Jijo Varghese vs Sibi Thomas
2022 Latest Caselaw 87 Ker

Crl.Rev.Pet No.771/2021                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
              Monday, the 3rd day of January 2022 / 13th Pousha, 1943
                CRL.M.APPL.NO.2/2021 IN CRL.REV.PET NO. 771 OF 2021
          CRA 112/2017 OF THE III ADDITIONAL SESSIONS COURT, THODUPUZHA
         ST 16/2015 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II,THODUPUZHA
   PETITIONER/REVISION PETITIONER/APPELLANT/ACCUSED:

           JIJO VARGHESE, AGED 50 YEARS, S/O.VARGHESE, KOKKATTU HOUSE,
           PUTHUPARIYARAM P.O.,
           MANAKKAD VILLAGE, THODUPUZHA TALUK, IDUKKI DISTRICT - 685 584.

   RESPONDENTS/RESPONDENTS/COMPLAINANT AND STATE:

       1. SIBI THOMAS, AGED 35 YEARS, S/O.THOMAS, AREEPLACKAL HOUSE,
          ELLUMPURAM KARA, MUTTOM VILLAGE, THODUPUZHA TALUK, IDUKKI DISTRICT -
          685 584.
       2. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT,
          ERNAKULAM - 682 031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the execution of sentence in S.T. No.
   16/2015 dated 17/6/2017 on the file of the Judicial First Class Magistrate
   Court - II, Thodupuzha and judgment dated 05.10.2021 in Crl. Apl. No.
   112/2017 of the IIIrd Additional District and Sessions Judge, Thodupuzha
   till the disposal of the above criminal revision petition, in the interest
   of justice.
        This Application coming on for admission upon perusing the
   application and upon hearing the arguments of P.ABANI, Advocate for the
   petitioner and Public Prosecutor for the Second respondent, the court
   passed the following:
                                      ORDER

Execution of the sentence shall stand stayed on condition that the petitioner shall execute a bond for Rs. 2,00,000/- with two solvent sureties for the like sum each and on depositing a sum of Rs. 1,00,000 /- at the trial court within a period of one month from today.

                                                   Sd/- DR. KAUSER EDAPPAGATH JUDGE




03-01-2022                           /True Copy/                                      Assistant Registrar