Vipin vs State Of Kerala
2022 Latest Caselaw 7613 Ker

Crl.Rev.Pet No.456/2022                           1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
               Friday, the 24th day of June 2022 / 3rd Ashadha, 1944
                CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 456 OF 2022
                      CRA 155/2022 OF SESSIONS COURT,ERNAKULAM
          CC 249/2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-II, ALUVA
   PETITIONER/REVISION PETITIONER/APPELLANT/ACCUSED

           VIPIN, S/O.TOMY, AGED 26 YEARS, KALLUVEETTIL HOUSE, BABY SMARAKA
           ROAD, POTTAKKUZHY, EDAPPALLY, ERNAKULAM DIST.

   RESPONDENT/RESPONDENT/COMPLAINANT

           STATE OF KERALA,REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
           ERNAKULAM.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the the execution of sentence passed
   against the petitioner by judgments in CC No.249/16 on the file of
   Judicial First Class Magistrate Court-II, Aluva and Crl.Appeal No.155/2022
   of the District and Sessions Court, Ernakulam.
        This Application again coming on for admission upon perusing the
   application and upon hearing the arguments of Mr.M.J.SANTHOSH, Advocate
   for the petitioner and the PUBLIC PROSECUTOR for the respondent, the
   Court passed the following:
                                      ORDER

The sentence imposed upon the petitioner shall stand suspended upon he executing a bond for Rs.50,000/-(Rupees Fifty Thousand only) with two solvent sureties each for the like sum to the satisfaction of the Court below.

Sd/- ZIYAD RAHMAN A.A. JUDGE

24-06-2022 /True Copy/ Assistant Registrar