Ushus Educational Trust vs State Of Kerala
2023 Latest Caselaw 2606 Ker

Crl.Rev.Pet No.90/2023                            1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                            THE HONOURABLE MR.JUSTICE V.G.ARUN
                 Friday, the 24th day of February 2023 / 5th Phalguna, 1944
                     CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 90 OF 2023
                  CRA 59/2020 OF ADDITIONAL SESSIONS COURT - III, MANJERI

             ST 245/2018 OF JUDICIAL MAGISTRATE OF FIRST CLASS COURT, TIRUR

   PETITIONERS/REVISION PETITIONER:

       1. USHUS EDUCATIONAL TRUST REP. BY ITS CHAIRPERSON, VALIYIL SHAKIRA,
          AGED 57, W/O ABOOBECKER, VATTAMKULAM.P.O., EDAPPAL, MALAPPURAM-
          679578.
       2. VALIYIL SHAKKIRA ABOOBECKER, AGED 57 YEARS, W/O ABOOBECKER,
          VATTAMKULAM.P.O., EDAPPAL, MALAPPURAM - 679578.

   RESPONDENTS/RESPONDENTS:

       1. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM - 682031.
       2. SAFIYA, AGED 54 YEARS, W/O PALARA CHEKUTTY HAJI, KATTIPARATHI,
          VAIKATHOOR P.O., VALANCHERY, TIRUR TALUK, MALAPPURAM DISTRICT -
          676106.

        Application praying that in the circumstances stated therein, the
   High Court be pleased to suspend the execution of sentence in S.T.No.
   245/2018 on the files of JFCM-I Tirur which is confirmed in the judgment
   in Crl.Appeal No.59/2020 on the files of Additional Sessions Judge-III
   Manjeri till the disposal of the revision and enlarge the revision
   petitioner on bail.

        This application coming on for orders upon perusing the application
   and upon hearing the arguments of VARGHESE C.KURIAKOSE, ALBIN A. JOSEPH,
   Advocates for the petitioners, and of PUBLIC PROSECUTOR for the first
   respondent, the Court passed the following:

                                                 ORDER

Execution of sentence imposed on the second petitioner is suspended on condition of the second 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.

Sd/-

V G ARUN, JUDGE

24-02-2023 /True Copy/ Assistant Registrar