Mathunny vs Naiju Antony
2023 Latest Caselaw 4731 Ker

Crl.Rev.Pet No.472/2023                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                             THE HONOURABLE MR.JUSTICE V.G.ARUN
           Wednesday, the 12th day of April 2023 / 22nd Chaithra, 1945
               CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 472 OF 2023
ST 801/2015 THE SPECIAL ADDITIONAL CHIEF JUDICIAL MAGISTRATE'S COURT, THRISSUR
          CRA 68/2017 OF THE ADDITIONAL SESSIONS COURT III, THRISSUR.
  REVISION PETITIONER/APPELLANT/RESPONDENT:

           MATHUNNY, AGED 53 YEARS, S/O LAZAR, ARANGASSERY HOUSE, OTIS ROAD,
           PATTIKKAD VILLAGE, THRISSUR TALUK, PROPRIETOR, UNIQUE ASSOCIATES (P)
           LTD., KAIRALI AND SREE THEATRE SHOPPING COMPLEX, K.N. ROAD,
           THRISSUR.

   RESPONDENTS/RESPONDENTS/PETITIONERS:

       1. NAIJU ANTONY, AGED 46, S/O. ANTONY, CHEENIKKAL HOUSE,
          KIZHAKUMPATTUKARA DESOM, CHEMBUKKAVU VILLAGE, THRISSUR TALUK.
       2. STATE OF KERALA, REP. 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 execution of sentence in S.T.
   No.801/2015 by the Special Additional Chief Judicial Magistrate Court,
   Thrissur confirmed by judgment dated 31.01.2023 passed by IIIrd Additional
   Sessions Court, Thrissur in Crl.Appeal No.68/2017, pending disposal of the
   above Criminal Revision Petition.


        This application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S.PRABHU K.N. & MANUMON A., Advocates
   for the petitioners and of the PUBLIC PROSECUTOR for the second
   respondent, the Court passed the following:


                                            ORDER

Execution of the sentence imposed on the petitioner shall be suspended on the petitioner executing a bond for Rs.50,000/- with two solvent sureties for the like amount to the satisfaction of the trial court and on further condition of the petitioner depositing 20% of the cheque amount within two months.

Sd/-

V.G.ARUN, JUDGE

12-04-2023 /True Copy/ Assistant Registrar