Sadanandan vs State Of Kerala
2022 Latest Caselaw 5776 Ker

Crl.Rev.Pet No.981/2019                                1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                            THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                    Friday, the 27th day of May 2022 / 6th Jyaishta, 1944
                CRL.M.APPL.NO.1/2019 IN CRL.REV.PET NO. 981 OF 2019

CC 618/2007 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, MATTANNUR


CRA 310/2013 OF III ADDITIONAL SESSIONS COURT, THALASSERY

   PETITIONERS/REVISION PETITIONER:
       1. SADANANDAN, AGED 70 YEARS, S/O. KESAVAN, POUVATHU VADAKKETHIL HOUSE,
          AYYAMKUNNU AMSAM, EDAPPUZHA, KANNUR DISTRICT - PIN - 670 704.
       2. SAJUMON @ BINOY, AGED 39 YEARS S/O. SADHANANDHAN, POUVATHU
          VADAKKETHIL HOUSE, AYYAMKUNNU AMSAM, EDAPPUZHA, KANNUR DISTRICT. PIN
          - 670 704.

   RESPONDENT/RESPONDENT:
           STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
           KERALA, ERNAKULAM, PIN - 682031.


           Application praying that in the circumstances stated therein, the
   High Court be pleased to issue an order suspending the execution of the
   sentence passed against the petitioner in CC.No.618 of 2007 on the file of
   the Judicial First Class Magistrate, Mattannoor as confirmed with
   modification of sentence by Judgment in Crl.Appeal No.310 of 2013 on the
   file of the Court of Addl.Sessions III, Thalassery, and direct them to be
   released on bail, pending final disposal of the above Criminal Revision
   Petition.



           This Application again coming on for orders upon perusing the
   application            and   this   Court's   previous    Order   dated   28/03/2022   in
   Crl.M.A.1/2019 and upon hearing the arguments of M/s.M.T.SURESHKUMAR &
   SRI.R.RENJITH, Advocates for the petitioners and the PUBLIC PROSECUTOR for
   the respondent, the Court passed the following:

                                                  ORDER

Interim order shall stand extended until further orders.

Sd/- ZIYAD RAHMAN A.A., JUDGE

27-05-2022 /True Copy/ Assistant Registrar