Bineesh.M.B vs State Of Kerala
2023 Latest Caselaw 8288 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
         Tuesday, the 1st day of August 2023 / 10th Sravana, 1945
           CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 767 OF 2023
        CRA 67/2014 OF ADDITIONAL SESSIONS COURT - III, THALASSERY

   CC 104/2013 OF ADDITIONAL CHIEF JUDICIAL MAGISTRATE COURT, THALASSERY

PETITIONERS/REVISION PETITIONERS/APPELLANTS:

  1. BINEESH.M.B., AGED 33 YEARS, S/O BALAN, MAMBULLI HOUSE,
     P.O.VELATHUR, KUNNATHANGADI, THRISSUR, KERALA
  2. REJITH.M.C., AGED 39 YEARS, S/O/.CHANDRAN, MAMBULLI HOUSE,
     P.O.VELATHUR, KUNNATHANGADI, THRISSUR, KERALA
  3. VYSHAKH.A.B., AGED 33 YEARS, S/O BHASI, ADIYOLI HOUSE, P.O.VEUTHUR,
     KUNNATHANGADI, THRISSUR, KERALA

RESPONDENT/RESPONDENT/RESPONDENT/COMPLAINANT:

     STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, ERNAKULAM - KOCHI 682031.

     Application praying that in the circumstances stated therein, the
High Court be pleased to suspend the sentence of petitioner arising out of
the judgment in Crl.Appeal.No.67/2014 of Hon'ble Addl. Sessions Court -
III, Thalaseery arising out of judgment in C.C.No.104/2013 of the Hon'ble
Addl. Chief Judicial Magistrate, Thalassery otherwise irreperable injury
and hardship will be caused to this petitioner.
     This application coming on for orders upon perusing the application
and upon hearing the arguments of M/S. D. ARUN BOSE, K.VISWAN, Advocates
for the petitioners, and of PUBLIC PROSECUTOR for the respondent, the
Court passed the following:

                                                                     P.T.O.
                              BECHU KURIAN THOMAS, J.
                           =-=-=-=-=-=-=-=-=-=-=-=-=-=
                                Crl.M.A.No.1 of 2023
                                           in
                               Crl.R.P.No.767 of 2023
                           =-=-=-=-=-=-=-=-=-=-=-=-=-=
                        Dated this the 1st day of August, 2023


                                           ORDER

Sentence of imprisonment imposed upon the revision petitioners/

petitioners in C.C. No.104 of 2013 on the files of the Additional Chief

Judicial Magistrate's Court, Thalassery, as confirmed in Crl.A. No.67 of

2014 on the files of the Additional Sessions Court-III, Thalassery shall

stand suspended till disposal of the revision petition, on condition that

revision petitioners/petitioners execute a bond for Rs.50,000/- (Rupees

Fifty thousand only) each with two solvent sureties each for the like sum

to the satisfaction of the trial court and on further condition that they

deposit 50% of the entire fine amount imposed, within three weeks from

today, if not already deposited.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM

01-08-2023 /True Copy/ Assistant Registrar