Pradeep vs State Of Kerala Represented By ...
2023 Latest Caselaw 5404 Ker

Crl.Rev.Pet No.500/2023                           1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
             Tuesday, the 25th day of April 2023 / 5th Vaisakha, 1945
               CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 500 OF 2023
           SC 102/2017 OF ADDITIONAL ASSISTANT SESSIONS COURT,KOTTAYAM
               CRA 27/2021 OF ADDITIONAL SESSIONS COURT I,KOTTAYAM
   PETITIONER/REVISION PETITIONER/APPELLANT NO.1/ACCUSED NO.1:

           PRADEEP, AGED 29 YEARS, SON OF PRAKASHAN, KUNNUKALAYIL HOUSE,
           CHEMMANAMPADY BHAGOM, MUDIYOOR KARA, PERUMBAIKKADU VILLAGE, KOTTAYAM
           DISTRICT, PIN - 686630

   RESPONDENT/RESPONDENT/RESPONDENT/COMPLAINANT AND STATE:

       1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HONOURABLE HIGH
          COURT OF KERALA, PIN - 682031.
       2. INSPECTOR OF POLICE, ETTUMANOOR POLICE STATION, POLICE STATION RD,
          NEAR CIRCLE INSPECTOR OFFICE, ETTUMANOOR, KOTTAYAM DISTRICT, KERALA
          - 686631.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the execution of sentence passed against
   the revision petitioner by Judgment in S.C.No.102 of 2017 dated 18.02.2021
   of the Additional Assistant Sessions Court, Kottayam and Judgement in
   Criminal Appeal No.27 of 2021 dated 18.01.2023 of the Additional Sessions
   Judge-I, Kottayam till the final disposal of the accompanying Criminal
   Revision Petition.
        This application coming on for admission upon perusing the
   application and upon hearing the arguments of M/S.IRFAN ZIRAJ & P.M.ZIRAJ,
   Advocates for the petitioner and of PUBLIC PROSECUTOR for the respondents,
   the Court passed the following:

                                             ORDER

Admit.

The learned Public Prosecutor takes notice for the respondents.

The sentence imposed upon the petitioner shall stand suspended, upon he executes a bond for Rs.1 lakh with two solvent sureties each for the likesum to the satisfaction of the Additional Assistant Sessions Court, Kottayam.

Sd/-

ZIYAD RAHMAN A.A., JUDGE

25-04-2023 /True Copy/ Assistant Registrar