Shaji @ Kakkachi Shaji vs State Of Kerala
2022 Latest Caselaw 3320 Ker

Crl.Rev.Pet No.176/2022                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                            THE HONOURABLE MR. JUSTICE K.HARIPAL
             Friday, the 18th day of March 2022 / 27th Phalguna, 1943
               CRL.M.APPL.NO.2/2022 IN CRL.REV.PET NO. 176 OF 2022
      CC 696/2011 OF JUDICIAL FIRST CLASS MAGISTRATE COURT -I,PERINTHALMANNA
             CRA 409/2014 OF ADDITIONAL SESSIONS COURT - III,MANJERI
   PETITIONER/REVISION PETITIONER:

           SHAJI @ KAKKACHI SHAJI,AGED 37 YEARS,S/O.UMMAR,KUNHALATH
           HOUSE,OTTUMMAL,THANUR, BEACH ROAD, MALAPPURAM DISTRICT,NOW LODGED IN
           CENTRAL PRISON AND CORRECTIONAL HOME, CONVICT NO.333/21, KANNUR
           DISTRICT - 670 004.

   RESPONDENT/RESPONDENT:

           STATE OF KERALA,REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
           KERALA, ERNAKULAM,PIN - 682 031,REPRESENTING THE STATION HOUSE
           OFFICER, PERINTHALMANNA POLICE STATION, MALAPPURAM DISTRICT, PIN -
           679 325.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence imposed on the petitioner
   pursuant to the judgment dated 29.11.2014 in C.C.NO.696/2011 of the court
   of the Judicial First Class Magistrate-I,Perinthalmanna confirmed in
   appeal by the court of the Additional Sessions Judge-III,Manjeri by
   judgemnt dated 24.11.2017 in Crl.Appeal No.409/2014,pending disposal of
   this Criminal Revision Petition.
        This Application coming on for admission upon perusing the
   application,and upon hearing the arguments of T.U.SUJITH KUMAR, Advocates
   for the petitioners,PUBLIC PROSECUTOR for the respondent,the court passed
   the following:

                                            ORDER

Heard.Admit.

Call for records.

Sentence shall stand suspended on the petitioner executing bond for Rs.25,000/-(Rupees Twenty five thousand only) with two solvent sureties each for the like amount to the satisfaction of the trial court and on remitting the fine amount within 30 days from today.

Sd/- K.HARIPAL JUDGE

18-03-2022 /True Copy/ Assistant Registrar