Jayesh vs State Of Kerala
2023 Latest Caselaw 11122 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Thursday, the 26th day of October 2023 / 4th Karthika, 1945
             CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 1061 OF 2023
           CRA 319/2019 OF ADDITIONAL SEESIONS JUDGE, IRINJALAKUDA
      SC 585/2016 OF ADDITIONAL ASSISTANT SESSIONS COURT, IRINJALAKUDA
PETITIONER/REVISION PETITIONER:

     JAYESH, AGED 36 YEARS, S/O.KUNJAYYAPPAN, MADATHIL HOUSE, VATTEKKAD
     DESOM, KODAKARA VILLAGE, CHALAKKUDY TALUK, THRISSUR DISTRICT., PIN -
     680512.

RESPONDENT/RESPONDENT:

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

     Application praying that in the circumstances stated therein the
High Court be pleased to pass an order, suspending the execution of
sentence passed against the petitioner as per Judgment dated 17.12.2019 in
Sessions Case No.585/2016 passed by the Additional Assistant Sessions
Judge, Irinjalakuda as modified by the Additional Sessions Judge,
Irinajalakuda as per Judgment dated 13.07.2023 in Criminal Appeal
No.319/2019, till the disposal of the above Crl.Revision Petition.
     This application coming on for orders upon perusing the application
and upon hearing the arguments of Mr.NIREESH MATHEW, Advocate for the
petitioner and of PUBLIC PROSECUTOR for the respondent, the Court passed
the following:
                                 P.G. AJITHKUMAR, J.
               -----------------------------------------------------------
                          Crl.Rev.Petition No.1061 of 2023
               -----------------------------------------------------------
                     Dated this the 26th day of October, 2023

                                       ORDER

Admit.

The learned Public Prosecutor takes notice for the

respondent.

Crl.M.A.No.1 of 2023

Heard.

The execution of the sentence imposed on the petitioner

shall stand suspended and bail granted to him on his

executing bond for Rs.50,000/- (Rupees fifty thousand only)

with two solvent sureties each for the like sum to the

satisfaction of the trial court.

Sd/-

P.G. AJITHKUMAR, JUDGE dkr

26-10-2023 /True Copy/ Assistant Registrar