Anil Kumar vs State Of Kerala
2023 Latest Caselaw 569 Ker

Crl.Rev.Pet No.21/2023                           1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
            Wednesday, the 11th day of January 2023 / 21st Pousha, 1944
                CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 21 OF 2023
        CC 220/2013 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-II,PALAKKAD
         CRA 260/2019 OF ADDITIONAL SESSIONS COURT (ADHOC) III, PALAKKAD
   PETITIONER/REVISION PETITIONER:

           ANIL KUMAR AGED 41 YEARS S/O THAMI, THACHILLATH HOUSE, P.O
           THIRUNAVAYA, KATHALANGADI, TIRUR, MALAPPURAM DISTRICT, PIN - 676301

   RESPONDENT/RESPONDENT:

           STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
           KERALA, PIN - 682031

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the execution of the sentence in the
   judgment dated 7/11/2022 in Crl.Appeal No 260/2019, on the files of the
   Addl.District and Sessions Judge-III,Palakkad, pending the Criminal
   Revision.
        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S P.JAYARAM, K.R.PAUL, ARJUN P.P.,
   Advocates for the petitioners and of PUBLIC PROSECUTOR for the respondent,
   the court passed the following:
                                      ORDER

Sentence imposed upon the petitioner shall stand suspended upon he executing a bond for Rs 1,00,000/-(Rupees one lakh only) with two solvent sureties each for the like sum to the satisfaction of the Judicial First Class Magistrate Court-II, Palakkad.

Sd/- ZIYAD RAHMAN A.A. JUDGE

11-01-2023 /True Copy/ Assistant Registrar