Abdul Muthalib vs State Of Kerala
2023 Latest Caselaw 5826 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
          Wednesday, the 24th day of May 2023 / 3rd Jyaishta, 1945
            CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 557 OF 2023
CC 807/2017 OF THE JUDICIAL MAGISTRATE OF FIRST CLASS ,KUTHUPARAMBA, KANNUR
   CRA 186/2017 OF THE ADDITIONAL SESSIONS COURT - IV, THALASSERY, KANNUR
PETITIONER/REVISION PETITIONER:

     ABDUL MUTHALIB, AGED 37 YEARS, S/O HASSANKUTTY, KODASSERIL HOUSE,
     P.O. ADAKKATHODE, KELAKAM POLICE STATION LIMIT, KANNUR DISTRICT.

RESPONDENT/RESPONDENT:

     STATE OF KERALA, KELAKAM POLICE, REPRESENTED BY THE PUBLIC
     PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM, KOCHI., PIN - 682031

     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the sentence imposed on the petitioner
herein by the judgment, conviction and sentence dated 3.4.2023 in Criminal
Appeal No. 186/2017 of the Court of the Additional Sessions Judge-IV,
Thalassery, confirming the judgment, conviction and sentence dated
7.7.2017 in C.C.No.807/2017 of the Court of the Judicial First Class
Magistrate, Kuthuparamba, pending disposal of the aforesaid Criminal
Revision Petition, so as to secure the ends of justice.
     This Application coming on for admission upon perusing the
application, and upon hearing the arguments of SRI NAVEEN.T, Advocate for
the petitioner, and of the public prosecutor for the respondent, the court
passed the following:
                                  BECHU KURIAN THOMAS, J.
                                 -----------------------------------------
                                       Crl.M.A.No.1 of 2023
                                                     in
                                      Crl.R.P.No.557 of 2023
                                  ----------------------------------------
                              Dated this the 24th day of May, 2023


                                              ORDER

Sentence of imprisonment imposed upon the revision

petitioner/petitioner in C.C.No.807/2017 on the files of the Judicial

First Class Magistrate's Court, Kuthuparamba, as confirmed in

Crl.Appeal No.186/2017 on the files of the Additional Sessions

Court-IV, Thalassery shall stand suspended till disposal of the

revision petition, on condition that revision petitioner/petitioner

executes a bond for Rs.50,000/- [Rupees Fifty thousand only] with

two solvent sureties each for the like sum to the satisfaction of the

court below and on further condition that he deposits the entire fine

amount imposed, within four weeks from today, if not already

deposited.

Sd/-

BECHU KURIAN THOMAS JUDGE AJM/24/5/23

24-05-2023 /True Copy/ Assistant Registrar