Aaremsky Sports And Fitness vs P.A.Sadanandam
2023 Latest Caselaw 12861 Ker

Kerala High Court

Aaremsky Sports And Fitness vs P.A.Sadanandam on 8 December, 2023

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
        Friday, the 8th day of December 2023 / 17th Agrahayana, 1945
                        CRL.REV.PET NO. 1474 OF 2017
        CRA 337/2015 OF ADDITIONAL SESSIONS COURT - VIII, ERNAKULAM
        CC 36/2014 OF JUDICIAL FIRST CLASS MAGISTRATE-VII, ERNAKULAM
REVISION PETITIONERS/APPELLANTS/ACCUSED:

  1. AAREMSKY SPORTS AND FITNESS I.S.PRESS BUILDING, BANERJEE ROAD,
     KOCHI-682018, REPRESENTED BY ITS MANAGING PARTNER, MOHAMMED SHAFI.
  2. MOHAMMED SHAFI AGED 40 YEARS AGED 40, S/O.HUSSAIN, MANAGING PARTNER,
     AAREMSKY SPORTS AND FITNESS, I.S.PRESS BUILDING, BANERJEE ROAD,
     KOCHI-682018

RESPONDENTS/RESPONDENTS/STATE&COMPLAINANT:

  1. P.A.SADANANDAM AGED 65 YEARS, S/O.ACHUTHAN, PAZHAMBILLY HOUSE,
     NAYARAMBALAM P.O., KOCHI-682509.
  2. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
     KERALA, ERNAKULAM-682031.

     This Criminal revision petition coming on for orders, upon perusing
the revision petition and this court's order dated 16/11/2023 and upon
hearing the arguments of SMT.R.PADMAKUMARI, advocate for the revision
petitioners and of M/s.K.S.MADHUSOODANAN,M.M.VINOD KUMAR, for the first
respondent and of public prosecutor for the second respondent, the court
passed the following:
                     SOPHY THOMAS, J.
          =========================
                Crl.R.P. No. 1474 of 2017
          =========================
         Dated this the 8th day of December, 2023


                              ORDER

It is submitted by the learned counsel for the

revision petitioners that, as per the judgment in

Crl.Appeal No.337 of 2015, the 2nd revision petitioner was

sentenced till rising of court and fine of Rs.6,10,000/-

with a default sentence of simple imprisonment for one

month.

2. It is submitted by the learned counsel that, the

2nd revision petitioner was arrested on 08.11.2023 and

was released from jail on 07.12.2023, and so he has

served the sentence as ordered by the appellate court.

3. Registry to call for a report from the Judicial

First Class Magistrate Court-VII, Ernakulam, as to

whether the 2nd revision petitioner-Sri.Mohammed Shafi,

S/o.Hussain, was arrested and detained in jail on

08.11.2023 and if so the date on which he was released

from jail. The learned Judicial First Class Magistrate

Court-VII, Ernakulam, also has to report whether the 2nd

revision petitioner had undergone the imprisonment till

rising of court as ordered by the appellate court.

Await report. Posted to 15.12.2023.

Sd/-

SOPHY THOMAS JUDGE LU

08-12-2023 /True Copy/ Assistant Registrar