Shiju George vs State Of Kerala
2022 Latest Caselaw 258 Ker

Crl.Rev.Pet No.4/2022                            1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
             Tuesday, the 11th day of January 2022 / 21st Pousha, 1943
                 CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 4 OF 2022
            CRA NO.227/2019 OF VI ADDITIONAL SESSIONS COURT, ERNAKULAM
  CC NO.7830/2016 OF JUDICIAL MAGISTRATE OF FIRST CLASS(NI ACT CASES), ERNAKULAM
   PETITIONERS/REVISION PETITIONERS

       1. SHIJU GEORGE, AGED 47 YEARS, S/O. GEORGE N.A., NEDIYAKALAPARAMBIL
          HOUSE, EDAPPALLY NORTH, AIMS P.O, KOCHI, PIN 682 041.
       2. BETHEL OFFSET PRINTERS, MASJID ROAD, VATTEKUNNAM, EDAPPALLY NORTH,
          KOCHI, PIN 6822041, REP. BY SHIJU GEORGE.

   RESPONDENTS/RESPONDENTS

       1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM, PIN 682 031.
       2. DAVID LUKOSE, AGED 64 YEARS, S/O.LUKOSE, J.J. HOUSE, NO. 11, PAPALY
          ENCLAVE, VAZHAKKALA, KOCHI, PIN 682 031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the execution of sentence imposed by
   judgment dated 25.10.2021 in Crl.Appeal No.227/2019 on the file of
   Additional Sessions Judge-VI, Ernakulam, arises from the judgment dated
   29.06.2019 in CC.No.7830/2016 on the file of the Judicial Magistrate of
   the First Class(NI Act Cases), Ernakulam, pending disposal of this
   Criminal Revision Petition.
        This application coming on for orders upon perusing the application
   and upon hearing the arguments of Mr.GIKKU JACOB, Advocate for the
   petitioners and of the Public Prosecutor for the 1st respondent, the
   Court passed the following:
                                     ORDER

At the time of admission of the appeal at the appellate court, the revision petitioner has depoisted Rs.1,85,000/-. Hence, execution of the sentence shall stand suspended on conditioin that the petitioner shall depoist of a further sum of Rs.1,50,000/-(Rupees One lakh Fifty thousand only) at the court below within one month. The petitioer shall also execute 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 within the said period.

                                                 Sd/- DR. KAUSER EDAPPAGATH JUDGE




11-01-2022                         /True Copy/                             Assistant Registrar