Anantha Prakash K.G vs Wayanad District Co-Operative ...
2022 Latest Caselaw 1022 Ker

Crl.Rev.Pet No.61/2022                            1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
               Tuesday, the 25th day of January 2022 / 5th Magha, 1943
                 CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 61 OF 2022
                        CRA 40/2019 SESSIONS COURT ,KALPETTA
         STC 2/2019 OF JUDICIAL FIRST CLASS MAGISTRATE COURT- I, KALPETTA
     PETITIONER/REVISION PETITIONER:

           ANANTHA PRAKASH K.G, AGED 61 YEARS, S/O.KESAVAN NAIR, SYAM NIVAS,
           KANIYAMBETTA P.O., CHEKKALLOOR, KANIYAMBETTA VILLAGE, VYTHIRI TALUK,
           WAYANAD DISTRICT, PIN - 673 121.

   RESPONDENTS/RESPONDENTS:

       1. WAYANAD DISTRICT CO-OPERATIVE BANK LTD, PANAMARAM BRANCH, PANAMARAM
          P.O., WAYANAD DISTRICT, PIN- 670 721 REPRESENTED BY ITS BRANCH
          MANAGER.
       2. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM - 682 031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the order of sentence dated 24.04.2019 in
   S.T.C No 2/2019 on the files of the Judicial First Class Magistrate
   Court,Kalpetta, which is confirmed as per judgment dated 20.11.2021 in
   Crl.Appeal No 40/2019 on the files of the Sessions Court, Kalpetta,
   Wayanad, including execution of Warrant and enlarge the petitioner on
   bail, pending disposal of the above Revision Petition.
        This Application coming on for admission upon perusing the
   application and upon hearing the arguments of Mr.MATHEW KURIAKOSE,
   Advocate for the petitioner and PUBLIC PROSECITOR for second respondent,
   the court passed the following:
                                      ORDER

The execution of the sentence shall stand suspended on condition of the petitioner executing a bond for Rs. 1,00,000/-(Rupees one lakh only) with two solvent sureties for the like sum each to the satisfaction of the trial court within one month and on further condition that the petitioner shall deposit Rs. 30,000/- (Rupees thirty thousand only) at the trial court within one month from today.

                                                  Sd/- DR. KAUSER EDAPPAGATH JUDGE




25-01-2022                          /True Copy/                             Assistant Registrar