G. Prakash vs State Of Kerala
2022 Latest Caselaw 7070 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                   THE HONOURABLE MRS. JUSTICE MARY JOSEPH
           Friday, the 17th day of June 2022 / 27th Jyaishta, 1944
             CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 369 OF 2022

  CRA 11/2018 OF ADDITIONAL DISTRICT & SESSIONS COURT - IV, PATHANAMTHITTA

   S.T. 1057/2012 OF JUDICIAL FIRST CLASS MAGISTRATE-II, PATHANAMTHITTA.


PETITIONER/REVISION PETITIONER:


     G. PRAKASH, AGED 52 YEARS, SON OF GOPIKUTTAN PILLAI, SREEKRISHNA
     VILASAM, CHAKKULATHUKAVU, NEERATTUPURAM P.O., ALAPPUZHA DISTRICT.,
     PIN - 689571

RESPONDENTS/RESPONDENTS:

  1. STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, ERNAKULAM., PIN - 682031
  2. AMBALATHINKAL DISTRIBUTORS REPRESENTED BY ITS POWER OF ATTORNEY
     PHILIP MATHEW, AMBALATHINKAL HOUSE, VARIYAPURAM P.O., PATHANAMTHITTA
     DISTRICT., PIN - 689513

     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the execution of sentence passed against
the petitioner vide judgments in Crl.Appeal. No. 11/2018 dated 29/11/2021
of Additional District And Sessions Court IV, Pathanamthitta and S.T. No.
1057/2012 dated 30/12/2017 of Judicial First Class Magistrate Court-II,
Pathanamthitta, pending disposal of the above Criminal Revision Petition,
so as to secure the ends of justice.
     This application coming on for orders upon perusing the application,
and upon hearing the arguments of G.PRIYADARSAN THAMPI, Advocate for the
petitioner and of Public Prosecutor for the 1st respondent, the court
passed the following:
                                  MARY JOSEPH, J
                   ----------------------------------------------
                             Crl.M.A.No. 01 of 2022
                                         &
                            Crl.R.P.No. 369 of 2022
                   -----------------------------------------------
                    Dated this the 17th day of June, 2022


                                     ORDER

Crl.R.P. No.369 of 2022

Heard. Admit. Issue notice by speed post to the 2nd

respondent.

Crl.M.A.No.1 of 2022

Execution of the sentence imposed on the petitioner stands

suspended on execution of a bond by him for Rs.1,00,000/-

(Rupees one lakh only) with two solvent sureties each for the

likesum to the satisfaction of the trial court and on deposit of

20% of the fine amount before the trial court within one month.

Sd/-

MARY JOSEPH JUDGE NAB

17-06-2022 /True Copy/ Assistant Registrar