Balakrishnan K.V vs State Of Kerala
2023 Latest Caselaw 9147 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
         Wednesday, the 23rd day of August 2023 / 1st Bhadra, 1945
            CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 806 OF 2023
                  CRA 84/2019 OF SESSIONS COURT, KASARAGOD

   CC 1134/2013 OF JUDICIAL FIRST CLASS MAGISTRATE COURT - I, KASARAGOD

PETITIONER/REVISION PETITIONER:

     BALAKRISHNAN K.V, AGED 57 YEARS, S/O. K.V.KOTTAN, RESIDING AT
     KUNNUMMAL VEEDU, LAKSHMI NAGAR, KANHANGAD POST, HOSDURG VILLAGE AND
     TALUK, KASARAGOD DISTRICT, PIN - 671315.

RESPONDENTS/RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA - 682031.
  2. THE STATION HOUSE OFFICER, KASARAGOD POLICE STATION, KASARAGOD
     DISTRICT - 671121.

     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the execution of the sentence imposed by
the Session's Court, Kasargod as per judgment dated 12/4/2023 in Crl.A.No.
84/2019 and also the sentence imposed by the Learned Judicial First Class
Magistrate's Court - I, Kasargod as per judgment dated 27/4/2019 in
C.C.No.1134/2013 pending disposal of the above revision petition, so as to
secure the ends of justice.
     This application coming on for orders upon perusing this application
and upon hearing the arguments of M/S. T.MADHU, C.R.SARADAMANI, RENJISH S.
MENON, VRINDA T.S., AISWARYA JAYAPAL, Advocates for the petitioner and of
PUBLIC PROSECUTOR for the respondents, the Court passed the following:

                                                                 P.T.O.
                             BECHU KURIAN THOMAS, J.
                            -------------------------------------
                                Crl.M.A. No.1 of 2023
                                             IN
                           Crl. Rev.Pet. No.806 of 2023
                            -------------------------------------
                        Dated this the 23rd day of August, 2023


                                            ORDER

Sentence of imprisonment imposed upon the revision petitioner

in C.C.No.1134/2013 on the files of the Judicial First Class Magistrate

Court-I, Kasaragod, as confirmed in Crl.A.No.84/2019 on the files of the

Sessions Court, Kasaragod, shall stand suspended till disposal of the

revision petition, on condition that revision 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 Trial Court and on

further condition that he deposits the entire fine amount imposed,

within three weeks from today, if not already deposited.

Sd/-

BECHU KURIAN THOMAS JUDGE

jka/23.08.23.

23-08-2023 /True Copy/ Assistant Registrar