Vinod Kumar vs State Of Kerala
2022 Latest Caselaw 3726 Ker

Crl.Rev.Pet No.224/2022                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                            THE HONOURABLE MR. JUSTICE K.HARIPAL
             Thursday, the 24th day of March 2022 / 3rd Chaithra, 1944
                CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 224 OF 2022
     CC 536/2015 OF TEMPORARY COURT OF JUDICICAL FIRST CLASS MAGISTRATE -XI,
                                 THIRUVANANTHAPURAM
        CRA 265/2015 OF ADDITIONAL SESSIONS COURT - V, THIRUVANANTHAPURAM
   PETITIONER/REVISION PETITIONER:

           VINOD KUMAR ,AGED 53 YEARS ,SON OF SIVAN,THOPPIL VEEDU,   ILLIKKA
           KAVALA BHAGAM, KILIROOR MURI, THIRUVARPU VILLAGE-POST, KOTTAYAM
           DISTRICT, PIN - 686020

   RESPONDENT/RESPONDENT:

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

         Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to suspend the
   sentence imposed on the petitioner as per judgment dated 22-8-2015 in C.C
   536 of 2015 on the file of Judicial First Class Magistrate XI,
   Thiruvananthapuram as confirmed by judgment dated 22-3-2018 in Crl.A No
   265 of 2015 on the file of Additional Sessions Judge-V, Thiruvananthapuram
   pending disposal of the above Revision Petition and order his release on
   bail.
         This Application coming on for admission upon perusing the
   application and upon hearing the arguments of Sri.P.K.RAVISANKAR, Advocate
   for the petitioner and of PUBLIC PROSECUTOR for the respondent, the court
   passed the following:
                                      ORDER

Sentence shall stand suspended on the revision petitioner executing a bond for Rs 50,000/- with two solvent sureties each for the like amount to the satisfaction of the trial court and also on depositing the fine amount within thirty days from today.

Sd/- K.HARIPAL JUDGE

24-03-2022 /True Copy/ Assistant Registrar