Shiroz vs J.Chithra
2023 Latest Caselaw 5160 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
          Tuesday, the 18th day of April 2023 / 28th Chaithra, 1945
             CRL.M.APPL.NO.3/2023 IN CRL.REV.PET NO. 384 OF 2023
       CRA 99/2020 OF II ADDITIONAL DISTRICT COURT,THIRUVANANTHAPURAM
CC 490/2018 OF THE JUDICIAL FIRST CLASS MAGISTRATE - XI, THIRUVANANTHAPURAM
PETITIONER/REVISION PETITIONER:

     SHIROZ, S/O LATE NIZAR, AGED 38 YEARS, TC 37/23(5), SHIROZ MANZIL,
     PAZHAVANGADI, FORT P.O., THIRUVANANTHAPURAM, PIN - 695023

RESPONDENTS/RESPONDENTS:

  1. J.CHITHRA W/O RENGANATHAN J.R, SFS IVY SF, NEAR MGM SCHOOL KARIMANAL
     P.O., THIRUVANANTHAPURAM - 699593.
  2. STATE OF KERALA, REPRESENTED BY 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 of Additional
Sessions Court-II, Thiruvananthapuram, dated 29.03.2022 in Criminal Appeal
No.99/2020 which modifies and confirms the conviction and sentence in the
judgment dated 22.6.2020 of JFMC-XI, Thiruvananthapuram in C.C.No.
490/2018, pending disposal of the above Criminal Revision Petition.




     This application coming on for orders upon perusing the application
and upon hearing the arguments of Sri.LATHEESH SEBASTIAN, Advocate for the
petitioner and of M/S.N. RAGHURAJ, SAYUJYA, VIVEK MENON & ROHITH C.
Advocates for the 1st respondent and of the PUBLIC PROSECUTOR for the 2nd
respondent, the court passed the following:
                                 DR. KAUSER EDAPPAGATH, J.
                            ========================
                                 Crl.Rev.Pet. No.384 of 2023
                            ========================
                             Dated this the 18th day of April, 2023



                                                ORDER

Crl.Rev.Pet

Respondents entered appearance.

Crl.M.A.No.3 of 2023

The execution of sentence shall stand suspended on

condition that the petitioner shall execute a bond for

Rs.2,00,000/- (Rupees two lakhs only) with two solvent sureties

for the like sum each to the satisfaction of the court below and on

further condition that the petitioner shall deposit a sum of

Rs.4,00,000/- (Rupees four lakhs only) at the court below within

one month.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE DK

18-04-2023 /True Copy/ Assistant Registrar