Santhosh vs State Of Kerala
2022 Latest Caselaw 1299 Ker

Crl.Rev.Pet No.75/2022                            1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
              Friday, the 28th day of January 2022 / 8th Magha, 1943
                   CRL.M.A.NO.1/2022 IN CRL.R.P. NO. 75 OF 2022
           CC 811/2013 OF JUDICIAL MAGISTRATE OF FIRST CLASS-I, HARIPAD
             CRA 214/2017 OF ADDITIONAL SESSIONS COURT-I,MAVELIKKARA
   PETITIONER/REVISION PETITIONER:

           SANTHOSH, AGED 42 YEARS, S/O. VASU
           SANTHOSH BHAVANAM, CHINGOLI MURI, CHINGOLI VILLAGE,
           HARIPAD, ALAPPUZHA-695014.

   RESPONDENT/RESPONDENT:

           STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, ERNAKULAM-682031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the execution of sentence imposed against
   the petitioner as per the judgment in C.C. No. 811/2013 of the Judicial
   First CLass Magistrate Court-I, Haripad dated 21.10.2017 which got
   confirmed as per the judgment in Crl.A. No. 214/2017 of the 1st Addl.
   Sessions Court, Mavelikkara dated 22.12.2021 and enlarge him on bail,
   pending disposal of the above Crl.RP in the interest of justice.
        This application coming on for admission, upon perusing the
   application, and upon hearing the arguments of SHABU SREEDHARAN, JINSON
   OUSEPH, CHITRA VIJAYAN, SHYAM KUMAR M.P, Advocates for the petitioner, and
   the Public Prosecutor for the respondent, the court passed the following:
                                      ORDER

The execution of sentence shall stand suspended on condition that the petitioner executes 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 court below and on further condition that the petitioner deposits the entire fine amount within one month.

                                                  Sd/- DR. KAUSER EDAPPAGATH JUDGE




28-01-2022                          /True Copy/                             Assistant Registrar