Bijumon vs State Of Kerala
2023 Latest Caselaw 7408 Ker

Crl.Rev.Pet No.923/2022                          1/1

                          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.2/2022 IN CRL.REV.PET NO. 923 OF 2022
             CRA 138/2021 OF ADDITIONAL SESSIONS COURT I , ERNAKULAM
         CC 3810/2015 OF JMFC(SPECIAL COURT) (N.I ACT CASES) ERNAKULAM
   FULL NAME AND ADDRESS OF THE PETITIONER/REVISION PETITIONER/ACCUSED:

           BIJUMON, AGED 46 YEARS, S/O.THANKAPPAN, KUNNUMPURATH HOUSE,
           KALAKETTY P.O., PINNAKKANADU, KOTTAYAM, PIN - 686 508.

   FULL NAME AND ADDRESS OF RESPONDENTS/RESPONDENTS/COMPLAIANANT:

       1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA,ERNAKULAM, PIN - 682 031.
       2. JAISON MATHEW, AGED 49 YEARS,S/O MATHEW, PARAYIL HOUSE, MELAMPARA
          P.O., BHARANANGANAM, KOTTAYAM,, PIN - 686 578.

        Application praying that in the circumstances stated therein the
   High Court be pleased to pass an order suspending the execution of the
   sentence passed by Judicial 1st Class Magistrate Court (N.I.Act Cases),
   Ernakulam in CC NO.3810/2015 dated 16/04/2021 as confirmed and modified by
   the Judgment dated 20/07/2022 in Criminal Appeal No 138/2021 on the file
   of the Additional Sessions Judge I, Ernakulam, pending final the disposal
   of the above Criminal Revision Petition.
        This application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S.C.S.BISSIMON & DENNY VARGHESE,
   Advocates for the petitioner and of PUBLIC PROSECUTOR for the first
   respondent, the Court passed the following:

                                            ORDER

The execution of the sentence imposed on the petitioner shall stand 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 20% of the fine imposed within one month.

Sd/-

V.G.ARUN, JUDGE

27-06-2023 /True Copy/ Assistant Registrar