Thankamahny.G vs Ambika Ansel
2022 Latest Caselaw 839 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.APPL.NO.2/2022 IN CRL.REV.PET NO. 14 OF 2022
             CRA 84/2020 OF II ADDITIONAL SESSION COURT, KOLLAM
    ST 324/2019 OF JUDICIAL MAGISTRATE OF FIRST CLASS COURT - V, KOLLAM
PETITIONER/APPELLANT/ACCUSED:

     THANKAMAHNY.G, AGED 61 YEARS, D/O. GOMATHY, KOLLAVILA VEEDU, VIDYA
     NAGAR HOUSE NO. 57, TKMC P.O, KARICODE, KOLLAM - 691005.

RESPONDENTS/RESPONDENTS/COMPLAINANT/STATE:

  1. AMBIKA ANSEL, AGED 61 YEARS, W/O. ANSEL.G, ABHI NIVAS, KUMBALAM P.O,
     KOLLAM - 691005,
  2. 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 passed against
the petitioner as per judgment dated 29-10-2021 in Crl.A. 84/2020 of the
2nd Addl. Sessions Judge, Kollam and the judgment dated 17-09-2020 in ST.
324/2019 on the files of Judicial First Class Magistrate - V, Kollam, in
the interest of justice.




     This Application coming on for admission upon perusing the
application, and upon hearing the arguments of BINDU SREEKUMAR, Advocates
for the petitioners, and the PUBLIC PROSECUTOR for the 2nd respondent, the
court passed the following:
                                ZIYAD RAHMAN A.A., J.
                            ========================
                                 Crl.R.P. No.14 of 2022
                           ========================
                         Dated this the 17th day of January, 2022


                                        ORDER

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