Bindu Kumari vs State Of Kerala
2023 Latest Caselaw 7386 Ker

Crl.Rev.Pet No.683/2023                       1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                             THE HONOURABLE MR.JUSTICE V.G.ARUN
              Tuesday, the 27th day of June 2023 / 6th Ashadha, 1945
               CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 683 OF 2023
  ST 2602/2015 OF JUDICIAL MAGISTRATE OF FIRST CLASS - I, ATTINGAL (TEMPORARY),
                                THIRUVANANTHAPURAM
         CRA 37/2022 OF ADDITIONAL SESSIONS COURT I, THIRUVANANTHAPURAM
   PETITIONER/REVISION PETITIONER:

           BINDU KUMARI, AGED 52 YEARS, D/O SREEDHARAN PILLAI, CHERUNELLIKKODE
           VEEDU, ANAKKUDI, VAMANAPURAM, NOW RESIDING AT ARUNIMA,
           MELATTUMOOZHY, THIRUVANANTHAPURAM - 695 610.

   RESPONDENTS/RESPONDENTS:

       1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, COCHIN - 682 031.
       2. RAMACHANDRAN, AGED 63 YEARS, S/O PURUSHOTHAMAN PILLAI, AROMAL
          BHAVAN, KARUVALLIYADU KARATTE, VAMANAPURAM DESOM, PULIMATHU VILLAGE,
          THIRUVANANTHAPURAM - 695 606.

        Application praying that in the circumstances stated therein the
   High Court be pleased to stay the operation of that part of the judgment
   of the Honourable Additional Sessions Court - I, Thiruvananthapuram dated
   5.4.2023 in Criminal Appeal No.37 of 2022 and judgment dated 21-02-2022 in
   S.T.NO.2602 of 2015 before the Temporary Special Judicial Magistrate of
   First Class for the Trial of Offences under Section 138 of the Negotiable
   Instruments Act, Attingal which directs payment of compesnation amount to
   the 2nd respondent and to pass such other orders which this Honourable
   Court may deem fit and necessary in the interest of justice.

        This application coming on for orders upon perusing the application
   and upon hearing the arguments of Smt.M.HEMALATHA, Advocate for the
   petitioner and of PUBLIC PROSECUTOR for the first respondent, the Court
   passed the following:
 Crl.Rev.Pet No.683/2023                        2/2

                                          ORDER

Admit.

Learned Public Prosecutor takes notice for the 1st respondent.

Issue notice to the 2nd respondent through speed post.

The execution of the sentence imposed on the petitioner shall be suspended on the petitioner executing a bond for Rs.50,000/- with two solvent sureties for the like amount to the satisfaction of the trial Court and on condition of the petitioner depositing Rs.50,000/- towards the compensation ordered, within one month.

Sd/-

V.G.ARUN, JUDGE

27-06-2023 /True Copy/ Assistant Registrar