Raja vs State Of Kerala
2022 Latest Caselaw 763 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
          Monday, the 17th day of January 2022 / 27th Pousha, 1943
                CRL.M.A.NO.2/2022 IN CRL.R.P. NO. 33 OF 2022

       ST 53/2017 OF JUDICIAL MAGISTRATE OF FIRST CLASS -IV, KOLLAM

           CRA 76/2018 OF ADDITIONAL SESSIONS COURT - VI, KOLLAM
PETITIONER/REVISION PETITIONER:

     RAJA, AGED 46 YEARS, S/O.THANKAVELU, RESIDING AT 'KANYAKA',
     THEKKEVILA P.O., KOLLAM DISTRICT - 691 016.

RESPONDENT/RESPONDENT   STATE:
  1. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, ERNAKULAM - 682 031.
  2. HAREESHKUMAR, AGED 43 YEARS, S/O.SREENIVASAN, RESIDING AT 'KOLLIYIL
     VEEDU', THEKKEVILA P.O., KOLLAM DISTRICT - 691 016.


     Application praying that in the circumstances stated therein the
High Court be pleased to stay the further proceedings in the execution of
the sentence dated 03.07.2020 in Criminal Appeal No. 76 of 2018 of
Additional Sessions Judge-VI, Kollam which confirmed judgment in S.T. No.
53 of 2017 of the Judicial Magistrate of First Class, Kollam-IV dated
05.06.2018 pending disposal of this criminal revision petition.


     This application coming on for admission upon perusing the
application, and upon hearing the arguments of R.RAJESH (VARKALA),
M.KIRANLAL, MANU RAMACHANDRAN, T.S.SARATH, SAMEER M NAIR, Advocates for
the petitioner, and the Public Prosecutor for the 1st respondent, the
court passed the following:




                                                                   [P.T.O]
                                ZIYAD RAHMAN A.A., J.
                             ========================
                              Crl.R.P. No.33 of 2022
                            ========================
                     Dated this the 17th day of January, 2022


                                        O R D E R

Admit.

Issue notice to the respondents.

Crl.M.A. No.2 of 2022

The execution of sentence shall stand suspended

during the pendency of the Crl.Revision Petition, on

condition that the petitioner shall deposit 25% of the

amount ordered as fine within one month from today and

shall also execute a bond for a sum of Rs.1,00,000/-

(Rupees one lakh only) with two solvent sureties each

for the like sum to the satisfaction of the trial

court.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE SCS

17-01-2022 /True Copy/ Assistant Registrar