Sanil vs State Of Kerala
2023 Latest Caselaw 265 Ker

Crl.Rev.Pet No.920/2022                           1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
              Friday, the 6th day of January 2023 / 16th Pousha, 1944
                CRL.M.APPL.NO.2/2022 IN CRL.REV.PET NO. 920 OF 2022
                SC 135/2015 OF ASSISTANT SESSIONS COURT, CHENGANNUR
            CRA 26/2018 OF ADDITIONAL SESSIONS COURT - I, MAVELIKKARA
   APPLICANTS/REVISION PETITIONERS:

       1. SANIL AGED 37 YEARS S/O SASI,THUNDITHARAYIL,KOTTATHARA
          BHAGAM,ELANJIMEL SOUTH,PULIYOOR.P.O,CHENGANNUR., PIN - 689121
       2. PRADEEP AGED 38 YEARS S/O CHELLAPPAN,MAVANATHUNDIL,ELANJIMEL
          NORTH,ENNAKKADU,CHENGANNUR., PIN - 689121

   RESPONDENT/RESPONDENT:

           STATE OF KERALA REPRESENTED BY THE PUBLIC PROCECUTOR,HIGH COURT OF
           KERALA,ERNAKULAM., PIN - 682031

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence imposed on the
   applicants/revision petitioners by the judgment of Addl. Session Judge I,
   Mavelikkara dated 11th August,2022 in Crl.Appeal No. 26/2018, which arose
   out of SC No.135/2015 on the files of Assistant Sessions Court, Chengannur
   and release the applicants/revision petitioners on bail, pending disposal
   of the above Criminal Revision Petition in the interest of justice.
        This Application coming on for admission upon perusing the
   application, and upon hearing the arguments of P.THOMAS GEEVERGHESE, TONY
   THOMAS (INCHIPARAMBIL), E.S.FIROS, AMRUTHA K.P., SRADHA MOHAN, Advocates
   for the petitioners and the public prosecutor for the respondent, the
   court passed the following:

                                             ORDER

Admit.

Learned public prosecutor takes notice for the respondent.

The substantive sentence of imprisonment shall stand suspended upon the petitioner executing a bond for Rs. 1 lakh with two solvent sureties, each for the like sum to the satisfaction of the Additional Sessions Court, Chengannur.

Sd/- ZIYAD RAHMAN A.A. JUDGE

06-01-2023 /True Copy/ Assistant Registrar