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M.Jamal vs K.M.Mathew
2023 Latest Caselaw 5559 Ker

Citation : 2023 Latest Caselaw 5559 Ker
Judgement Date : 2 May, 2023

Kerala High Court
M.Jamal vs K.M.Mathew on 2 May, 2023
Crl.Rev.Pet No.512/2023                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                          THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
              Tuesday, the 2nd day of May 2023 / 12th Vaisakha, 1945
               CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 512 OF 2023
         CRA 105/2018 OF ADDITIONAL SESSIONS COURT - III, PATHANAMTHITTA
       ST 154/2013 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II,PATHANAMTHITTA
   REVISION PETITIONER/PETITIONER:

           M.JAMAL, AGED 60 YEARS, S/O MUSTAFA, KURUVIKKATTIL HOUSE, CHITTOOR,
           PATHANAMTHITTA, PIN - 689 645.

   RESPONDENTS/RESPONDENTS:

       1. K.M.MATHEW, KADAYKALETHU SHANUS VILLA, MALAYALAPUZHA, ERAM P.O.
          PATHANAMTHITTA - 689 664.
       2. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM - 682 031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence imposed on the Revision
   Petitioner by judgment dated 24-03-2023 of the Additional District &
   Sessions Court-II, Pathanamthitta in Crl.A.No.105/18 in ST No.154/13 on
   the file of the Judicial First Class Magistrate Court-II, Pathanamthitta,
   pending disposal of this Criminal Revision Petition.
        This application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S.LIJU.V.STEPHEN, INDU SUSAN JACOB &
   P.M.HRIDYA, Advocates for the petitioner and of PUBLIC PROSECUTOR for the
   second respondent, the Court passed the following:

                                            ORDER

The order of sentence shall stand suspended pending disposal of the Revision upon execution of a bond for Rs.50,000/- with two solvent sureties each for the like sum to the satisfaction of the trial court and on further condition that the revision petitioner deposits 20% of the cheque amount within one month.

Sd/-

C. JAYACHANDRAN, JUDGE

02-05-2023 /True Copy/ Assistant Registrar

 
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