Unnikrishnan Nair vs State Of Kerala
2022 Latest Caselaw 5263 Ker

Crl.Rev.Pet No.336/2022                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                          THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
              Friday, the 13th day of May 2022 / 23rd Vaisakha, 1944
               CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 336 OF 2022
     CC 466/2012 OF ADDITIONAL CHIEF JUDICIAL MAGISTRATE, THIRUVANANTHAPURAM
       CRA 234/2019 OF ADDITIONAL SESSIONS COURT - IV, THIRUVANANTHAPURAM.
   PETITIONER/REVISION PETITIONER/APPELLANT/1ST ACCUSED

           UNNIKRISHNAN NAIR, AGED 55 YEARS, S/O.VELAYUDHAN NAIR, KATTAKAL
           VEEDU, TC 61/1320, ANAND LANE, PTP NAGAR, THIRUVANANTHAPURAM., PIN -
           695038.

   RESPONDENT/RESPONDENT/COMPLAINANT

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

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the conviction and sentence imposed upon
   the revivion petitioner in Crl.Appeal No.234/2019 dated 03/09/2021 of the
   Addl.District and Sessions Court-IV, Thiruvananthapuram on appeal from the
   judgment in CC.466/2012 on the file of the Addl.Chief Judicial Magistrate
   Court, Thiruvananthapuram dated 18/11/2019 pending final disposal of the
   above revision petition and the revision petitioner may be released on
   bail, for the ends of justice.
        This Application coming on for admission upon perusing the
   application and upon hearing the arguments of Mr.J.G.SYAMNATH, Advocate
   for the petitioners and of PUBLIC PROSECUTOR for the respondent, the Court
   passed the following:
                                      ORDER

Heard the learned counsel for the petitioner.Perused the records.Execution of the sentence shall stand suspended upon the petitioner executing a bond for Rs.25,000/-(Rupees Twenty Five Thousand) with two solvent sureties each for the like sum to the satisfaction of the trial court.

Sd/- C. JAYACHANDRAN JUDGE

13-05-2022 /True Copy/ Assistant Registrar