Ganesan vs State Of Kerala Rep By Public ...
2022 Latest Caselaw 2985 Ker

Crl.Rev.Pet No.203/2022                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                            THE HONOURABLE MR. JUSTICE K.HARIPAL
            Wednesday, the 16th day of March 2022 / 25th Phalguna, 1943
                CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 203 OF 2022
             CRA 530/2006 OF DISTRICT COURT & SESSIONS COURT, PALAKKAD
          CC 247/2002 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I,PALAKKAD
   PETITIONER/APPELLANT/ 2ND ACCUSED:

           GANESAN, AGED 79 YEARS, ALAMU NIVAS, PARA, ELAPPULLY P.O,
           PALAKKAD-678622

   RESPONDENTS/RESPONDENTS/COMPLAINANT:

       1. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA ERNAKULAM, PIN - 682031
       2. SUB INSPECTOR OF POLICE, KASABA POLICE STATION, PALAKKAD, PIN -
          678622


        Application praying that in the circumstances stated therein, the
   High Court be pleased to suspend the sentence and stay the execution of
   the sentence passed by the vide Common Judgment dated 24/12/2021 in Crl.A.
   No. 530/2006 on the files of the Hon'ble Sessions Court, Palakkad
   confirming the Judgment dated 30/06/2006 in C.C No. 247/2002 on the files
   of the Judicial First Class Magistrate's Court -I ,Palakkad and grant bail
   to the petitioner, in the interest of justice.


        This Application coming on for orders upon perusing the application,
   and upon hearing the arguments of Sri. L.RAJESH NARAYAN, Advocate for the
   petitioner and the learned Senior Public Prosecutor for the respondents,
   the court passed the following:

                                            ORDER

Execution of sentence shall stand suspended on the petitioner 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 trial court and also remit the entire fine amount before the trial court within a period of thirty days from today.

Sd/- K.HARIPAL JUDGE

16-03-2022 /True Copy/ Assistant Registrar