Sujith vs State Of Kerala
2023 Latest Caselaw 9342 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
           Friday, the 25th day of August 2023 / 3rd Bhadra, 1945
            CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 858 OF 2023
              CRA 58/2018 OF ADDITIONAL SESSIONS COURT, TIRUR
    CC 1104/2011 OF JUDICIAL MAGISTRATE OF FIRST CLASS-I,PARAPPANANGADI
PETITIONERS/REVISION PETITIONER:

  1. SUJITH, AGED 31 YEARS,S/O SUKUMARAN KALAKANDATHIL HOUSE, A.R.NAGAR
     P.O. KODUVAYUR, PIN - 676 305.
  2. ARSHAK, AGED 32 YEARS,S/O ETTEERI,MANAMMAL HOUSE, A.R.NAGAR P.O.
     KODUVAYUR, PIN - 676 305.

RESPONDENT/RESPONDENT:

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

     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the sentence of imprisonment and
compensation awarded against the petitioners by impugned Judgement dated
21.07.2023 in Crl.Appeal No.58/2018 on the file of the Additional Sessions
Judge,Tirur and judgment dated 22.01.2018 in C.C.No.1104/2011 on the file
of the Judicial First Class Magistrate Court- I, Parappanangadi and
release the petitioner on bail pending disposal of the above Crl.R.P.
     This application coming on for admission upon perusing the
application and upon hearing the arguments of M/S.ARJUN SREEDHAR,
T.K.SANDEEP, ARUN KRISHNA DHAN, ALEX ABRAHAM, SWETHA R. & HARIKRISHNAN
P.B., Advocates for the petitioners and of PUBLIC PROSECUTOR for the
respondent, the Court passed the following:

     .
                             BECHU KURIAN THOMAS, J.
                            -------------------------------------
                                Crl.M.A. No.1 of 2023
                                             IN
                           Crl. Rev.Pet. No.858 of 2023
                            -------------------------------------
                        Dated this the 25th day of August, 2023


                                            ORDER

Sentence of imprisonment imposed upon the revision petitioners

in C.C.No.1104/2011 on the files of the Judicial First Class Magistrate

Court-I, Parappanangadi, as confirmed in Crl.A.No.58/2018 on the files

of the Additional Sessions Court, Tirur, shall stand suspended till

disposal of the revision petition, on condition that revision 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 fine

amount imposed, within three weeks from today, if not already

deposited.

Sd/-

BECHU KURIAN THOMAS JUDGE

jka/25.08.23.

25-08-2023 /True Copy/ Assistant Registrar