Habeeb vs 1. A.S.I Of Police
2023 Latest Caselaw 1895 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
         Wednesday, the 1st day of February 2023 / 12th Magha, 1944
             CRL.M.APPL.NO.2/2023 IN CRL.REV.PET NO. 98 OF 2023
      CRL.APPL.NO. 374/2018 OF ADDITIONAL SESSIONS COURT, IRINJALAKUDA
      CC 801/2011 OF JUDICIAL FIRST CLASS MAGISTRATE COURT,KODUNGALLUR
REVISION PETITIONER/APPELLANT/ACCUSED:

     HABEEB,AGED 47 YEARS,MULLAMPARAMBIL(HOUSE),PUTHIYAKVU, PAPPINIVATTAM
     VILLAGE, KODUNGALLUR TALUK,THRISSUR DISTRICT -680 685.

RESPONDENTS/RESPONDENTS/RESPONDENTS:

  1. A.S.I OF POLICE,MATHIILAKAM POLICE STATION,MATHILAKAM,THRISSUR
     DISRICT 680685
  2. STATE OF KERALA,REPRESENTED BY PUBLIC PROSECUTOR,HIGH
     COURT,ERNAKULAM - 682031

     Application praying that in the circumstances stated therein the
High Court be pleased to allow this petition and stay all further
proceedings in the judgment dated 16th September,2022 in Criminal Appeal
No.374/2018,passed by the Court of Additional Sessions Judge,Irinjalkuda
and order passed in C.C.801/2011 by its order dated,the 28th day of
November,2018 on the file of the Judicial First Class
Magistrate,Kodungallur.
     This Application coming on for admission upon perusing the
application, and upon hearing the arguments of SHERLY MOL THOMAS,
Advocates for the petitioners,PUBLIC PROSECUTOR for the respondents,the
court passed the following:
                            BECHU KURIAN THOMAS, J.
                            --------------------------------
                                Crl.M.A.No.2 of 2023
                                           in
                               Crl.R.P.No.98 of 2023
                           ---------------------------------
                       Dated this the 1st day of February, 2023

                                        ORDER

Execution of sentence imposed on the petitioner in C.C.No.801 of

2011 on the files of the Judicial First Class Magistrate's Court,

Kodungalloor, as affirmed by the impugned judgment in

Crl.A.No.374/2018 on the files of the Additional Sessions Judge,

Iringalakkuda, shall stand stayed until disposal of this Criminal Revision

Petition on condition that petitioner deposits the fine amount imposed in

the judgment within a period of three weeks from today, if not already

deposited.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM

01-02-2023 /True Copy/ Assistant Registrar