HOUSE,
     KOORACHUNDU (P.O), KOZHIKODE DISTRICT - 673527.

RESPONDENTS/RESPONDENTS

  1. CHACKO @ JAMES, AGED 73 YEARS, S/O. CHACKO, KEEZHUTHARA HOUSE,
     KOORACHUNDU P.O, KOZHIKODE DISTRICT - 673527.
  2. 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 suspend the execution of sentence passed in
judgment dated in 19.02.2021 in S.T.No.853 of 2016 on the files of the
Court of Judicial First Class Magistrate-I, Perambra and as modified by
Judgment dated 30.10.2021 in Crl.A.No.52 of 2021 passed by the Hon'ble
Court of Sessions, Kozhikode Division pending disposal of the above
Revision Petition.
     This Application coming on for admission upon perusing the
application and upon hearing the arguments of M/s.K.M.FIROZ & M.SHAJNA,
Advocates for the petitioners,PUBLIC PROSECUTOR for the 2nd respondent,the
Court passed the following:
                                 MARY JOSEPH, J.
                               ============
                              Cri.M.A.No.1 of 2022
                                       and
                          Crl.Rev.Pet. No.140 of 2022
                       ======================
                   Dated this the 18th day of February, 2022

                                      ORDER

Heard. Admit. Issue notice by speed post to 1st respondent.

Crl.M.A.No. 1/2022

Execution of the sentence imposed on the revision petitioner

is suspended on execution of a bond for Rs.1,00,000/- with two

solvent sureties each for the likesum to the satisfaction of

Judicial First Class Magistrate Court-I, Perambra and on deposit of

Rs.1,44,000/- before the said court.

Sd/-

MARY JOSEPH JUDGE MJL

18-02-2022 /True Copy/ Assistant Registrar