K. Jayachandran vs Devassy
2023 Latest Caselaw 1973 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                     THE HONOURABLE MR.JUSTICE V.G.ARUN
           Friday, the 3rd day of February 2023 / 14th Magha, 1944
             CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 80 OF 2023

ST 257/2014 OF SPECIAL ADDITIONAL CHIEF JUDICIAL MAGISTRATE'S COURT, THRISSUR

        CRL.A NO.186/2016 OF III ADDITIONAL SESSIONS COURT,THRISSUR

PETITIONER/REVISION PETITIONER:

      K. JAYACHANDRAN AGED 52 YEARS S/O JANAKIAMMA,KAIPPILLY HOUSE,
      AYYAPPANKAVU P.O., KOZHUKULLY VILLAGE, THRISSUR TALUK,THRISSUR
      DISTRICT - 680751

RESPONDENTS/RESPONDENTS:

   1. DEVASSY,S/O THOMAS, ITTIKKURU HOUSE,P.O. VETTUKAD,
      CHERUKUNNUDESOM,PUTHUR VILLAGE, THRISSUR TALUK,THRISSUR DISTRICT -
      680014
   2. STATE OF KERALA,REPRESENTED BY THE PUBLIC PROSECUTOR,HIGH COURT OF
      KERALA - 682 031.

     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the conviction and sentence dated
22.09.2022 in Criminal Appeal No.186/2016 on the files of the Honourable
III Additional Sessions Court,Thrissur and the judgment of conviction and
sentende dated 29.07.2016 in S.T. No. 257/2014 passed by the Honourable
Special Judicial First Class Magistrate Court, Thrissur, and grant bail to
the Revision Petitioner, pending disposal of the Criminal Revision
Petition.
     This Application coming on for admission upon perusing the
application, and upon hearing the arguments of L.RAJESH NARAYAN,Advocates
for the petitioners,PUBLIC PROSECUTOR for the 2nd respondent,the court
passed the following:
                                             V.G.ARUN, J.
                    ...................................................................
                                 Crl.Rev.Pet No.80 of 2023
                   .....................................................................
                     Dated this the 3rd day of February, 2023

                                             ORDER

Admit.

Learned Public Prosecutor takes notice for the 2nd

respondent.

Issue notice to the 1st respondent through speed post

Crl.M.Appl.No.1 of 2023

Execution of sentence imposed on the petitioner is

suspended on condition of the petitioner executing a bond for

Rs.50,000/- (Rupees fifty thousand only) with two solvent

sureties for the like amount, to the satisfaction of the trial

court and on remittance of Rs.30,000/- (Rupees thirty

thousand only) towards the fine imposed within one month.

Sd/-

V.G.ARUN JUDGE

SJ

03-02-2023 /True Copy/ Assistant Registrar