Kalarikkal Premalatha vs State Of Kerala
2022 Latest Caselaw 259 Ker

Crl.Rev.Pet No.767/2021                            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.1/2021 IN CRL.REV.PET NO. 767 OF 2021

       CRA 163/2019 OF ADDITIONAL SESSIONS COURT - II, MANJERI, MALAPPURAM


 ST 1356/2016 OF COURT OF JUDICIAL MAGISTRATE OF FIRST CLASS-I ,PARAPPANANGADI,
                                   MALAPPURAM

   PETITIONER/REVISION PETITIONER:

           KALARIKKAL PREMALATHA AGED 53 YEARS W/O.KUTTY SANKARAN @
           VISWANATHAN, KAMBIYALAKATH HOUSE, KARINKAPARA, OMACHAPPUZHA, TIRUR
           TALUK, MALAPPURAM, PIN - 673 632.

   RESPONDENTS/RESPONDENTS:

       1. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM, PIN - 682 031.
       2. THOTTIYIL ALI AGED 60 YEARS S/O.MUHAMMED HAJI, OMACHAPUZHA,
          KARINKAPARA, OMACHAPPUZHA (PO), TIRUR TALUK, MALAPPURAM DISTRICT,
          PIN - 673 632.

        Application praying that in the circumstances stated therein the
   High Court be pleased to stay the operation of the Crl. A. No. 163/2019 on
   the file of the Court of II Addl. Sessions, Manjeri dated 25.11.2021 filed
   against the judgment dated 20.08.2019 in S.T. No. 1356/2016 on the files
   of the Court of the Judicial First Class Magistrate-I, Parappanangadi,
   pending disposal of the above Criminal Revision Petition.
        This Application coming on for orders upon perusing the application,
   and upon hearing the arguments of M.DEVESH, Advocate for the petitioner,
   and of the public prosecutor for the first respondent the court passed the
   following:
                                      ORDER

The execution of the sentence shall stand suspended on condition that the petitioner shall deposit a sum of Rs.3,00,000/- (Rupees three lakh only) of the compensation amount at the court below within one month and the petitioner shall also execute a bond for Rs. 2,00,000/- (Rupees two 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