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Ibi Ibrahim vs State Of Kerala
2022 Latest Caselaw 2239 Ker

Citation : 2022 Latest Caselaw 2239 Ker
Judgement Date : 24 February, 2022

Kerala High Court
Ibi Ibrahim vs State Of Kerala on 24 February, 2022
Crl.Rev.Pet No.159/2022                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                            THE HONOURABLE MR. JUSTICE K.HARIPAL
           Thursday, the 24th day of February 2022 / 5th Phalguna, 1943
               CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 159 OF 2022
        CRA 13/2016 OF ADDITIONAL SESSIONS COURT - III, MAVELIKKARA, ALAPPUZHA
        CC 1989/15 OF COURT OF JUDICIAL MAGISTRATE OF FIRST CLASS , KAYAMKULAM,
                                     ALAPPUZHA
   PETITIONER/REVISION PETITIONER:

           IBI IBRAHIM D/O SAJI,IBI MANZIL,ADICHENELLOOR,KOTTIYAM P.O,KOLLAM
           NOW RESIDING AT EROSS,THAZHUTHALA,KOTTIYAM.P.O, KOLLAM

   RESPONDENT/RESPONDENT:

           STATE OF KERALA REPRESENTED BY THE PUBLIC PROCSECUTOR,HIGH COURT OF
           KERALA, ERNAKULAM, PIN - 682031

        Application praying that in the circumstances stated therein the
   High Court be pleased to stay the operation of the Judgment and conviction
   and all other proceedings in Crl. Appeal 13/2016 dated 29.6.2020 on the
   file of the Additional Sessions Judge III, Mavelikkara, which is against
   the judgment in C.C. No. 629/5210 dated 11.1.2016, on the file of the
   Judicial First Class Magistrate Court, Kayamkulam, till the disposal of
   this Criminal Revision Petition, in the interest of justice.
        This Application coming on for admission, upon perusing the
   application, and upon hearing the arguments of P.V.ANIL, V.S.LIJA,
   Advocates for the petitioner, and of public prosecutor for the respondent,
   the court passed the following:
                                      ORDER

The sentence imposed on the petitioner shall stand suspended on the petitioner executing a bond for Rs.50,000/-( Rupees fifty thousand only) with two solvent sureties each for the like sum to the satisfaction of the trial court within fifteen days from today.

Sd/- K.HARIPAL JUDGE

24-02-2022 /True Copy/ Assistant Registrar

 
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