Dinesh @ Dina vs State Of Kerala
2023 Latest Caselaw 11431 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE GOPINATH P.
        Wednesday, the 8th day of November 2023 / 17th Karthika, 1945
             CRL.M.APPL.NO.2/2023 IN CRL.REV.PET NO. 1074 OF 2023
            CRA 165/2014 OF ADDITIONAL SESSIONS COURT-I, THRISSUR
               SC 925/2008 OF I ADDITIONAL SUB COURT, THRISSUR
APPLICANT/REVISION PETITIONER:

     DINESH @ DINA, AGED 38 YEARS S/O. VELAYUDHAN, PAZHIYOTTUMURI,
     KUNNATHUPURAKKAL HOUSE, VELLARAKKADU VILLAGE, THALAPPILLY TALUK -
     680584.

RESPONDENT/RESPONDENT:

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

     Application praying that in the circumstances stated therein the
High Court be pleased to issue an order suspending the execution of the
sentence passed against the applicant in S.C.No.925 of 2008 on the file of
the 1st Addl.Assistant Sessions Judge, Thrissur as confirmed by Judgment
in Crl.Appeal.No.165 of 2014 on the file of the Additional Sessions Judge
- 1, Thrissur, and direct the applicant to be released on bail, pending
final 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.SREELAKSHMI SABU & MANJUSHA K,
Advocates for the petitioner and of PUBLIC PROSECUTOR for the respondent,
the Court passed the following:
                                       GOPINATH P., J.
                            ========================
                               Crl.Rev. Pet.No.1074 of 2023
                            ========================
                         Dated this the 08th day of November, 2023


                                            ORDER

Admit.

The learned Public Prosecutor takes notice for the

respondent.

Crl.M.A.No.2 of 2023

The sentence imposed on the applicant/revision petitioner

by the 1st Addl. Assistant Sessions Court, Thrissur in S.C.No.925

of 2008 as confirmed in Crl.A.No.165 of 2014 of Additional

Sessions Court - 1, Thrissur dated 17.09.2022 shall remain

suspended on condition that the applicant/revision petitioner

executes a bond for a sum of Rs.50,000/- (Rupees fifty thousand

only) with two solvent sureties each for the likesum to the

satisfaction of the 1st Additional Assistant Sessions Court,

Thrissur and on further condition that he deposits the entire fine

amount imposed, before that Court, within a period of one month

from the date of release.

Sd/-

GOPINATH P.

JUDGE DK

08-11-2023 /True Copy/ Assistant Registrar