Sinto vs State Of Kerala
2023 Latest Caselaw 4979 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
         Thursday, the 13th day of April 2023 / 23rd Chaithra, 1945
            CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 417 OF 2023
         CRA 96/2014 OF THE ADDITIONAL SESSIONS COURT, IRINJALAKUDA
            SC 44/2013 OF THE ADDITIONAL SUB COURT, IRINJALAKUDA
PETITIONER/REVISION PETITIONER:

     SINTO, AGED 45 YEARS, S/O.ANTO, MANGATT HOUSE, KACHERIPADY DESOM,
     THRIPRAYAR VILLAGE, THRISSUR DISTRICT, NOW RESIDING AT
     CHITTATTUKARAN HOUSE, KALATHODU DESOM, OLLUKKARA VILLAGE, THRISSUR
     DISTRICT.

RESPONDENT/RESPONDENT:

     STATE OF KERALA, REP BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
     ERNAKULAM, PIN-682 031.

     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the execution of the judgment of the
Additional Sessions Court, Irinjalakuda in Crl.A.96/2014 and in S.C
44/2013 of Additional Assistant Sessions Court, Irinjalakuda and release
the petitioner on bail.
     This application coming on for admission, upon perusing the
application and upon hearing the arguments of Sri.V.BINOY RAM, Advocate
for the petitioner and of the PUBLIC PROSECUTOR for the respondent, the
Court passed the following:
                              BECHU KURIAN THOMAS, J.
                              -----------------------------------------
                                   Crl.M.A.No.1 of 2023
                                                 in
                                  Crl.R.P. No.417 of 2023
                              ----------------------------------------
                          Dated this the 13th day of April, 2023


                                            ORDER

Sentence of imprisonment imposed upon the revision

petitioner/petitioner in S.C.No.44/2013 on the files of the

Additional Sessions Court, Irinjalakuda, as confirmed in

Crl.A.No. 96/2014 on the files of the Additional Sessions Court,

Irinjalakuda shall stand suspended till disposal of the revision

petition, on condition that revision petitioner/petitioner executes

a bond for Rs.50,000/-(Rupees Fifty thousand only) with two

solvent sureties each for the like sum to the satisfaction of the

Additional Sessions Court and on further condition that revision

petitioner/petitioner deposits the entire fine amount imposed,

within three weeks from today, if not already deposited.

Sd/-

BECHU KURIAN THOMAS JUDGE AJM/13/4/23

13-04-2023 /True Copy/ Assistant Registrar