Nandu Krishnan @ Vishnu vs State Of Kerala
2023 Latest Caselaw 10185 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE GOPINATH P.
        Thursday, the 21st day of September 2023 / 30th Bhadra, 1945
            CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 919 OF 2023
    CC 833/2013 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I,PATHANAMTHITTA,
       CRA 18/2019 OF ADDITIONAL SESSIONS COURT - IV, PATHANAMTHITTA
PETITIONER/REVISION PETITIONER:

     NANDU KRISHNAN @ VISHNU, AGED 35 YEARS, S/O KRISHNANKUTTY, RESIDING
     AT CHAITHALAYAM HOUSE, EZHAMKULAM, EZHAMKULAM MURI, PARAKODU
     VILLAGE, KOLLAM DISTRICT.

RESPONDENT/RESPONDENT/COMPLAINANT:

     STATE OF KERALA, REPRESENTED BY THE 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 petitioner in C.C.No.833 of 2013 on the file
of the Judicial First Class Magistrate - 1, Pathanamthitta as confirmed by
the Judgment in Crl.Appeal No.18 of 2019 on the file of the Additional
Sessions Court - IV, Pathanamthitta 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 Mr.K.N.RADHAKRISHNAN (THIRUVALLA),
Advocate for the petitioner and of PUBLIC PROSECUTOR for the respondent,
the Court passed the following:
                              GOPINATH P., J.
                      ========================

                        Crl.Rev. Petition No.919 of 2023
                     ========================
                   Dated this the 21st day of September, 2023


                                       ORDER

Admit. Learned Public Prosecutor takes notice for the

respondent.

Crl.M.A. No.1 of 2023

Sentence of imprisonment imposed upon the appellant

in C.C. No.833 of 2013 on the file of the Judicial First Class

Magistrate Court-I, Pathanamthitta, as confirmed in

Crl.Appeal No.18 of 2019 on the file of the Additional

Sessions Court-IV, Pathanamthitta, shall remain suspended

till disposal of the Revision Petition, on condition that

appellant 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 trial court and on further

condition that the petitioner deposits the fine imposed

before that Court, within a period of ten days from today .

Sd/-

GOPINATH P.

JUDGE ajt

21-09-2023 /True Copy/ Assistant Registrar