Basheer vs Abdul Gafoor
2022 Latest Caselaw 1307 Ker

Crl.Rev.Pet No.81/2022                            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.APPL.NO.1/2022 IN CRL.REV.PET NO. 81 OF 2022
                     CRA NO.30/2020 OF SESSIONS COURT,MANJERI
         ST NO.264/2017 OF JUDICIAL FIRST CLASS MAGISTRATE COURT,PONNANI
   PETITIONER/REVISION PETITIONER:

           BASHEER, AGED 44 YEARS, S/O. KUNHIMUHAMMED, RAYAMVEETTIL HOUSE,
           GURUVAYUR POST, THAIKKAD VILLAGE, CHAVAKKAD TALUK, THRISSUR DISTRICT
           680 101.

   RESPONDENTS/RESPONDENTS:

       1. ABDUL GAFOOR, AGED 49 YEARS, S/O. ALINGAL MUHAMMED, ALINGAL HOUSE,
          PALLIKKARA AMSOM DESOM, NANNAMUKKU POST, PONNANI TALUK, MALAPPURAM
          DISTRICT 679 575.
       2. THE STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
          COURT OF KERALA, ERNAKULAM, KOCHI- 682 031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence imposed on the revision
   petitioner in Crl.A.30/2020 of the Sessions Judge, Manjeri dated
   14.12.2021 arising out of the judgment in S.T.No.264/2017 on the files of
   the JFCM, Ponnani dated 17.01.2020, in the interest of justice.
        This application coming on for orders upon perusing the application
   and upon hearing the arguments of Sri.K.RAKESH, Advocate for the
   petitioner and of the Public Prosecutor for the 2nd 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) with two solvent sureties for the like sum each to the satisfaction of the trial court and on further condition that the petitioner shall deposit a sum of Rs.2,00,000/-(Rupees Two lakh) at the trial court, within one month.

                                                  Sd/- DR. KAUSER EDAPPAGATH JUDGE




28-01-2022                          /True Copy/                             Assistant Registrar