Ranjith.K vs State Of Kerala
2022 Latest Caselaw 9095 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
          Wednesday, the 27th day of July 2022 / 5th Sravana, 1944
            CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 526 OF 2022

       CC 601/2011 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I, KANNUR

         CRA 350/2015 OF ADDITIONAL SESSIONS COURT - IV, THALASSERY
PETITIONERS/REVISION PETITIONERS

  1. RANJITH.K, S/O.RAMESH, AGED 30 YEARS, KALATHIL HOUSE, P.O.THANA,
     KANNUR.
  2. REJUL, S/O.MOHANAN, AGED 33 YEARS, MARUKARA HOUSE, NAIKATTI P.O.
     NOOLPUZHA, SULTHAN BATHERI.
  3. VYSHAK, S/O.PRAKASHAN, AGED 27 YEARS, VAISHAK NILAYAM, ONAPARAMBA,
     P.O.CHIRAKKAL, PUZHATHI AMSOM, CHIRAKKAL DESOM, KANNUR.
  4. ANUJITH,S/O.BHASKARAN, AGED 30 YEARS, LAKSHMI SADANAM, THIRUVANGAD
     AMSOM, KAVUMBAGAM DESOM.

RESPONDENT/RESPONDENT

     STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, ERNAKULAM, PIN - 682031

     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the sentence of imprisonment and
compensation awarded against the petitioners by impugned judgment dated
21.04.2022 in Crl.Appeal No.350/2015 on the file of the Additional
Sessions Judge-IV, Thalassery and Judgment dated 16.10.2015 in
C.C.No.601/2011 on the file of the Judicial First Class Magistrate-I,
Kannur and release the petitoner on bail pending dispsoal of the abvoe
Crl.R.P.
     This application coming on for orders upon perusing the application,
and upon hearing the arguments of M/s.T.K.SANDEEP, ARJUN SREEDHAR, ARJUN
SREEDHAR, ARUN KRISHNA DHAN, ALEX ABRAHAM, VEENA HARIKUMAR, RICHARD JOSEPH
P. & T.K.SANDEEP,Advocates for the petitioners and the PUBLIC PROSECUTOR
for the respondent, the Court passed the following:




                                                                 [P.T.O]
                           ZIYAD RAHMAN A.A., J
                          .......................................
                          Crl.R.P.No. 526 of 2022
                  ..........................................................
                  Dated this the 27th day of July, 2022


                                        ORDER

Admit.

2. The learned Public Prosecutor takes notice for the

respondent.

Crl.M.A.No. 1/2022

The sentence imposed up on the petitioners shall stand

suspended upon the petitioners executing a bond for Rs.1 lakh

with two solvent sureties each for the like sum to the

satisfaction of the Jurisdictional Magistrate.

Sd/-

ZIYAD RAHMAN A.A., JUDGE Dxy

27-07-2022 /True Copy/ Assistant Registrar